| S. No. |
Departments /Organization |
Permissions/ Clearances |
Time Limit (Within Working Days) |
| 1. |
Factories and Boilers Inspectorate |
(a) |
Factory building plan approval (under theFactories Act, 1948)
|
| (i) |
Factories as defined under section 2m(ii) andinvolving non hazardous process as defined under rule 2(m)
|
10 days |
| (ii) |
Other factories |
30 days |
| (b) |
Factories license |
| (i) |
Factories as defined under section 2m(ii) andinvolving non hazardous process as defined under rule 2(m)
|
7 days |
| (ii) |
Factories involving non hazardous process asdefined under rule 2(m)
|
15 days |
| (iii) |
Factories involving hazardous process as definedunder section 2(cb)
|
21 days |
| (iv) |
Factories involving dangerous operations asdefined under section 87
|
21 days |
| (v) |
MAH factories as defined under Rajasthan Controlof Major Accident Hazard Rules, 1991
|
60 days |
| (c) |
Renewal under Factories license |
| (i) |
Factories as defined under section 2m(ii) andinvolving non hazardous process as defined under rule 2(m)
|
7 days |
| (ii) |
Factories involving non hazardous process asdefined under rule 2(m)
|
15 days |
| (iii) |
Factories involving hazardous process as definedunder section 2(cb)
|
21 days |
| (iv) |
Factories involving dangerous operations asdefined under section 87
|
21 days |
| (v) |
MAH factories as defined under Rajasthan Controlof Major Accident Hazard Rules, 1991
|
60 days |
| (d) |
Registration under Boiler Act |
After the receipt of complete application |
| (i) |
Provisional order (under the Boilers Act, 1923) |
Exempted |
| (ii) |
Final order (under the Boilers Act, 1923) |
30 days |
| (e) |
Renewal under 'Registration under Boiler Act' |
|
| (i) |
In cases in which the Competent Person isempowered to issue a certificate under section 8 without furtherreference.
|
48 hours |
| (ii) |
In any other case |
15 days |
| (f) |
Steam Pipeline Drawing approval (under theBoilers Act, 1923)
|
15 days |
| 2. |
Labour Department |
(a) |
Permission for engaging contractor for labourUnder Contract Labour (Regulation and Abolition) Act, 1970
|
| (i) |
Registration of Principal EmployersEstablishments
|
30 days |
| (ii) |
Issuance of Licence to Contractor for employmentof contract labours
|
15 days |
| (b) |
Registration of Establishments under Buildingand other Construction Workers (Regulation of. Employment andconditions of Services) Act, 1996
|
15 days |
| (c) |
'Registration under Shops and EstablishmentsAct'
|
30 days |
| (d) |
Renewal under 'Shops and Establishments Act' |
15 days |
| 3. |
Revenue Department |
(a) |
Land conversion - Conversion of land use underRajasthan Land Revenue (Conversion of Agricultural Land for Non-Agricultural Purposes in Rural Areas) Rules, 2007
|
Sending applications directly to the concernedDistrict Collectors under intimation to Revenue Department,Jaipur, to save time. Revenue Department would issue on linereceipt and update online status of the application. Allcommunication would be addressed to PS, Revenue for early action.
|
| (i) |
up to 10 hectares |
60 days from submission of completed applicationto District Collector
|
| (ii) |
above 10 hectares |
90 days from submission of completed applicationto State Government
|
| 4. |
Energy Department (All Vidhyut Vitran NigamLtd.)
|
(a) |
Release Connection (where no extension inDistribution Mains is required) Electricity connection
|
| (1) |
Release of ConnectionExplanation:i) If LT supply ofelectricity can be provided to a premises by existing serviceline or by laying service line up to 50 meters, from an existingoverhead line or underground cable where a cable box, junctionbox pillar box etc. has been provided, the distribution mainsshall be deemed to require no extension.ii) In case of HT supply of electricity to apremises, the distribution system shall be deemed to requireaugmentation and procedure laid down in Clauses b) & c)hereunder shall be followed.
