Tripura act 2 of 2017 : The IT/ITES Policy-2017

TAPAN CHAKRABORTI MlnistEr

Education, lndustrie* & Commerce'

lnformation TechnologY and Law

Government of TriPura Agartala - 79S 006

Ph. 0381 - 241 '3276 (0) 0381 - 241 -3263 {FAX)

MESSAGE l1 is a matter of great pleasure and

pride that State Government has

introduced ,,lT/lres policy and Roadmap and rripura lr lncentive scheme-

2017'.WiththevisiontopromotelTindustriesintheStateandtocreate employment avenues tor ine lT educated

youths' State Government has

taken following major initiatives:

1. Setting up of Soflware Technology Parks in collaboration with

Software tecnnology Parks of lndia' Gol to create incubation facility

for the lT comPanies'

2. Construction of 'lT Bhawan' to accommodate Software Technology

Park.

3. rntroduction of ,,rr/rreS poricy and Roadmap-2017 and Tripura lr

lncentive Scheme-20 1 7"

TheTripura|TlncentiveScheme-20lTisformulatedtopositionTripura as an attractive investmlnt hub for lT/lTeS

lndustries. Efforts have been taken

toprovideincentivestotn"lTllTeSlndustriesthroughthisscheme.ThelT lncentive Scheme-20i7 shall be applicable

to all micro' small' medium and

largelT/lTesenterpriseswhi"n.,*"intoeffectfroml"|April,2017andshall remain in force tot, u ,"* of five years ending on the 31"'March'

2022'

I hope that the Tripura lT lncentive ive Scheme-2017 will play a significant

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i*prtt tnO join hands in the development of the State o' :".- """ * i-k. "\'- ,1.:. i; i;' " t 13.

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{Tipen Chakraborti}

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Minister 1 Education. Industries 8: Commerce, information Technology and Law Government of Tripura Agartal'a - 799 006 , Ph. 0361 - 241 €3276=(0) 0381 v24’l 4263 (FAX) TAPAN CHAKRABORTI MESSAGE M It is a matter of great pleasure and pride that State Government has introduced “lT/lTeS Policy and Roadmap and Tripura iT Incentive Scheme— , 2017". With the vision to promote lT industries in the State and to create: employment avenues for the IT educated youths, State Government has; taken foliowing major initiatives: 1. Setting up of Software Technology Parks in collaboration with, Software Technology Parks of lndia, Gol to create incubation facility = for the lT companies. : 2. Construction of ‘lT Bhawan’ to accommodate Software Technoiogy Park. 7 3. introduction of “lT/lTeS Policy and Roadmap-2017 and Tripura’ {T incentive Scheme-2017”. The: Tripura iT incentive Scheme-2017 is formulated to position Tripura as an attractive investment hub for lT/iTeS industries. Efforts have been taken ' ~ to provide incentives to the lT/lTeS Industries through this scheme. The 1T: lncentive Scheme-2017 shall be applicable to all micro, email, medium andé iarge lT/lTeS enterprises which came into effect from 15‘ April, 2017 and snail remain in force for a period of five years ending on the 315‘ March, 2022.: I hope that the Tripura lT incentive Scheme-2017 will play a significant role in attracting investors from various parts of the country and; thereby promoting further deveiopment of [T industries in the State for employment generation and overail development of the State. l invite ail the lT/l'FeS enterprises to avail the benefit of “Tripura lT Incentive Scheme420’l7” and the advantage of truly investor friendly environment to setup lT/lTeS lndustri'es in , Tripura and join hands in the development of the State. ' ’ 5.“. i, but”. —- LM exit-av???“ , § , t; ’f "5? . 7 " ‘ (TapanChakrabodi) i

$. Hagaraiu,lAS

FRINCIPAL SECRETARY- . cbvECr'rrr,tErur 0F rRIPU RA

r!{DUSrRtEs & cauff 1llF J}#:-^HT+ffi

Tripura has tremendous potential for development of lTilTeS

sector

due to good air -"t;;;;;t-'oi't' tt''" '**i ot the couniry' increasingly

developing e-connectivity and skilled manpower' Moreover'

e-Governance ts

a priority area in alf flre ilep*artments of the Government of Tripura'

2. Considering these factors' it was-extremely essentialto create a

roadmap for promotin;;-";;il-nt of lT/lTeS sector in ihe State and

to

tansform it into an ##;;;;*"'*unt nun in the country^ The Tripura

lT

lncentive scheme zori;tor*ulated wiih that vision to provide

incentives to

the lTllTeS lndustries iri ttre State anC to promote lT lndustries

and for

creating a favourable "n'i*n**nt through an enabling poticy

and regulatory

framework to propet ;;;i;il; lTllTeS lndustrial escalation in the

State'

Government or rripuiJi"li;;;* all investors to take a closer look at our

potential to further their growth'

