Tri pura lndustrial
Investment Promotion
lncentive Scheme
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Government of Tripura
Department cf lndustries & [ornmerce
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TAPAN (HAKRABORTI Minister
[ducation, lndustries & [ommerce,
lnformation TechnologY and Law
Government of TriPura
Agartala 799 006
Ph.03B1-241-3276 (0)
0381-241-3263 (Fax)
%nttage
The "Tripura lndusrrial lnvestment Promotion lncentives Scheme tTliPl5),
?A17," was formulated with the objective of promotion of industries
based on
available raw materials, generation of more employment and
welfare of workers'
History has shown that rapid economic development is made
possible
through industrialization, when il is done through a planned approach'
lndustrial
g,o*ih can play an important role rn creatton of employment oppofiunities
and
economir development of the Stare utilizing easily available raw
materials' The
scherne brought out by our Government is the lndustrial lncentive
Policy, which
sr-iclvs the sincere effofis of the Government t0 enc0urage industries,
entrepre-
ne" rship and employment.
I shall request all lndustry Associations, entrepreneurs and investors
to
come forward and take the opportunities given in this scheme.
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Tapan (hakraborti
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TAPAN CHAKRABORTI Minister
7, Education, industries & Commerce,
Information Technology and Law
Government of itipura
Agartaia « 799 006
Ph. 038l-24l—3276 (O)
038i~24i—3263 (Fax)
yIQSSCZyQ
The ”iripura industrial investment Promotion incentives Scheme iiiiPiS),
20i7,” was formulated with the objective of promotion of industries based on
available raw materials, generation of more employment and welfare of workers.
History has shown that rapid economic development is made possible
through industrialization, when it is done through a planned approach. industrial
growth can play an important role in creation of employment opportunities and
economic development of the State utilizing easily available raw materials. The
scheme brought out by our Government is the industrial incentive Policy, which
shows the sincere efforts of the Government to encourage industries, entrepre—
neurship and employment.
i shall request all industry Associations, entrepreneurs and investors to
come forward and take the opportunities given in this scheme.
71+ _ w may
Tapan Chakraborti
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PRIN(IPAL 5E(RITARY
INDUSTRIES & (OMMERCE
6OVIRNMINT OT TRIPURA
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M. NAGARAJU,IAS
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It gives me immense pleasure t0 introduce new Tripura lndustrial
lnvestment Promotion lncentive Scheme, 2017 tlllPlS) for next five f,nancial
years.
lndustries play a crucial role in the development 0f a country's economy.
All countries 0f the world are channelizing their resources to promote rapid
indu$ria I ization for al leviati n g p roverty a nd i ncreasi n g em ployment.
The State Government has been welcoming all interested entrepreneurs
t0 set up lnduslries in our State and had taken several measures t0 ffeate
conducive conditions t0 promote trade, business and entrepreneurship. The TIlPl5,
2017 is prepared keeping in view 0ur raw material resour(e base and priorities to
facilitate the entrepreneurship development in the State.
We, at Tripura, welcome etleryone to a truly investor-friendly environ-
ment and cordially invite all to consider setting up of projects in Tripura and it is
assured that the State Government will provide all necessary support to make your
vision possible.
PRlNClPAL SECRETARY
M. NAGARAJU, lAS INDUSTRIES & COMMERCE
GOVERNMENT OF TRlPURA
Wéssaye
it gives me immense pleasure to introduce new Tripura industrial
investment Promotion incentive Scheme, 20i7 (TliPiS) for next five financial
years.
industries play a crucial role in the development of a country’s economy.
All countries of the world are channelizing their resources to promote rapid
industrialization for alleviating proverty and increasing employment.
The State Government has been welcoming all interested entrepreneurs
to set up industries in our State and had taken several measures to create
conducive conditions to promote trade, business and entrepreneurship. The TllPiS,
20i7 is prepared keeping in view our raw material resource base and priorities to
facilitate the entrepreneurship development in the State.
We, at Tripura, welcome everyone to a truly investor—friendly environ~
ment and cordially invite all to consider setting up of projects in Tripura and it is
assured that the State Government will provide all necessary supportto make your
vision possible.
(M. NAGARAJU)
2.
rXECl'Tlug 5I'MMAftY
Gist of lncentives available under Tripura lndustrial
lnvestment Promotion lncentive scheme-Z01 i (TllPls)
1. capital lnvestment 5ubsidy @ 30% on fixed capital
investrnent subject to a
ceiling of Rs.60 Lakhs per enterprises. For thrust sector
industries, the rate of
sulrsidy shall be 40% and the ceiling would be Rs.
T0lakhs per enterprise' For
tea processing unit set up under co-operative approach
by SmallTea Growers,
the rate ofsubsidy shall be 5070 on fixed capital investrnents
subject t0 an upper
ceiling of Rs. 100 lakhs.
Procurement Preference on all purchases through tenders
by State Government
Agencies on products manufactured in Trlpura by eligible
enterprises'This time
the procurement preferen(e shall also be available
to local industrial enterprise(s)
whose quoted prices is within 15% of the price of lowest
bldder from the State
(other than MSME units). This is in addition to the
provision under scheme'
2012 to provide 15% procurement preference to local
industrial enterprises in
comparison of lowest bidder from outside the State.
