Section 13 in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
13. Facilitation services for the Investor.
(1)The appropriate Point of Investor Contract shall cause to provide to the investor, free of any charges, such person or persons, being officers of the Government or any of its agencies or authorities, to assist the investor in any or all such activities as may be incidental to the purpose of investment :Provided that any service as may be required, other than the Investor Facilitation Services, shall be paid for by the investor, on such fee, charges or terms as may be laid down or prescribed by the appropriate authority under any law, or rules thereof, for the time being in force.(2)The District Committee [***] [Omitted 'or Divisional Committee' by Act No. 16 of 2004, dated 2.1.2005.] or the State Board, as the case may be, acting through the appropriate Point of Investor Contact, shall at every stage in the implementation of the project, and after its completion, continue to assist the investor, or where appropriate, the project authorities, for the maintenance of a work environment conducive to successful project activities.