3. I am certain that ihe Tripura tT lncentive Scheme 2017

will attract

potential investors r'o* 'ff parts of ttre country for growth

of lTllTeS sector

and to create n"* "*n*s-for employment ;i the lT educated

youth of the

state' ificant role 4. I am hopeful that ihis policy and roadmap

would play a stgn

in atlracting n"* inrJ"t**"tu i" tre sector ior overall development

of the

state" ii'-'

Y:*

ttrfi' Nagaraiul

earners». SEGRETARY sweetener? es fatness Ni; Maser-aim ‘5: assesses s sen; sees asserts-then? 7 TRIPURAZ AGARTALA M Tripura has tremendous potentiaiiordeveiopment of iT/lTeS sector due to good air connectivity with the rest of the country, increasingiy developing e-connectivity and skiiied manpower. Moreover, eGovernance is a priority area in all the Departments of the Government of Tripura. 2. Considering these factors, it was extremeiy essential to create a roadmap for promoting development of inlTeS sector in the State and to transform it into an attractive investment hub in the country. The Tripura iT lncentive Scheme 2017 is formuiated with that vision to provide incentives to the lT/lTeS industries in the State and to promote lT industries and for creating a favourable environment through an enabling policy and regulatory framework to propel sustainabie lT/lTeS industrial escalation in the State. Government of Tripura welcomes all investors to take a cioser look at our potential to further their growth. 3. l am certain that the Tripura lT incentive Scheme 270177 wiii attract potential investors from alt parts of the country for 53(th of tTiiTeS sector and to create new avenues for empioyment of the if educated youth of the State. 4. i am hopeful that this policy and roadmap would play a significant rote in attracting new investments in the sector for overail development of the State. ' ' t; in new:

Notification

ilX"in e Tripura lT/lTeS Policy and Roadmap, 2017

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No. 164 . Registered No. N. E. 930. Pablishedbyliufliarfty EXTRAORDINARY ISSUE Agartala. Monday, May 29, 2017A; 0., Jyai’stha 3, 1939 S. E. PART-7|» Orders and Notifications by the Government of Tripura. The High Court, Government Treasury etc. GOVERNMENT OF TRIPURA DEPARTMENT OF INDUSTRIES & COMMERCE (INFORMATION TECHNOLOGY) No.F.17(1)IDITIPolicy/ZODSNoI-IH 589-1593 Dated, Agartala the 6‘“ May, 2017. NOTIFICATION Subject: ~ Introduction of Tripura IT/ITeS Policy and Roadmap 2017 and Tripura IT Incentive Scheme 2017. The Governor is please to accord sanction to the introduction of the Tripura IT/ITeS Policy and Roadmap 2017 and Tripura IT Incentive Scheme 2017 for the lT/ITeS Enterprises to be setup in the State of Tripura on or after April 1, 2017, as per the detailed appended With this notification. 1. Title of the Policy and Scheme: _ Tripura lT/ITeS Policy and Roadmap 2017 and Tripura IT Incentive Scheme 2017. 2. Vision of the Policy: . . , “Development of infrastructure and human capital for one-stop-servioe delivery in a Simplified and convenient manner for the benefit of citizen and catalyzing IT based employment generation by positive interventions". ‘ 3. Duration of the Policy and Scheme: , The Tripura IT/ITeS Policy and Roadmap 2017 shall be applicable in the State from the Issue date of this notification, till further notification/order in this regard. The Tripura IT Incentive Scheme 2017 shall be applicable to all micro, small, medium and large ITIITeS enterprises which commence their commercial production in the State, on or after the first day of April 2017, but before or on thirty—first day of March 2022, in the private sector, Cid-operative sector, self—help—groups, joint sector and also companies owned or managed by the State Government. AM“ it.“ , I it ‘13: 11.}. (M. Nagaraju) Principal Secretary Government of Tripura To 1, All Chambers of Commerce & Industries of Tripura 2, The Addl, Secretary and Director, I&C, Govt. of Tripura 3. The DG, STPI, New Delhi for information please, Tripura IT/ITeS Policy and Roadmap, 2017 Vision “Development of Infrastructure and human capital or one—stop-service delivery in a simplified and convenient manner for the benefit of citizen and catalyzing IT based employment generation by positive interventions.” Mission To foster excellence in e-governance by positioning ICT as a solution provider through: - Improvements in government structures and processes. . Promoting citizen-centric simplified governance services. - Innovations In end to end e~Governance workflow services, - Documentation and dissemination of good e—Governance practices. - Positioning the State as an attractive location for Investment at lT/ITeS Segment. There are four strategic thrust areas supported by various e-Governance activities. The four areas include Digital Transformation of Government Services, Development of Digital Infrastructure, IT Education and Promotion of IT Industry. The vision and mission statements clearly articulate four major key themes for the State. The directions are: 1. Digital Transformation of Government Service The Government of Tripura is focusing with the vision of providing all Government Services in an integrated manner at the doorstep of the citizen, at an affordable cost. One of the models for delivery of “Web-enabled services Anytime, anywhere access” to information and services in rural area under the project Common Services Centers (0803). 1.1 To engage and map all the government organizations for digitization with end to and online citizen centric services through a common workflow environment. 1.2 To establish the process for the secured and structured digital repository for all the departments at the SDC. 1.3 To go for “Paper Less Office" through e—Oflice, e—File, in all the Government organizations. Digital signatures / eSignature will be provided to all the officials for this purpose. 1.4 To integrate e-Payment service to all the government organization through a common platform. 3 1.5 The State Government plans to adopt e—Auction facility in all the government organization. . Tripura ITflTeS Wotlny and Roadmap. arm