ln case of more than one
local industrial enterprise quote rate nOt exceeding
the 15% of price quoted by
lowest biddet the order shall be offered on equal
distribution basis' This is
subject to the condition that the local unit agrees
to supply by matching
the prlce offered by the first lowest bidder. The
benefit available is further
subject t0 20% value addition in ihe State and
tertain other conditions'
S.lndustrialPromotionSubsidyequaltothenetamOunt(netof
inputtaxes) ofthe "6oods and servicesTax" actually
paid by an enterprise
subject to an overall ceiling of Rs.60 lakhs
per annum' The aggregating
limit of entitlement of an enterprise for 5 years shail
not exceed 100%
value of investment made in plant and machinery
4.PartialHeimbursementofPowerChargest0theextentaf25o/o
ofthepowerchargesactuallypaidbytheenterprise'subjecttoanupper
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EXECUTIVE SUMMARY
Gist of incentives available underTripura Industrial
investment Promotion incentive Scheme-2017 (TllPiS)
1. Capital Investment Subsidy @ 30% on fixed capital investment subject to a
ceiling of R560 Lakhs per enterprises. For thrust sector industries, the rate of
subsidy shall be 40% and the ceiling would be Rs. 70 lakhs per enterprise. For
tea processing unit set up under co—operative approach by Small Tea Growers,
the rate of subsidy shall be 50% on fixed capital investments subject to an upper
ceiling of Rs. 100 lakhs.
2. Procurement Preference on all purchases through tenders by State Government
Agencies on products manufactured in Tripura by eligible enterprisesThis time
the procurement preference shall also be available to local industrial enterprisels)
whose quoted prices is within l5% of the price of lowest bidder from the State
(other than MSME units). This is in addition to the provision under Scheme,
20l2 to provide i5% procurement preference to local industrial enterprises in
comparison of lowest bidder from outside the State. in case of more than one
local industrial enterprise quote rate not exceeding the l50/o of price quoted by
lowest bidder, the order shall be offered on equal distribution basis. This is
subject to the condition that the local unit agrees to supply by matching
the price offered by the first lowest bidder. The benefit available is further
subject to 20% value addition in the State and certain other conditions.
3. industrial Promotion Subsidy equal to the net amount (net of
input taxes) of the ”Goods and Services Tax” actually paid by an enterprise
subject to an overall ceiling of Rs.60 lakhs per annum.The aggregating
limit of entitlement of an enterprise for 5 years shall not exceed i00%
value of investment made in plant and machinery.
4. Partial Reimbursement of Power Charges to the extent of 25%
of the power charges actually paid by the enterprise, subject to an upper
5.
6.
7"
B.
9.
ceiling of Rs.12 lakhs per enterprise per year. The incentive shall be given t0 an
eligible enterprise for 5 years from the date of commercial production.
Partial Reimbursement of lnterest on Working Capital Loans actually paid
to banksi financial insiitutions to the extent of 470 of the working capital loan
availed by the enterprise, subject t0 an upper ceiling of Rs.3.00 lakhs per annurn.
The incentive shall be given to an eligible enterprise for 5 years from the date
of cornmercial production.
Reimbursement of Standard Certification charges/ fees/ expenses t0
eligible enterprises shall be paid one+ime in full for standard certifications in
10 selected areas issued by National and lnter-national Bodies'
10070 Exemption from the payment of Earnest Money and Security Deposits
to all eligible local enterprises on tenders floated by State Government Agencies.
tmployment Cost Subsidy shall be paid to MSME units under thrust sector
on expenditure made towards EPF and ESI contribution for a period of 5 years
0n employment of 20 0r m0re pers0ns domicile of the State.
Subsidy on fees paid for (redit Guarantee of loans shall be paid to mtcro
and small enterprises on loans granted by Banks/ NBFCs.
10. txport Promotion Subsidy shall be paid to industrial enterprises under thrust
sector on exp0rting goods through the Land Custom Stations in the
State @ 1070 on value ofexport subject t0 an upper ceiling of Rs'
20 lakhs per annum.
11. Subsidy for participation in fares and exhibitions shall be paid
t0 thrust sector industries @ 50% of the expenditure incurred for
travelling expenses ofone person and transpgrtation ofgoods subject
t0 an upper ceiling of Rs. 50,000/- for each participation. This is
further subject to maximum 2 particlpatlons in a year for a unit.
l2.Special lncentives to lndustrial Enterprises continue
to operate for 5 years are provided for a further period of 5
years which are as follows:
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10.
11.
12.Special Incentives to Industrial Enterprises continue
ceiling of RsiZ lakhs per enterprise per year. The incentive shall be given to an
eligible enterprise for 5 years from the date of commercial production.
Partial Reimbursement of interest on Working Capital Loans actually paid
to banks/ financial institutions to the extent of 4% of the working capital loan
availed by the enterprise, subject to an upper ceiling of R5300 lakhs per annum.
The incentive shall be given to an eligible enterprise for 5 years from the date
of commercial production.
Reimbursement of Standard Certification charges/ fees/ expenses to
eligible enterprises shall be paid one—time in full for standard certifications in
i0 selected areas issued by National and inter—national Bodies.
100% Exemption from the payment of Earnest Money and Security Deposits
to all eligible local enterprises on tenders floated by State Government Agencies.
Employment Cost Subsidy shall be paid to MSlVlE units under thrust sector
on expenditure made towards EPF and ESl contribution for a period of 5 years
on employment of 20 or more persons domicile of the State.
Subsidy on fees paid for Credit Guarantee of loans shall be paid to micro
and small enterprises on loans granted by Banks/ NBECs.
Export Promotion Subsidy shall be paid to industrial enterprises under thrust
sector on exporting goods through the Land Custom Stations in the
State @ i0% on value of export subject to an upper ceiling of Rs.
20 lakhs per annum.
