Section 9 in Assam Ease of Doing Business Act, 2016
9. Procedure for online application for obtaining clearance.
- (i) The applicant seeking any clearance shall register through the Single Window portal created by the Single Window Agency for the purpose and on registration, applicant shall be given a unique ID and password for future reference;(ii)The application form along with prescribed attachment shall be submitted/uploaded online, wherever feasible. Other attachments, wherever necessary, shall be sent to the concerned competent authority through courier, and can be tracked online through a built-in system as per guidance available in the Single Window Portal;(iii)On receipt of the application form online, the system shalt automatically forward it to the concerned competent authority. The Single Window Agency shall hand over hard copy or copies of such application/s to the officer under the disposal of the Chief Executive Officer to follow up and get the clearance within the stipulated time ;(iv)All competent authorities shall be provided online access to the Single Window Portal through a secured user ID and password, to process the applications forwarded to them ;(v)For additional attachments despatched by courier to respective competent authority, the concerned competent authority shall enter the date specific to clearance in their record;(vi)In case the competent authority does not acknowledge the receipt of attachment within 3 (three) working days of despatch, as noted initially in the system, the fourth working day from despatch shall be construed as reference date specific to clearance ;(vii)The competent authority may ask for additional information from the applicant only once, within first 3 (three) days of application which may be extended up to a maximum of 7(seven) days in case of the Guwahati Municipal Corporation, under intimation to the Chief Executive Officer ;(viii)The competent authority shall process the application and communicate the decision regarding approval or rejection of the request alongwith comments and upload the same in the system within the prescribed time limit. Approval or rejection letter shall bear the digital signature of the competent authority. A hard copy of the approval shall be forwarded to the applicant as well as to the Chief Executive Officer ;(ix)Once the request is approved by the concerned competent authority, the applicant can take a print out of the approval ;(x)The applicants may file online for Multiple clearances. Applicant/s shall be given an option to file for all clearances at one time or multiple time, as the case maybe;(xi)At each stage of the application, an e-mail and SMS alerts shall be sent to the applicant ;(xii)The application shall be submitted with the prescribed fee in the prescribed manner to the Single Window Agency ;(xiii)The Single Window Agency shall keep all records of clearances, etc. for future record ;(xiv)The Single Window Agency shall submit a report to the Bureau, the Government as well as to the Chairman of the Executive Committee about the status of application received, disposal, pending and reasons for pending on monthly basis ;(xv)There shall be a dedicated helpline number to provide helps to the investors while filing application form online ;(xvi)Competent authority or authorities having its own web portal with facilities of online submission, tracking, etc. shall continue with the existing portal till such time as deemed fit and proper in consultation with the Single Window Agency. These web portals shall be hyperlinked with the portal created under the Single Window Agency. However competent authority shall take initiative to interlink with the web portal created by the Single Window Agency.