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i ”i i . i 6 The State Government$lans to adopt e-Procurement facility to all the Government organizations. 1.7 Government will encourage use of digital lockers, digital certificates and . will identify existing certifying authorities and service providers and strive ' to keep the prices affprdabie for common use. 1.8 The State Government shall ensure at least one 030 is being functional at every Gram Panchayat (GP) Level to fa iiitate citizen centric services. 1.9 The State Government targets to adopt the Mobile Governance in various Government organizations. 1.10 The State Government targets to promote the GPR activities (Government Process Reengineering) at State level so that the IT/ITeS framework layer can be more efficient by eliminating unwanted checkpoints and activities. 1.11 The State Government. targets to adopt the Aadhaar~based Direct Benefit Transfer of various schemes in all the 8 districts. 1.12 The State Government targets to adoptand integrate the public grievance and redressal module (PGRM), also known as Helpline, an e-govemance intervention set up as the single window clearance and grievance redressal system for timely resolution of grievances at higher authority and regulatory level. 2. Develepment ef‘ Digifll infrastructure: Creation of a connectivity backbone is the foundation on which the building blocks of e-Governance initiatives will be placed within the state. A State-Wide Area Network (SWAN) is already in place for connectivity across the state with 71 numbers of POPs across the state. 2.1 State targets to provide the high—speed internet broadband connectivity to all the government organizations. 2.2 State targets to achieve high speed internet broadband connectivity till Gram Panchayat (GPs) level. 2.3 State targets to provide the infrastructure as a Service (iaaS) to all the government organization in the state through the state’s private cloud infrastructure. it will enable automatic scale-up and scale-down of services hosted in the cloud to ease Infrastructure Management, Application Management, consolidate resources, agnostic to the underlying hardware, storage, network, operating system, hypervisor and interoperable across multiple enclosures. a. capacity Building. Training and Ikiii Development Government of Tripura shall focus upon creating an |T driven and knowledge based society in the state through building core competencies in human resource development and government departments with substantial iT figural itiifeft my anti Resume i tiiii‘ . knowledge. This mechanism shall nurture the necessary ski sin iT space ti open up new horizons of opportunity and improve standard of life for all citizen of Tripura. ‘ 3.1 Government of Tripura will promote iT Education in the Schoolsani Colleges. Computer education shall be provided to the High Scheme Higher Secondary Schools and Colleges. * 3.2 Govemment of Tripura shall encourage existing skill development institutions like Agartala NIT, Polytechnic and ms to coilabqrate with reputed institution: for capacity building and skill development. M 3.3 Govt. of Tripura shall focus on Capacity building in lCT using state of the art eLearning by inviting the top publications in Tripura for developint online content in local as well as English language. 3.4 The State Government targets to provide online skill assessment ant online recruitment platform by the year. . 3.5 Government of Tripura shall develop a database of lT experts anc trendsetters in Tripura and forecast lT manpower demand. , 3.6 Adequate training of government officials shall create a competitive advantage in integrating the various departments knowledge bureau a common platform to leverage agile and modular approach of e-Governance. 3.7 in Skill Development, IT awareness programmes shall be launched tc cover all the sections of the society especially rural areas with the help of Panchayati Raj institutions and District administration. 3.8 Innovative tools like touch screens, interactive Voice Response Systems (iVRS), etc. shall be used for training programmes, government-citizen interfaces. 3.9 IT vocational training shall be given for unemployed youths for meeting the market demands. 4. Positioning Tripura as an attractive location for investment in lTIlTel Begment To develop an enabling ecosystem for IT/lTeS industry within the state, the government is focusing on creation of necessary iT infrastructure, development of human resources, and effective implementation of lT/iTeS policies to enhance the quality of life of citizens of Tripura state. 4.1 To position Tripura state as an attractive investment hub for lT/lTES industry development by providing industry friendly environment, proactive industry development approach, supporting lCT infrastructure and facilities, providing pool of skilled manpower at affordable cost, by setting up the single window clearance and grievance redressal system for timely resolution of the issues. . tritium itiiiiiifi Pail nib, iifii'i’