Subsidy for participation in fares and exhibitions shall be paid
to thrust sector industries @ 50% of the expenditure incurred for
travelling expenses of one person and transportation ofgoods subject
to an upper ceiling of Rs. 50,000/— for each participation. This is
further subject to maximum 2 participations in a yearfor a unit.
to operate for 5 years are provided for a further period ofS
years which are as follows:
a) (apital lnvestment Subsidy shall be provided to industrial enterprises
on substantial expansion at the applicable rates $Ao/o
or 3070) on fixed
capital investments subject t0 an upper ceiling of Rs.30
lakhs and Rs. 25
lakhs for thrust sect0r and other than thrust sector respectively'
lndustrial Promotion 5ubsidy shall be provided to enterprises @
250/o
ofGoods and servicesTax (net ofinputtax) actually
paid after 5 years of
0perati0n with a condition that the aggregating subsidy
amount paid
since commissioning ofthe prolectshall not exceed
the 10070 of investment
in plant and machinerY.
Partial Re-imbursement of Power charges shall be
paid to lndustrial
enterprises @|Sa/oof actual power charges
paid after 5 years of operation
withanannualupperceilingofRs'6lakhsforemploymentintherange
of 20 to 50 persons Rs. 9.00 lakhs for employment
in the range of 5i to
100 persons and Rs. l2lakhsfor employment of morethan
100 perso{]s.
EmploymentcostSubsidyshallbepaidtoMSMEenterpriseswith
employment of 20 or more pers0ns @ 50% of employer
contribution paid
towards IPF and [Sl after 5 years of operation'
wages Subsidy shall be provided t0 industrial enterprises
on employment
of 20 or m0re person s @ )}a/a of actual wages
paid subiect t0 an upper
ceiling of Rs. 2.50 lakhs Pet Year.
b)
e)
Capital investment Subsidy shall be provided to industrial enterprises
on substantial expansion at the applicable rates (40% or 30%) on fixed
capital investments subject to an upper ceiling of R530 lakhs and Rs. 25
lakhs for thrust sector and other than thrust sector respectively.
Industrial Promotion Subsidy shall be provided to enterprises @ 25%
of Goods and Services Tax (net of input tax) actually paid after 5 years of
operation with a condition that the aggregating subsidy amount paid
since commissioning of the project shall not exceed the 100% of investment
in plant and machinery.
Partial Re—imbursement of Power charges shall be paid to industrial
enterprises @i5% of actual power charges paid after 5 years of operation
with an annual upper ceiling of Rs. 6 lakhs for employment in the range
of 20 to 50 persons Rs. 9.00 lakhs for employment in the range of St to
i00 persons and Rs. 12 lakhs for employment of more than i00 persons.
Employment cost Subsidy shall be paid to MSME enterprises with
employment of 20 or more persons @ 50% of employer contribution paid
towards EPF and ESl after 5 years of operation.
Wages Subsidy shall be provided to industrial enterprises on employment
of 20 or more persons @ 20% of actual wages paid subject to an upper
ceiling of Rs. 2.50 lakhs per year.
1.
Tripura lndustrial lnvestment Promotion
I ncentives Schem e, 2017
Short title
The Scheme shall be called theTripura lndustrial lnvestment Promotion lncentives
Scheme, 2017 (hereafter referred to as "Srheme-2017") for industrial enterprises
(hereafter referred t0 as "enterprises") to be sel up in the State ofTripura.
Commencement and Duration
Unless specifically mentioned against the respective items of incentives
sanctioned under Schem e-)017 , it shall come into eflect from the first day of
April, 2017 in the whole of Tripura and shall remain in force for a period of five
years ending on the thirty-first day of March, 2022.
Provided that wherever an incentive is being allowed to an enterprise for a specified
period reckoned from the date of commencement of commercial production of the
enterprise or any other prescribed date, such 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 ,2017 .
3. Definitions
ln 5cheme-2017, unless the r0ntext otherwise requires:
(i) 'Authorized Agent" means the Directorate of lndustries
and [ommerce and/orTlDC or an agent speclfically authorized by the
State Government, for operation of the Scheme-2017.
(ii) "Central Government" means Government of lndia.
(iii) "Designated Authority" means an authority designated
for a particular purpose.
(iv) "[nterprise" means any industrial project in Micro,Small
or Medium Sector (including co-operatives and Self-Help-
Groups), having an Acknowledgement of Udyog Aadhar filed
on e-portal of Ministry of Micro Small and Medium Enterprises
Tripura Industrial Investment Promotion
Incentives Scheme, 2017
1. Short title
The Scheme shall be called theTripura Industrial Investment Promotion Incentives
Scheme, 2017 (hereafter referred to as "Scheme—2m 7”) for industrial enterprises
(hereafter referred to as ”enterprises”) to be set up in the State of Tripura.
2. Commencement and Duration
Unless specifically mentioned against the respective items of incentives
sanctioned under Scheme-2017, it shall come into effect from the first day of
April, 20l7 in the whole offripura and shall remain in force for a period offive
years ending on the thirty—first day of March, 2022.
Provided that wherever an incentive is being allowed to an enterprise for a specified
period reckoned from the date of commencement of commercial production of the
enterprise orany other prescribed date, such benefit will continue to be available
till the expiry of the specified period for that particularenterprise, even beyond
the thirty—first day of March, 2017.
3. Definitions
In Schemee2017, unless the context otherwise requires:
(i) "Authorized Agent" means the Directorate of Industries
and Commerce and/orTIDC or an agent specifically authorized by the
State Government, for operation of the Scheme—2017.
(ii) "Central Government” means Government of India.
(iii) "Designated Authority" means an authority designated
for a particular purpose.
