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State of Tamilnadu - Section

Section 4 in Tamil Nadu Special Economic Zones (Special Provisions) Rules, 2010

4. Single application Form and returns.

(1)The Developer or an entrepreneur, who desires to obtain any licence, permission or registration or approval under one or more State Acts, shall apply in Form-A in duplicate to the Authority constituted for the Special Economic Zone concerned which shall be complete in all respects as required under the relevant State Acts together with the fees payable thereunder. The Developer or entrepreneur shall enclose with Form-A, a fee as indicated below by means of a Bank Demand Draft or Banker's cheque drawn in favour of the Authority:-
Projects   Fee
Projects with investment exceeding Rs.10 croresbut not exceeding 50 crores .. Rs.3,00,000/-
Projects with investment exceeding Rs.50 croresbut not exceeding 100 crores .. Rs.5,00,000/-
Projects with investment exceeding Rs.100 croresbut not exceeding 300 crores .. Rs.10,00,000/-
Projects with investment exceeding Rs.300 croresbut not exceeding 1000 crores .. Rs.15,00,000/-
Projects with investment exceeding Rs.1000crores .. Rs.20,00,000/-
(2)The Developer or an entrepreneur shall furnish returns or information required under one or more State Acts in Form-B in duplicate which shall be submitted to the Authority constituted for the Special Economic Zone concerned. The Developer or an entrepreneur shall send a return in Form-B. The return has to be submitted by 5th of the following month.
(3)The Authority shall authorize an Officer not below the cadre of Deputy Director to receive Forms-A and B and register them in separate Registers maintained for the purpose, assigning serial number and indicating the name of the Developer or entrepreneur, address and the purpose for which the Forms have been submitted and date of receipt. The Authority shall forward the original Forms to the State authorities concerned who are competent to grant license, permission or registration or approval or to receive returns or information, within period of fifteen days from the date of receipt retaining the duplicate Forms with itself. Defective application or application with insufficient particulars shall be returned to the applicant forthwith specifying reasons.