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I “ \,\ I m .. W IncentiviZe the IT/lTeS promotional schemes for promoting STPI within the state. Th will create IT/ITeS inVestor friendly environment within the state and also will encourage the employmen of the local talents within the state. .To setup the Rural BIPO for the generation of employment in rural and semi urban areas by leveraging the strengthened CSCs across the state. A Spftware Technology Park (STP) cum I 9 Complex was constructed at lndranagar Agartala with minimum floor area of approximately 8295 square meters. This STP Park entails ost of the cutting edge technological lT infrastructure like OptICI fib connectiviw, Broadband connectivity, Wi— Fi access, Video Conferencing and various other incubation facilities. The STP Park area shall be dedicated for IT activities by iT and lTeS companies to {have 24x7 operations (to run in three shifts) and employment of women in all three shifts. STP Park shall be operated on independent reliable feeders to receive uninterrupted power supply from Tripura State Electricity Corporation. Also, this IT Complex shall house the Tier ”I State Data Center (TSDC) based on Government of India guidelines and TIA-942 standards, Agartala City Area Network (ACAN), Offices of IT Directorate and Tripura State Computerization Agency (TSCA) etc. Tripura ITIITM Wiley and madman, RIM? \ I II? gill 1. Short title Scheme, 2017 (hereafter referred to as ”IT incentive Scheme 2017”) . . industrial enterprises (hereafter referred to as “ente rises’ ’)to be se up in the“ State of Tripura. 2. Commencement and Duration ‘ I; . i Unless specifically mentioned against the respective items of incentives I sanctioned under IT Incentive Scheme 2017, it shall come into effect from the 3 first day of April, 2017 in the whole of Tripuratxand shall refnain in force for a l period of five years ending on the thirty—first day, of March, 2022. Provided that wherever an incentive is being allowed to‘xan enterprise for a specified period reckoned from the date of commencement of commercial production of the enterprise or any other prescribed date, su h benefit will continue to be available till the expiry of the specified period for that particular enterprise, even beyond the thirty—first day of March, 2022. 3. ililiefinltinns In IT Incentive Scheme 2017, unless the context otherwise requires: i) “lT” means Information Technology. ii) “ITeS” means Information Technology Enabled Services. iii) “ESDM” means Electronic System Design and Manufacturing. iv) “BPO” means Business Process Outsourcing. v) “STP” means Software Technology Park. vi) “ISO” means International Organisation for Standardisation. vii) “CCMi” means Capability Maturity Model integration. viii) “BIS” means Bureau of indian Standard. ix) “STQC” means Standardisation, Testing and Quality Certification. x) “EPF” means Employees Provident Fund. xi) “ESI” means Employees State Insurance. xii) “MSME” means Micro Small and Medium Enterprise. xiii) “Authorized Agent” means the Directorate of Industries and Commerce/ Directorate of information Technology or an agent specifically authorized by the State Government, for operation of the IT incentive Scheme 2017. xiv) “Central Government" means Government of India. xv) “Designated Authority” means an authority designated for a particular purpose. xvi) “Enterprise” means any industrial project in . Tripura IT III-Isaniive Scheme, 2017'