(iv) "Enterprise" means any industrial project in Micro, Small
or Medium Sector (including co—operatives and Self—Help—
Groups), having an Acknowledgement of Udyog Aadhar filed
on e-portal of Ministry of Micro Small and Medium Enterprises
)
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Government of lndia,0n 0r after the first of April 2017; or
(v) "Fa{t0ry" means a 'Factory' as defined under the provisions of the Factories
Act, 1948 as amended from time t0 time'
(vi) ,,Fixed eapitat lnvestment" means investment made in land,
building, plant and machinery of the enterprise for {0mmencement
of
commercial production on or after first day of April, 2017,
but before or
on thirty first day of March ,2a77.For the purpose of
going in for substantial
expansion of an enterprisewhich commenced
productton within the
Scheme period, the fixed capital investment means investment
madeinland,buildingandmachlneryonorafter0istApr|1,2022'
[xplanation.
"Fixed capital lnvestme*t" shall be talculated as fotlows:
a) Land: Actual price cr premium paid for the land, freehold or leasehold,
as determined by the authorized agent'
b) Buitding:The actual expenditure incurred for construction of the office
building, factory sheds, boundary walls as necessary
for the enterprise,
but not including the residentiai quarte6'
c) Plant & Machinery: The fixed capital investment in plant and
machinery shall also include the cost of machinery
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
shall be the cost of piant and machinery as erected,
including the
cost of productive equipments such as iigs, dies,
moulds etc'' but
excludingthecostofanysecand-handplantandmachinery.
(vii) ,'Large [nterprise" me.ans an enterprise other than a micr0, small or
medium enterprise, as defined by central Government,
from time t0 time; 0r
in absence of such definitions as may be defined by
the State Government'
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Government of lndia, on or after the first of April 20i7; or
(v) "Factory" means a ‘Factory‘ as defined under the provisions of the Factories
Act, i948 as amended from time to time.
(vi) "Fixed Capital Investment“ means investment made in land,
building, plant and machinery of the enterprise for commencement of
commercial production on or after first day of April, 20l7, but before or
on thirty first day of March, 2022. For the purpose of going in for substantial
expansion of an enterprise which commenced production within the
Scheme period, the fixed capital investment means investment
made in land, building and machinery on or after Olst April, 2022.
Explanation.
"Fixed capital investment" shall be calculated as follows:
‘
a) Land: Actual price or premium paid for the land, freehold or leasehold,
as determined by the authorized agent.
b) Building: The actual expenditure incurred for construction of the office
building, factory sheds, boundary walls as necessary for the enterprise,
but not including the residential quarters.
c) Plant & Machinery: The fixed capital investment in plant and
machinery shall also include the cost of machinery 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
shall be the cost of plant and machinery as erected, including the
cost of productive equipments such as jigs, dies, moulds etc, but
excluding the cost of any second-hand plant and machinery.
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(vii) "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.
—‘1 ~th ~
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(x)
{xi)
{viii) "Micro [nterprise" rneans a very small-scale enterprise, with an
investment ceiling as may be prescribed by the Government of lndia,
from time t0 time; or in absence of such prescription, as may
be defined by the State Government.
(ix) "5mall Enterprise" means small scale enterprise with an investment
ceiling as may be prescribed by the Government of lnd ia from time to
time; or in absence of such prescription as may be defined by the State
6overnment.
"Medium Enterprise" means a medium*scale enterprise, with an
investment ceiling as may be prescribed by the Government of lndia,
from time io time; or in absence of such prescription, as may
be defined by the State Government.
"Thrust Sector lndustries" means the industrial units which are using
Bamboo, Rubber, Agri and Hoticultural produce and Gas as their
major raw materials during production. Tea manufacturing shall also
be considered under thrust sector industries
{xii1 "Negative List" means the list of industries in the Annexure hereto, as
may be amended or altered by the State Government, from time t0 time.
{xiii) "Scheme-2012" means the "Tripura lndustrial lnvestment Promotion
lncentive Scheme" 201 2.
{xiv) "Standard Certifi(ation" means certification given by a
(0mpetent authority, after due inspection/ testing 0n
standard of goods produced/ processed followed by the
concerned enterprise.
"State Government" means the Government of lripura.
"TlDC" means the Tripura lndustrial Development
Corporation Limited.
(xvii) "T5[CL" means the Tripura State Electricity Corporation
Limited
{xv)
(xvi)
(viii)
(M
(X)
(xi)
(xii)
(xiii)
(xiv)
(XV)
(xvi)
(xvii) "TSECL" means the Tripura State'Electricity Corporation
"Micro Enterprise" means a very small—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.
"Small Enterprise" means smali 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.
"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.
"Thrust Sector industries" means the industrial units which are using
Bamboo, Rubber, Agri and Hoticultural produce and Gas as their
major raw materials during production. Tea manufacturing shall also
be considered under thrust sector industries.
"Negative List" means the list of industries in the Annexure hereto, as
may be amended or altered by the State Government, from time to time.
"Scheme—2012" means the ”Tripura industrial investment Promotion
incentive Scheme" 20i 2. '
"Standard Certification" means certification given by a
competent authority, after due inspection/ testing on
standard of goods produced/ processed followed by the
concerned enterprise.
"State Government” means the Government ofiripura.
"TIDC" means the Tripura industrial Development
Corporation Limited.
Limited
(xviii) "Tripura Value Added Tax" 0r 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).
{xix) "Year" means unless otherwise specifically stated and not repuqnant to
the context, the flnancial year; c6mmencing from the first day of April
and endinq 0n the thirty-first day of March following'
Provided that the State Government, in lndustries & Commerce
Department , may, by notification, amend the definitions under the
Scheme-20,]7, to give effect to changes in definilions by the
Government of lndia 0r t0 meet the changed requiremeni of the
Scheme, in the interest of effective implementation of the Scheme.