|
Within one month of the receipt of completedapplication
|
| (b) |
Supply where distribution mains requireextension
|
| (1) |
Notice to the applicant to deposit additionalexpenses
|
Within one month of the receipt of application(for a period of one month)
|
| (2) |
Where extension of distribution mains isrequired but no additional sum is required to be deposited
|
The Nigam shall complete the extension workwithin 15 days
|
| (3) |
The Nigam shall complete the extension ofdistribution mains within the time specified below for differentvoltage levels after deposit of additional sum by the applicant
|
|
| (i) |
L.T. line |
15 days |
| (ii) |
11 KV line-first 5KmpNext 5 Km each
|
30 days15 days
|
| (iii) |
33 KV line-first 5 KmNext 5 Km each
|
60 days30 days
|
| (iv) |
132 KV line-first 5KmNext 5 Km each
|
180 days45 days
|
|
Note:After extension work connectionwill be released within 15 days after inspection of theinstallation.
|
| (c) |
Supply where new sub-station or augmentation oftransformer substation is required
|
| (1) |
Supply where new substation is to becommissioned
|
The Nigam will intimate within two month ofreceipt of application, the date of commencement of work, to theconsumer and complete the work within time limit specified below
|
| (i) |
11/0.4 KV sub-station |
30 days |
| (ii) |
33/11 KV sub-station |
120 days |
| (iii) |
Extension of bay at 33/11 KV sub-station |
30 days |
| (iv) |
132/33/11 KV sub-station |
12 month |
| (v) |
Extension of bay at 132 KV sub-station |
45 days |
| (2) |
Supply where augmentation of transformersub-station capacity is required
|
|
| (i) |
11/0.4 KV sub-station |
15 days |
| (ii) |
33/11 KV sub-station |
60 days |
| (iii) |
132/33/11 KV sub-station |
6 months |
| |
After commencement of work of sub-station |
|
| |
(i) Intimation to theconsumer if any additional sum is to be deposited by theapplicant.Intimation -Time of deposition -Release of connection -
|
Within 15 days aftercommencement of work.1 month or suchextended period as the Nigam may allow.Within 15 days of commissioning of substation.
|
| (d) |
Supply in localities where no provision forsupply exists
|
Once electrification of such locality iscompleted supply shall be provided to the applicant in accordancewith the provisions of sub-clauses a) to c) above as may beapplicable to him.
|
| (e) |
Supply where electric line/plant is provided byapplicant
|
The Nigam shall provide supply of electricitywithin 15 days of intimation given by the applicant regardingcompletion of work.
|
| 5. |
RIICO |
(a) |
Allotment of plots in Industrial Areas |
Form A - 30 days Form A(Preferential) - 90 days |
| (b) |
Approval of building plans |
15 Days (After receiving completemodification/correction in submitted drawing )
|
| (c) |
Water Connection |
20 days (After receiving of complete information)
|
| 6. |
UDH Department (JDA/UITs) |
(a) |
90A of Agriculture Land/ Conversion of landunder Rajasthan Land Revenue Rules 2012
|
60 days |
| (b) |
Change of Land use/Conversion of land use fromresidential to commercial
|
(i) Matters to bedecided at Local level committees- 60 days(ii) Matters to be decided at State levelcommittees-120 days
|
| (c) |
Issuance of Lease Deed for institutional plots |
(i) To be issued atlocal level-30 days(ii) When approval of State Govt. is required-60 days
|
| (d) |
Allotment ofinstitutional land except the allotment of land throughlottery/auction and of the developed land given as compensationfor Government/Semi-Government departments/ institutions andacquired land - under instruction of Urban Development and LocalSelf Department dated 4.1.2010
|
90 days |
| (e) |
Building map approval of all kinds ofinstitutional buildings
|
60 days |
| 7. |
Local Self Government (LSG) |
(a) |
NOC from Fire Department |
30 Days |
| (b) |
90A of Agriculture Land/ Conversion of landunder Rajasthan Land Revenue Rules 2012
|
60 Days |
| (c) |
Change of Land use/Conversion of land use fromresidential to commercial
|
(i) Matters to bedecided at Local level committees- 60 days(ii) Matters to be decided at State levelcommittees - 120 days
|
| (d) |
Building map approval of all kinds ofinstitutional buildings
|
60 days |
| 8. |
Public Health Engineering Department (PHED) |
(a) |
Water Connection |
07 days as per availability of water and afterdeposition of all fees
|
| 9. |
Tourism Department |
(a) |
Project Approval |
45 days from the date of submission of completeapplication
|
| 10. |
Industries Department |
(a) |
Incentives under Industrial Policy/InvestmentPromotion Scheme
|
As per Schedule I(b) |