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’ o a) MIC“), Small or Madam SectorI including co operatives and Self Help- broups) Iaving an Acknowl 'gement Udyog Aadhar file on e- pnrtulof nlstry of More Small and Med Enterprises, Government of India on or after the first of April 2Wlil7; pt I" b) IIIrge- scale entwrise sector,i having appro in the form of Letter 01 Intent, Industr ILicense, Industrial EnWrepreneurs Memorandum (IEM) or Registration Certificate he case may be, under the QIdIIstries (Development and egulatin n)Act, 1951 (65 of 1951); or an acknowledgement" In the form (if Secretariat for industrial Approval .. Reference Number frdm entraWGovernment. xvu) “Fixed Capital Investment’ means investment made In land building plant and machinery/ equipments of the enterprise for commencement of commercial productIOn on or after first day of April, 2017, but before or on thirty fiWWt day of M ch, 2022 Explanation: I ‘Fixed capital Investment” ‘shali be c ulated as follows: a) Land: Actual price or premium pan for the land, freehold or leasehold as Wetermined by the authorized agent. b) Building: The actual expenditure incurred for construction of the office bUlldIng, fa tory sheds and boundary wall as necessary for the enter se bu not Including residential quarters. I Plant Machinery I Equipment: The fixed capital investment in plant and machinery/ equipments shall also include the cost of machinery] equipments and installation of Generator Set, cost of drawal of high tension and low tension power lines and installation of transformer, provided that such costs have not been otherwise reimbursed by the State or Central Government. The Fixed capital investment on plant and machinery/ equipment shall be the cost of plant and machinery/ equipment as erected, but excluding the cost of any second- hand plant and machinery/ equipment. XVIII) “Large Enterprise” means an enterprise other than a micro, small or medium enterprise, as defined by Central Government, from time to time" or In absence of such definitions as may be defined by the State Government. xIx) “lVIicro Enterprise” means a very small-scale enterprise, with an investment ceIIIng as may be prescribed by the Government of India from time to time; or In absence of such prescription, as may be defined by the State Government. xx) t‘MedIum Enterprise” means a medium-scale enterprise, with an Investment ceiling as may be prescribed by the Government of India from time to time; or in absence of such prescription, as may be defined by the State Government. Tripura IT Incentive Scheme. 2017 . xxi) “Small Enterprise” means a small- scale ‘éhterprise, With an investment ceiling as may be prescribed [W the Government 0 die from time to time; or in absence ntIsuch prescription, as may be d ned by the State Government xxii) “Standard Certification" means certificatw authority, after due inspection/ testing“”'on standard of g produced/processed followed by the concerned enterprise xxiii) “State Government" means the Government of Tripura. xxiv) “TSECL” means the Tripura State Electricity Wiorporation Limited xxv) “Tripura Value Added Tax" qr TVAT means value added tax obligations of enterprise to the State Government on its sales, under the Tripura Value Added Tax Act, 2005 (Tripura Act No. 1 of 2005). Ion given byIII a comthWnt xxvi) “Year” means unless otherwise specifically Stated and not repugnant to the context, the financial year; commencing from the ending on the thirty first day of March to" wing I 4. Applicability of the IT Incentive Iehema 2017 4.1 The IT Incentive Scheme 2017 shall be applicable to all micro, small medium and large IT/ITeS enterprises which commence their commercial production in the State on or after the first day of April 2017, but before or on thirty-first day of March 2022, in the private sector, co-operative sector, self-help groups, joint sector and also companies ow ed or managed by the State Government. 4.2 Wherever an incentive under IT Incentive Scheme 2017 Is being allowed to an enterprise over a period of 5 years reckoned from an appropriate date, such benefit will continue to be available till the expiry of such period for that particular incentive for that particular enterprise, even beyond the thirty-first day of March, 2022. Provided that if a newly set up enterprise is sold or othen/vise transferred to a new owner during the period of five years, the benefit of the incentive, shall be available to such transferee or the new owner, only for the un- expired portion of the said period of five years. 5. Nan-applicability at the IT Incentive Scheme 2017 Unless specifically mentioned otherwise, the IT Incentive Scheme 2017 shall not be applicable to the enterprises that have commenced commercial production prior to the first day of April 2017. 5. Eligibility for Incentives under the IT Incentive Scheme 2011 6.1 Any industrial enterprise to which the IT Incentive Scheme 2017 applies shall be considered for grant of incentives as per the IT Incentive Scheme 2017 only on securing an “Incentives Eligibility Certificate” in such format t daonf April and T Incentive Scheme 201? w