4. Applicability of the Scheme-2017
4.1. The Scheme-2017 shall be applicable to all micro, small and
medium enterprises which C0mmence their commercial production
in the ltate, on or after the first day of April 2017, but before or
on thirty-first day of March, 20)2,inthe private sectgl co-operative
se{t0r, self-help-groups, joint sector and also companies owned or
managed bY the State Government.
4.2. Wherever an incentive under 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'
4.3. Provided that if a newly set up enterprise is sold 0r otherwise
transferred t0 a fiew 0wner during the period of five years, the
benefit of the incentive, shall be available to such transferee or the
new 0wner, *nly for the un-expired portion of the said period
of five years. ln case 0f leasing out of any industrial enterprise,
set ilp under fiovernment sert0r 0r otherwise, to any third party
for running the same in self-sustained basis or in Public-Private
(xviii) "Tripura Value Added Tax" or TVAT means value added tax
obligations of enterprise to the State Government on its sales, under
the iripura Value Added Tax Act, 2005 (Tripura Act No. i of 2005).
(xix) "Year" means unless otherwise specifically stated and not repugnant to
the context, the financial year; commencing from the first day of April
and ending on the thirty—first day of March following.
Provided that the State Government, in industries & Commerce
Department, may, by notification, amend the definitions under the
Scheme—20i7, to give effect to changes in definitions by the
Government of india orto meetthe changed requirement of the
Scheme,in theinterest of effective implementation ofthe Scheme.
Applicability of the Scheme—2017
The Scheme—20W shall be applicable to all micro, small and
medium enterprises which commence their commercial production
in the State, on or after the first day of April 20i 7, 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 owned or
managed by the State Government.
4.2. Wherever an incentive under Scheme—20i7 is being allowed to an
enterprise over a period of5 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 particufar
enterprise, even beyond the thirty—first day of March, 2022.
4.3. Provided that if a newly set up enterprise is sold or otherwise
transferred to a new owner during the period of five years, the
benefit of the incentive, shail be available to such transferee or the
new owner, only for the unexpired portion of the said period
of five years. in case of leasing out of any industrial enterprise,
set up under Government sector or otherwise, to any third party
for running the same in self—sustained basis or in Public—Private
5.2
I
5.
5.1
6.
6.1
Partnership model at any subsequent stage, the Scheme, 20,17 shall be
applicable for providing subsidy (excluding the capiral invesrment subsidy)
for the un-expired p0rti0n of 5 year period t0 the lessee.
Non-applicability of the Scheme-201 7
Unless specifically mentioned otherwise, the Scheme-2017 shall not
be applicable t0 the enterprises that have comnrenced commercial
production, pri0r t0 the first day of Aprii 20'17. Such enterprises shall
continue to be governed by the Scheme-2012.
Ihe Scheme-2017 shall not be appliiable to all large scale units and for
the industrial activities listed in Ihe negative list as shown in Annexure
hereto.
Eligibility for lncentives under the Scheme -2A17
Any industrial enterprise to which the Scheme-lAV applies shall
be considered for grant of incentives as per the Scheme-20l7 only on
securing an "lncentives Eligibility Certificate" in such format and from the
competent authority to be notified by the State Government, The lncentives
Eligibility Certificate shall not be issued unless:
a) Ihe project is covered by necessary industrial approvai already
received in the form of industrial license or letter of intent
or l[M or registration certifi.ate, as thc case may be, under
the lndustries (Development and Regulation) Act, 1951;
or a Secretariat for lndustrial Approval (5lA) reference
number or an Acknowledgement of online filing of Udyog
Aadhaar Memorandum through national e- portal for
registration of M5MEs.
b) ln respect of enterprises/ industries identified as
compulsorily licensable 0r 0n any other restricted iist as may
be notified by the [entral Government or the State Government
from time to iime, the required clearance/ licence from the
notified auth0rities has been obtained by the enterprise;
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5.2
Partnership model at any subsequent stage, the Scheme, 20i7 shall be
applicable for providing subsidy (excluding the capital investment subsidy)
for the un—expired portion of 5 year period to the lessee.
Non—applicability of the Scheme—2017
Unless specifically mentioned otherwise, the Scheme—20i7 shall not
be applicable to the enterprises that have commenced commercial
production, prior to the first day of April 2017. Such enterprises shall
continue to be governed by the Scheme—2012.
The Scheme—20W shall not be applicable to all large scale units and for
the industrial activities listed in the negative list as shown in Annexure
hereto.
Eligibility for incentives under the Scheme—201 7
Any industrial enterprise to which the Scheme—2017 applies shall
be considered for grant of incentives as per the Scheme~20i7 only on
securing an ”incentives Eligibility Certificate” in such format and from the
competent authority to be notified by the State Government. The incentives
Eligibility Certificate shall not be issued unless:
a) The project is covered by necessary industrial approval already
received in the form of industrial license or letter of intent
or lEi\/l or registration certificate, as the case may be, under
the industries (Developmentand Regulation) Act, i95i;
or a Secretariat forlndustrial Approval (SlA) reference
number or an Acknowledgement ofoniine filing of Udyog
Aadhaar Memorandum through national e- portal for
registration of MSMEs.
b) In respect of enterprises/ industries identified as
compulsorily licensable or on any other restricted iist as may
be notified by the Central Government or the State Government
from time to time, the required clearance/ licence from the 94:
notified authorities has been obtained by the enterprise;
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6.3
The unit has gone into commercial production.
The enterprises issued lncentives Eligibility [ertificate shall be liable
to submit such documents as may be required by the designated authority
to enable consideration of the claims for lncentives under Scheme-2017.
All incentives payable under Schem e-2017 shall be paid through the
Financial lnstitution financing the prolect or in case of self-financed projects,
into a bank account; the requisite actount and other formal anangements
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 lndustries & Commerce.
