Section 10 in The Orissa Industries (Facilitation) Act, 2004
10. Self-certification.
(1)Every entrepreneur shall furnish a Self-certification at the time of submitting the duly completed application form to the Nodal Agency, undertaking that he would comply with the provisions of applicable Acts and Rules or Orders or Instructions.(2)Such undertaking shall be furnished in the prescribed format on a non-judicial stamp paper of the value equivalent to a security bond or as fixed by the Government from time to time.(3)All Departments or Authorities concerned shall accept the self-certification for the purpose of issuing the required clearances.(4)Entrepreneur who fails to comply with the undertaking as furnished in the self-certification, shall be liable to pay fine amounting to rupees five thousand for the first such offence and rupees ten thousand for the second offence and if the offence is repeated thereafter such entrepreneur shall be liable for legal action as specified under the relevant provisions of applicable Acts and Rules or Orders or Instructions.
