Section 12 in Tripura Industrial Investment Promotion Incentives Scheme, 2017
12. Reimbursement of Standard Certification Fees / Charges.
- Subject to provisions of Clause 6.4 of the Scheme-2017, all eligible enterprises will be allowed one-time full reimbursement of fees/ charges/ other expenses on account of obtaining a standard certification in certain specific areas from National and Inter-national Bodies.The areas are:(1)ISO-9000 Quality Management system(2)ISO-14000 Environmental Management system(3)ISO-18000 Occupational Health and Safety Standards(4)BIS certification(5)Green Energy Certificate(6)Bureau of Energy Efficiency Certificate(7)FSSAI License(8)AGMARK(9)Organic Products ((related to Tea and Horticultural items/ products)(10)Forest Stewardship Council (FSC)