The eligibility of enterprises for incentive under any Clause of Scheme*
2017 shall, unless otherwise be specified, be limited t0 the am0unt
calculated as per the respective (lause of Scheme-2Q17 reduced by the
am0untofincentive,subsidy 0r grant received by the enterprise under
any Operative Scheme outside the scheme-Z017 operated by a
Ministry or Department of Government of lndia or its agencies/ boardsl
authority, or under any Scheme operated by the North-Eastern Countil,
for promotion of industrial projects/ investments.
6.5. The issue of an lncentives [ligibility certificate in favour of any
enterprise shall not entitle the enterprise to claim the release of
incentives under the Scheme-20l7 as a matter of right, which shall,
inter alia, be subject t0 the unit having submitted their claims as
per the format, the procedure and within one year of the period to
which the claim relates and further subject t0 the unit being in
operation.
7. Capital lnvestment SubsidY
7 .1 All eligible enterprises will be entitled to an incentive at the rate 0f
30Yo of the fixed capital investment subject t0 an aggregate ceilinq
of Rs. 60lakhs in each enterprise. Enterprises belonging to theThrust
Sector lndustries, as defined above, shall be entitled to receive
6.4
'ffi1-
6.3
6.4
The unit has gone into commercial production.
The enterprises issued incentives Eligibility Certificate shall be liable
to submit such documents as may be required by the designated authority
to enable consideration of the claims for incentives under Scheme‘20l7.
All incentives payable under Scheme—2017shail be paid through the
Financial institution financing the project or in case of self—financed 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 Scheme—
20i7 shall, unless otherwise be specified, be limited to the amount
calculated as per the respective Clause of Scheme-20W reduced by the
amount of incentive, subsidy or grant received by the enterprise under
any operative Scheme outside the Scheme—20i7 operated by a
Ministry or Department ofGovernment of lndia or its agencies/ boards/
authority, or under any Scheme operated by the North-Eastern Council,
for promotion of industrial projects/ investments.
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 Scheme~20i 7 as a matter of right, which shall,
inter alia, be subject to the unit having submitted their claims as
per the format, the procedure and within one year of the period to
which the claim relates and further subject to the unit being in
operation.
~ 7. Capital investment Subsidy
7.1 All eligible enterprises will be entitled to an incentive at the rate of
30% of the fixed capital investment, subject to an aggregate ceiling
of Rs. 60 lakhs in each enterprise. Enterprises belonging to theThrust
Sector industries, as defined above, shall be entitled to receive
7.2
7.3
incenlive at the raie af 40Vo of the fixed capital investment with an overall
ceiling of Rs. 70 lakhs per enterprise. Sole proprietorship units belonging
to Sl 5( and Women individuals or partnership business where all partners
belongs to Sl SC and Women will be eligible for an additional subsidy at
the rate of 2,5a/a on fixed capital investment, subject to an aggregate ceiling
of Rs.60 lakhs or Rs. 70 lakhs, as the case may be, per enterprise. Capital
lnvestment Subsidy shall be provided to Tea Processing Units set up under
the co-operative approach by small tea growers @ 5A0/o of fixed capital
investment subject t0 an upper ceiling of Rs. 100 lakhs. Subsidy shall not
be allowed 0n the expenses for constructing boundary wall in case of
residences located within the factory area fenced by the boundary wall.
Provided that wherever an enterprise is eligible for [apital lnvesiment
Subsidy under any other Schemes of the State or Central Government, the
amount of subsidy to be provided under this Clause shall stand reduced
t0 the extent of subsidy entitlement under the Schemes of the State or
Central Government. ln case of revival of the NEIIPP Scheme of the [entral
Government we.f. 01st April, 201 7 or at any later date, the provision under
the Scheme,2017 shall suitably be modified, if deemed necessary.
Ihe incentive will be disbursed to eligible industrial enterprises in
single installment. This is subject to the condition that the
industrial enterprise continues t0 operate and has not closed
down.
B" ProcurementPreference
8.1 5ubject to their meeting the quality, delivery and other
specifications of the purchasing State Government Agencies,
Procurement Preference will be given on all purchases by State
Government Agencies - including Departments/ Corporations/
Public Sector Enterprises/ Autonomous Bodiesl Aided
lnstitutions ofthe State Government - on products manufactured
in lripura by eligible enterprises.
V's
7.2
7.3
incentive at the rate of 40% of the fixed capital investment with an overall
ceiling of Rs 70 lakhs per enterprise. Sole proprietorship units belonging
to ST, SC and Women individuals or partnership business where all partners
belongs to Sf, SC and Women will be eligible for an additional subsidy at
the rate of 2.5% on fixed capital investment, subject to an aggregate ceiling
of R560 lakhs or Rs. 70 lakhs, as the case may be, per enterprise. Capital
investment Subsidy shall be provided to Tea Processing Units set up under
the co-operative approach by small tea growers @ 50% of fixed capital
investment subject to an upper ceiling of Rs. iOO lakhs. Subsidy shall not
be allowed on the expenses for constructing boundary wall in case of
residences located within the factory area fenced by the boundary wall.
Provided that wherever an enterprise is eligible for Capital investment
Subsidy under any other Schemes of the State or Central Government, the
amount of subsidy to be provided under this Clause shall stand reduced
to the extent of subsidy entitlement under the Schemes of the State or
Central Governments in case of revival of the NEllPP Scheme of the Central
Government w.e.f. Oist April, 20i7 or at any later date, the provision under
the Scheme, 20i7 shall suitably be modified, if deemed necessary.
