Section 10 in Haryana Industrial Promotion Act, 2005
10. Undertaking.
(1)Every entrepreneur shall furnish an undertaking at the time of submitting the duly completed Composite Application Form and thereafter once in a year to the Nodal Agency that he shall comply with the provisions of this Act and the rules made thereunder. The undertaking shall be furnished in such forms as may be prescribed.(2)The undertaking furnished by the entrepreneur shall be accepted by the authorities for the purpose of issuing and granting clearance and giving other benefits to the entrepreneur.