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i and tram the competent authori to be; notified b . . . ‘ .. . ythe State Government. The lnce‘lves Eligibility Certif te swhai n“ be issued unless: a) ”The project is covered by nefcessq ,- ‘ received in the form of industrial licflfiedr . registration certflcate, as the casemayg be (Qevelopmentand Regulation)lAct, t9 4 , trial approval already r of intent or lEM or . nder the Industries . ' or a Secretariat for Industrial 1 kgprovai (SIA) reference ”.:Wberi0r . Abknbwledgement for filing Géfitg§fi£garflmugh national e-portal with the Ministry of MSME, “ . Mb) in respect of enterprises] Wustriegyidentified as com ' ' ' . pulsonly licensable orr many other restricted list as may be notified by the Central Government or the State Government from time to time, the required clearancw SW? from the notified authorities has been obtained by the enterprise. ' ~ . . C), The unit has gone into‘commerc‘ irrmproduction. The enterprises issued incentives Eligibility Certificate shall be liable to submit such documents as maybe required by the designated authority to enable coFlSlde..ration of the claims for incentiv - . Scheme 2017’ . p as under iT incentive All incentives payable under IT incentive Scheme 2017 shall be paid t. ugh the Financial Institution financing the project or in case of self- flnanced projects, into a bank account; the requisite account and other formal arrangements for which have to be tied up by the entrepreneurs in agreement with the concerned financial institution or bank and intimated to the Department of industries & Commerce. The eligibility of enterprises for incentive under any Clause of lT incentive Scheme 2017 shall, unless othenivise be specified, be limited to the amount calculated as per the respective Clause of IT incentive Scheme 2017 reduced by the amount of incentive subsidy or grant received by the enterprise under any operative Scheme outside the lT incentive Scheme2017 operated by a Ministry or Department of Government of Lndlt: or £3 ageéicies/ boards/ authority, or under any Scheme operated y e or - ster ' ' ' ' ' investments. a n Councri, for promotion of industrial proiects/ 6.5 The issue of an incentives Eligibility Certificate in favour of any enterprise shall not entitle the enterprise to claim the release of incentives under the iT incentive Scheme 2017 as a matter of right, which shaii, inter alia be subject to the unit having submitted their claims as per the format ,the procedure and within 1 year of the period to which the claim relates’and further subject to the unit being in operation. Tripura iT incentive Scheme, 2017 _. i . , t W Incentives available under Tripura ITéncentive ficheme 201 (are; , 7. The Capital Investrq t Subsi y: Capital investm‘emit “Ubsidy will be,“ provided to eligible IT/IT enterprises at the rate of_30%l~on fixed capital investment in land, to ‘lding, piant and machinery/ed‘tripmerits and‘lTile subject to an aggreg ceiling of R360 lakhs per‘lipinterprise. ' . \ For allowing subsidy on construction expenses for bqundary‘w git is proposed i that no subsidy for constructing boundary wall shall be considered "I ‘case oft“ ‘ residences located within the factory areaw fenced by boundary " walls. Payment of subsidy shall befieleasefim in sing a instalment. .. Wherever an lT/lTeS enterprise is eligible for Capital Investment Subsidy under any other Schemes of the State or Central Government, the ampunt of subsidy , to be provided under this Clause shall stand reduced to the extent of subsidy f entitlement under the Schemes of the State or Central .Goiiiernment. In case ‘ of revival of the NEIIPP Scheme oftihe Centr \ Government w.e.f. 01St A‘pri 2017 or any other scheme at any later date, the provision under the IT Incentive Scheme, 2017 shall be suitably modified, if deemed necessary. - ‘ 8. Partial Reimbursement of Floor Space Rental for STP incubation Space: - Partial reimbursement on floor space rentals shall “be provided to eligible enterprises on rentals paid as follows: m * . : 60% reimbursement on giw‘ng direct employment - Upto 250 Sqtr Ft. to 10 nos. or more people. - Upto 500 Sqtr Ft. : 50% reimbursement on giving direct employment to 20 nos. or more people. - Upto 1000 Sqtr Ft. : 40% reimbursement on giving direct employment to 40 nos. or more people. - Above 1000 Sqtr Ft. : 30% reimbursement on giving direct employment to 50 nos. or more people. 9. Procurement Preference: Notwithstanding anything contained in clause 4 and 5 of the IT Incentive Scheme 2017, Procurement Preference would be applicable to all eligible enterprises on procurement of all lT/lTeS Products/Services through tenders by State Government Agencies (including undertaking/corporation/autonomous bodies). The procurement preference clause shall operate as follows: in cases where after comparison of the landed price of all eligible tenderers, the first lowest tenderer is an enterprise from outside the State; but the price of one or more local IT/iTeS enterprise(s) is not over 15% of the price quoted by the first lowest tenderer, the local lT/ITeS enterprise, who quoted lowest among local lT/ITeS enterprises shall be eligible to get supply order for 100% of the tendered quantity of the item being procured by the State Government. . Trlpura IT Incentive Scheme. 2017