The incentive will be disbursed to eligible industrial enterprises in
single installment. This is subject to the condition that the
industrial enterprise continues to operate and has not closed
down.
Procurement Preference
Subject to their meeting the quality, delivery and other
specifications of the purchasing State Government Agencies,
Procurement Preference will be given on all purchases by State
Government Agencies — including Departments/ Corporations/
Public Sector Enterprises/ Autonomous Bodies/ Aided
institutions of the State Government ¥ on products manufactured
in Tripura by eligible enterprises.
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The procurement preference would be applicable in case of items
being procured through tendering process by the State Government
Agencies. For extension of procurement preference, the landed price af the
item being procured shall be calculated for all the eligible tenderers at the
destination specified by the purchaser before imposition of all kinds of
taxes as applicable under Goods and Services Tax Acts. The landed price
would, howevet include insurance charges and freight costs imposed prior
to the goods entering the State ofTripura, quoted by the supplier located
outside Tripura.
(Modifications of the clause 8"2 have been done through Notification vide
No. F. DllS U B lTlls I 4-1{21) I 2006 I P art'V I / 1 6955-66 dated 30th Novem ber,
201 i)
The procurement purchase for enterprises in Tripura shall operate as
follows:
ln cases where after comparison of the landed price of all eligible tenderers,
one 0r more local industrial enierprise(s) emerge as lhe first lawest tenderet,
the said enterprise(s) shall be eligible lo get supply order for 100% of the
tendered quantity 0f the item being procured by the State 60vernment Agencles.
ln 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 0r more local industrial enterprise(s) is not over 1570 of
the price quoted by the first lowest tenderer, the said local industrial
enterprise(si shall be eligible t0 get supply order for 10070 of the
tendered quantity ofthe item being procured bythe State Government
Agencies, except in case of cement, steeland GCI sheet, where 65:35
ratio for local/ outside bidders will be followed, provided that they
shall be ready ta supply the same by matching the price offered by
the first lowest tenderer.
c) ln cases where after comparison of quoting prices of all eligible
tenderers, the first lowest tenderer is a bidder from within the State
(other than local industrial enterprise); but the price quoted by local
industrial enterprise is not over 1570 of the price quoted by the
8.3.
a)
8.2
The procurement preference would be applicable in case of items
being procured through tendering process by the State Government
Agencies. For extension of procurement preference, the landed price of the
item being procured shall be calculated for all the eligible tenderers at the
destination specified by the purchaser before imposition of all kinds of
taxes as applicable under Goods and Services Tax Acts. The landed price
would, however, include insurance charges and freight costs imposed prior
to the goods entering the State ofTripura, quoted by the supplier located
outside Tripura.
(Modifications of the clause 8.2 have been done through Notification vide
No. F.Dl/SU8/TllS/4—Z(2i)/2006/Part—Vl/i695S—66 dated 30th November,
20l7)
. The procurement purchase for enterprises in Tripura shall operate as
follows:
in cases where after comparison of the landed price ofall eligible tenderers,
one or more local industrial enterprise(s) emerge as the first lowest tenderer,
the said enterprise(s) shall be eligible to get supply order for lOO% of the
tendered quantity ofthe item being procured by the State Government Agencies.
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 industrial enterprise(s) is not over l5% of
the price quoted by the first lowest tenderer, the said local industrial
enterprise(s) shall be eligible to get supply order for i00% of the
tendered quantity of the item being procured by the State Government
Agencies, except in case of cement, steel and GO sheet, where 65:35
ratio for local/ outside bidders will be followed, provided that they
shall be ready to supply the same by matching the price offered by
the first lowest tenderer.
c) in cases where after comparison of quoting prices of all eligible
tenderers, the first lowest tenderer is a bidder from within the State
(other than local industrial enterprise); but the price quoted by local
industrial enterprise is not over i5% ofthe price quoted by the
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first lowest tenedereL the said local industrial enterprise shall be eligible
t0 receive order for 5070 of the tenedered quantity provided the local
industrial unit is ready to supply items maiching the price offered by the
first lowest tenderer.
d) Forthe situations, as mentioned, in para (b) and (c) of the sub-clause
above, the local industrial enterprises which quote rates not over the 1570
range of the price quoted by the first lowest tenderer shall entitle ro
receive orders on equal distribution basis.
8.4 ln orderto be eligible for benefits underthis clause, an enterprise shall
have to achieve at least 20% value addition within the State, to be
ascertained in the manner as may be prescribed by the state Government.
"Value Addition" for this purpose would mean the difference between the
total landed cost (in Tripura) of all inputs used in production and the selling
price for every unit of the item being procured.
8.5 Notwithstanding anything contained in 0ause 4 & 5 of the Scheme-20']7,
the incenlive under this clause shall be available to all the local enterprises
irrespective of their date of commencement of commercial production; i.e.,
enterprises who started commercial production, prior to 1st April, 2017
shall also be eligible for benefit under this clause, subject to fulfillment of
other el igibil ity conditions.
9. Industrial Promotion Subsidy:
9.1 All the eligible enterprises shall be entitled t0 an lndustrial
Promotion Subsidy equai to the net am0unt of theTripura Value
Added Tax (VAI), [entral Sales Tax (CST), any other commodity
tax and Goods and Services Tax actually paid by them to the
State Government 0n Sale of finished goods, subject to the
following conditions:
a) The subsidy shall be equal to rhe amount ofTripura Value Added
Tax {VAT) (net ofthe input taxes), Central SalesTax (CST) and
any 0ther commodity tax actually paid by the enierprise to
the State 6overnment upto 30th june, 2017. Thereafter, from
01st July, 2017, subsidy shall be equal to the amount of Goods
17,
8.4
8.5
first lowest tenederer, the said local industrial enterprise shall be eligible
to receive order for 50% of the tenedered quantity provided the local
industrial unit is ready to supply items matching the price offered by the
first lowest tenderer.
