- 21.1 The Planning Authority/Authority shall set up a Single Window Clearance system to process all the NOCs and grant permissions. There shall be a Website through which all the applications/documents/forms shall be filed online. The stages of approval/refusal shall also be communicated through the website.21.2Every applicant seeking NOC and permission unless exempted under these Bye Laws shall apply in the Combined Application form through website.21.3The Combined Application form duly filled in together with fees to be paid under these Bye Laws shall be submitted in required number of copies along with relevant enclosures, certificates, fees receipts and attachments in the Single Window Cell in the office of the Authority.21.4All applicants shall furnish the form of self certification and also a certificate by Competent Technical Person along with the application at the time of submission of application forms;21.5There shall be a check list appended to the combined application forms which shall be completed and signed by the applicant and scrutinized and accepted by the authorized representative of Single Window Cell in the office of the Competent Authority before issuing the acknowledgment;21.6Before issuing the acknowledgement. the authorized representative of the Single Window Cell in the office of the Authority, shall satisfy that the application is complete in all respect;21.7The relevant parts of the common application form shall be served on the respective authorities within three working days from the date of issuing the acknowledgment;21.8The respective authority shall process the application and communicate the decision to the Nodal Authority within further 10 working days;21.9In case of rejections of clearances or approvals with modification by the respective authority, the Nodal Authority shall examine the issues involved, may ask the applicant for such modifications as required by the respective authority for further consideration;