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i. a? it The incentive under this clause shall be. available to all the local enterprises irrespective oi thvr date of commencement of commercial production i.e. enterprises who snrlud commercial production pit tti‘r to 1St April 2017 is also be eligible for benefit under the clause, subjétfi totulfillment of other eligibility (:ofit‘iiiioiis. ‘ . k l to. industrial Promotion Subsidymt lT/iTeS entrepreneur shall receive re- imbursement of Goods and Service Tax with an aggregating ceiling of Rs.60 iakh per‘innum per enterprise. The aggregating imit of entitlement of subsidy oi an enterprise for 5 years under the clause shall not exceed to the 100% I' value of investment made in plan and machinery/equipments. tit Partial Reimbursement of Power chargesi Eligible iT/lTeS enterprise will be given power tariff subsidy at the rate of 25% bf the actual power charges paid to TSECL or an approved agency for initial 5 (Five) years subject to an upper ceiling of 12 Lakhs perannum pe enterprise. Provided further that an enterprise shall not be allowed re-imbur ement for power charges if it is in default of payment of power charges or k‘ y other liabilities to TSECL. if an lT/ITeS enterprise installs Multiple Tariff (variable rate) Meter for recording the time of constimption of power during non-peak hours like from midnight to dawn, in that case the entire cost of the installed device shall be reimbursed. 12-. Partial Reimbursement of interest on Working Loans: interest incentives If at the rate of 4% on working capital loan availed would be provided for a period of 5 years subject to a ceiling of Rs. 3.00 lakhs per year per enterprise. The reimbursement of interest subsidy shall be further limited to the 4% of the 25% turnover of the enterprise in the reference year. tat Reimbursement of Standard certification charges: Reimbursement of 100% of the total cost for getting Standard certificates like lSO:9000, iSO 20000—1, ISO 27001, Software Engineering Institute (SEI) certification, CMMi and Quality Assurance institute (QAl), STQC certification, lSO-14000 Environmental Management System, iSO-18000 Occupational Health and Safety Standards, BIS Certification, Bureau of Energy Efficiency Certificate, etc for the local lT/iTeS/ESDM units. All eligible enterprises will be allowed one-time full reimbursement of fees/ charges/ other expenses on account of obtaining a standard certification. “i Employment Coot Subsidy: 100% re-imbursement of expenditure for MSME units on account of contribution towards ESl and EPF Scheme for a period of 5 years subject to employment of 20 and more people skilled and semi-skilled workers who are domiciled of the State. 50% reimbursement for large enterprises on account of contribution towards ESl and EPF Scheme subject to employment of more than 50 skilled and semi-skilled workers who are domiciled of the State. [1] Substituted Vida Notification No. F 17( t)/DIT/Poticy/Z005/VOI—l/4293‘96 dated 06.11.2017. Tripurn IT Incentive Scheme. 2017 $ .. m > . W . i . . . 15.. Subsidy for aartieipatton” in to y a, statements-i Rel bursement oi a . 4 ll u \ , part of the travelling exp mses and in transport cost than were participate in State and National levels iii tra ,e/ industry fares and exh‘ibitiOnsiheld outsid . or artici tion of f “ties, exhibitions etc. in Bangladesh, thewbe fit iiieresiigiyeurgempent s i be provided as well. Reinjtgtirsement ofiexpendit :3 on travelling charges paid for one person of the parthIpatlngtndustriai enterprtiH: and transportation cost (to—altittiLfro) otgoods for display or sale @55 Soc; 6% actual expenditures incurred and subject to an upp . c ngof Rs. II h f rthp‘e enterprise for each participation. Reimbursement q. xpenses sha e u subject to a maximum participationflin 2 fares, exhibitions etc. in alyearn ‘. 16-. Exemption of Earnest Money and Seeurlty Beneath: notwithsiarfidmg anything contained in clause 4 and 5 of the lT incentive Scheme 2017, ocaclj lT/ITeS enterprises will be exempted from payment of finest money any \ security deposits to participate in any tender titrated by the State Goyernrrfleflr‘ie Agencies (including undertakingst Corporations/AutonomousBodies on th State Government). The incentive’uinder the clause Ishail be available to alt at enterprise irrespective of the time / year of their setting up, subj pt to fulfl men of the eligibility conditions. r . t'ti Cubstey on fees paid for Credit Guarantee Trust Fund for Mtore andt . Small Enterprises (CGTMSEM it is proposed to allowx100 /nreimbur:esmeni of one time guarantee fee and service fees paid every year by Micro aii'NBPCa: enterprises for CGTMSE coverage taken on loan granted by Banks . s shall be provided for 5 years. . 18-. The developer of lT/ITeS Park will be eligible-for 50% reimbursement 0: Stamp Duty/Registration Fee/Conversion Fee paid on saie/iease/trans er 0 land and office space for first transaction. 13-. Bandwidth 66%! subsidyi Reimbursement of S0% charges on internet Bandwidth connectivity to IT Services up to 2 Mbps paid to lSP shall be available for a period of 3 years from the date of going into commerCIaI production/opera ion subject to a maximum of Rs. 5.00 Lakhs per annum. . ‘ lb. llneentlve for promoting local entrepreneurs in if Services-i Speeai incentive (5% of eligible capital support) for units’settlng up BPO/iTES opera/1|???) as a consortium with local entrepreneur (DomiCile of the State where BPO o eratlons are being established). . 1:. Speetal incentive to if Enterprise oonttnue to operate for a yetarsi Additional subsidies/ incentives shall be provided to the iT enterprises con itnue to operate for 5 years from the date of commencement of commerCIal produc "in; i Subsidies shall be provided to such IT enterprises for a further period 0 5 years. The provisions for providing additional subSIdy to IT enterprise after : years shall operate as follows: i 9 Trial trilnceninesenama,a01r A

