Section 16 in Assam Ease of Doing Business Act, 2016
16. Deemed Clearance.
(1)In the event of failure of the respective competent Clearance. authority to issue the clearance within the time limit prescribed, the requisite clearance shall be deemed to have been accorded to the concerned applicants under various State enactments, provided the applicants have paid requisite fees if any, the applications are complete in all respects and they are free from any material defect:Provided that provisions of this section shall not be applicable in the matter of allotment of land, approval for change of land use for industrial purpose and registration of land documents under the Revenue and Disaster Management Department of the State Government:Provided further that the deemed clearance under this section shall not guarantee issue of subsequent statutory documents unless the entire process of enquiry required for the same is complete.(2)The Single Window Agency shall inform to the applicant the date on which the application was received by the competent authority and the date on which it was deemed to have been cleared under sub-section (1) of this section.(3)The applicant may proceed to execute the work or take other necessary action after receiving the information from the Single Window Agency under sub-section (2) of this section, but not so as to contravene any of the provisions of the relevant Acts, rules or bye-laws made thereunder applicable to such clearances.(4)The Single Window Agency shall prepare a list of applicants receiving deemed clearances on monthly basis and inform the respective competent authority from time to time for their information and record.
