Section 14 in The Punjab Industrial Facilitation Act, 2005
14. Procedure for disposal.
(1)The applications submitted for clearances shall be disposed of by following such procedure, as may be laid down in the rules.(2)The applications referred to in sub-section (1), shall be disposed of within such period, as may be specified by the State Government keeping in view the nature of clearances.(3)While granting clearances, the competent authority may ask for any additional information from the applicant :Provided that such an additional information shall be sought by the competent authority within the period, stipulated for such clearances :Provided further that any additional information shall be called for only at one time.(4)If no additional information is sought by the competent authority from the applicant, it shall pass orders on the application with regard to clearances before the expiry of the stipulated period.(5)In case, an additional information is sought by the competent authority from the applicant, the application for clearances shall be disposed of within the stipulated period, which shall be counted from the date of receipt of the additional information.