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Fr "*721.1 Industrial PromotionOSubsidym: Industrial promotion subsidy (re- imbursement of (WT) shall also be allotiived @ 25% of Goods and Service Tax actually paid bythe units after 5 years of their . ration. The subsidy shall be rovided for a further period of 5 years s ’bje'ct to gtge condition that the egg egating payment of subsidy to any unit from the ‘dafif its commencement of production shall not ex eed to the amount of 100% of investment in plant and ma hihery/ equipments. r . i21.2,Pa lal Re-imburse‘ ent of Power charges: Power subsidy shall also beprovided @ 15% of adlual power charges paid by lT/lTeS enterprises after . “5 years of operation. The incent“ shalliide for the next 5 years and subject . i. to an annual upper ceiling of subsidy of Rs.6 lakhs for enterprises on employment . i in the range of 20 to 50 persons, Rs.9.00 lakhs on employment in the range ‘ of 51 to 100 persons and Rs.12 lakhs on employment of more than 100 persons. ‘ 21.3 Employmen 2 cost subsidy: Empl rnent cost subsidy in the form of re- imbursement of employer contribution towards payment of EPF and ESl to Regional Provident Fund Commissioner shall be provided @50% of payment made by MSME units with employment of 20 or more persons for a further period of 5 years. For large units with employment 50 or more, the employment :1 ,; cost subsidy shall also be re-imbursed @ 50% for a further period of 5 years. . 21.4 Wages Subsidy.:Wages subsidy will be provided to the IT/lTeS enterprises @ 20% of the actual wages paid on employment of 20 or more persons by them alter 5 years of operation. The subsidy shall be for the next 5 years period. The upper ceiling of payment of wages subsidy shall be Rs. 2.50 lakhs per enterprise per annum. 22. Clarification and Interpretation: in case of any doubt or dispute regarding the provisions of this policy, only the State Government shall be competent to clarify or interpret these and such clarification or interpretation shall be final and binding on all concerned. 23. Power to amend and repeal any or all provisions: Notwithstanding anything contained in any of the provisions of the policy, the State Government may at any time: a) Make any amendment to this policy or repeal it, but the commitments already made for an eligible enterprise shall not be affected by any such amendment or repeal; b) Issue instructions and guidelines to facilitate implementation, to remove anomalies and to clarify the interpretations of the provisions of this policy. 24. The existing mechanism in industries & Commerce Department, Govt. of Tripura for processing claim and disbursement of incentives shall be applicable for the Tripura IT incentive Scheme 2017. [2] Substituted Vide Notification NO.F.17(1)/DIT/F’o/icy/2005/Vol—l/4293~96 dated 06.11.2017. Tripura lT Incentive bottoms, 2017 . No.F.17(1)/DlT/Policy/2005/Vol-I/0i ‘Lcl‘fbs ”lé Government of Tripura Department of industries and (‘ommerce (Information Technology) Aganala-799006. Tripura *ttit ngj‘iov. Dated, the Magnet, 2017 Notification Subject: Amendment of’l‘ri urn l'l‘ Incentives Scheme 2017 As per the present provisions of providing Industrial Promotion Subsidy to industrial enterprises in the State under Tripura lT incentive Scheme. ZOI 7 (here-in-under relerred to as ‘Scheme. 2017‘). subsidy is allowed in the form of rc—imbursement of Tripura Value Added Lax, Central Sales Tax and other Commodity taxes paid by an entrepreneur. Consequent upon the present tax reform. as being adopted throughout the country. the said taxes havei been subsumed to a single tax regime and replaced by the Goods and Servrce lay. wef. 01 July. 2017. Due to such changes in tax structure. the clause 10 and clause 21.1 of the Scheme, 2017 are required to be modified. 2. Accordingly. the Governor of'l'ripura is pleased to accord approval to themodification~ \ oi‘the clause l0 and clause 2 l .l of the Scheme. NI 7. which are related to provrdmg benetit oi industrial Promotion Subsidy to local industrial enterprises. Clause l0 and Clause 21.i ofthe Scheme. 2017 shall be modified as under: Clause~ltl of the lT incentive Scheme, 20l7 shall be modified as: “lT/lTeS entrepreneur shall receive re- imbursement ofGoods and Service Tax with an aggregating ceiling of R5130 lakh per annum per enterprise. The aggregating limit 01. entitlement oi" subsidy 01‘ an enterprise for 5 years under the clause shall not exceed to the l00% value of investment made in plant and machinery /equipments." Clause-21.1 of the lT incentive Scheme, 2017 shall be modified as: “industrial promotion subsidy (reimbursement of GST) shall also be allowed @ 25% of Goods and Service Tax actually paid by the units after 5 years of their operation. The subsidy shall be provided for a further period of 5 years subject to the condition that the aggregating payment of subsidy to. i any unit from the date of its commencement of production shall not exceed to the amount 01 l00% of investment in plant and machinery/ equipments. l 3. The modified provisions of the Scheme shall come into «effect from the date 01" introduction ol'uniform Goods and Service Tax in the country re. 01 July. 2017. By order ol'the Governom r’t - (Mma rgjii’),i Principal Secretary to the Govt. ol‘Tripurai i. All the Chamber ol'Commercc and industries in the State of Tripura 2. The Director. Department of 1&C, Govt. of Tripura. _ 3. The Directorl 1T for uploading the same on Tripura Government websnc. (‘opv to: lhc Manager. Tripura Government Press. Printing & Stationerics. Government ol lripura _. . . ~ . i for publication oi‘the Notification in the next issue 01 the Tripura Gazette.