For the situations, as mentioned, in para (b) and (c) of the sub~clause
above, the local industrial enterprises which quote rates not over the 15%
range of the price quoted by the first lowest tenderer shall entitle to
receive orders on equal distribution basis.
in order to be eligible for benefits under this clause, an enterprise shall
have to achieve at least 20% value addition within the State, to be
ascertained in the manner as may be prescribed by the State Government.
"Value Addition” for this purpose would mean the difference between the
total landed cost (in Tripura) of all inputs used in production and the selling
price for every unit of the item being procured.
Notwithstanding anything contained in Clause 4 & S of the Scheme~201 7,
the incentive under this clause shall be available to all the local enterprises
irrespective oftheir date of commencement ofcommercial production; i.e.,
enterprises who started commercial production, prior to 1st April, 2017
shall also be eligible for benefit under this clause, subject to fulfillment of
other eligibility conditions.
industrial Promotion Subsidy:
All the eligible enterprises shall be entitled to an industrial
Promotion Subsidy equal to the net amount of the Tripura Value
Added Tax (VAT), Central Sales Tax (CST), any other commodity
tax and Goods and Services Tax actually paid by them to the
State Government on Sale of finished goods, subject to the
following conditions:
The subsidy shall be equal to the amount otTripura Value Added
Tax (VAT) (net of the input taxes), Central Sales Tax (CST) and
any other commodity tax actually'paid by the enterprise to
the State Government upto 30th June, 2017. Thereafter, from
Oist July, 2017, subsidy shall be equal to the amount of Goods
fltaM,
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and Services tax (net of input tax) paid ta,the State Government. Payment
I :l::tidy
is subject to'overall eeiling of Rs. 60 lakhs per enterprise per
. anfium.
b) The aggregating limit of entitlement of an enterprise for 5 years shall not
exceed to the i00% value of investment made tn plant and machinery by
the enterprise. An enterprise shall be ceased to avail benefit of lndustrial
,' Promotion SuUsiOy as and when the aggregating reimbursement amount
. :ru,nr:
,o ,n: illestment limit,during,,:r trt*ud of 5 year period.
c) The subsidy shall'be given t0 the eligible enterprises commencing
or on 31st day of March, 2022 and shall be provided for a period of 5 years
from the date of commercial production.
t.:..
(Modifications of the ilause 9, allowing subsidy 0n payment of tax made under
Goods andiServices Tax Act., have been done through Notification vide No.
F,Dt/5UB/TIlS/4-2(21)l2A12ln4A5-16 dated 16th August, 2017)
10. Reimbursement of Power Charges
10.1 All eligible enterprises will be allowed partial reimbursement of industrial
power charges paid to the TSECL 0r an approved agency for a period offirst
five yqars reckoned from the date of commencement of commercial
production, subject to the ceilings laid down in Clause-10.2.
1 0.2 lhe reim bursement of power cha rges shal I be @ 25a/o of the power
charges,actually paid by the enterprise, subject to a maximum
am$unt,of'Rs. 12,lakhs per annum per enterprise. Provided {urther
that an enterprise shall not be allowed reimbursement for power
charges if it'is in default of payment of'power charges 0r any other
liabilities to TSECL.:-'----- :
10.3 lf an industrial enterprise installs Multiplelariff (variablerate)
Meter for record in g the time' of consumption of power du rin g non-
peak hours likefiom r{dnight to dawn, in that case the entire cost
" of the installed device shall be re-i:mbursed.
and Services tax (net of input tax) paid to the State Government. Payment
of subsidy is subject to overall ceiling of Rs. 60 lakhs per enterprise per
annum.
b) The aggregating limit ofentitlement of an enterprise forS years shall not
exceed to the 100% value of investment made in plant and machinery by
the enterprise. An enterprise shall be ceased to avail benefit of industrial
Promotion Subsidy as and when the aggregating reimbursement amount
reaches to the investment limit during the spread of 5 year period.
c) The subsidy shall be given to the eligible enterprises commencing
commercial production on or after the first day of April, 2017 but before
or on Bist day of March, 2022 and shall be provided for a period of 5 years
from the date of commercial production.
(Modifications of the Clause 9, allowing subsidy on payment of tax made under
Goods and Services Tax Act, have been done through Notification vide No.
F.Dl/SUB/TllS/4-2(21)/2012/12405-16 dated 16th August, 2017)
10. Reimbursement of Power Charges
10.1 All eligible enterprises will be allowed partial reimbursement ofindustrial
power charges paid to the iSECL or an approved agency for a period of first
five years reckoned from the date of commencement of commercial
production, subject to the ceilings laid down in Clause—10.2.
10.2 The reimbursement of power charges shall be @ 25% ofthe power
charges actually paid by the enterprise, subject to a maximum
amount of Rs. 12 lakhs per annum per enterprise. Provided further
that an enterprise shall not be allowed reimbursement for power
charges if it is in default of payment of power charges or any other
liabilities to TSECL.
‘“ 10.3 lfan industrial enterprise installs Multipleiartff (variable rate)
Meter for recording the time of consumption of power during none
peak hours like from midnight to dawn, in that case the entire cost
of the installed device shall be re-imbursed.
ii. Partial Re-imbursement of lnterest on working capital Loans
11.1 Subject to provisions of clause 6.4 af the Scheme-2017, all eligible
enterprises will be entitled to a reimbursemeni 0f interest paid to banks/
financial institutions, at the rate af 4o/a onthe working capital loans availed
by them, for 5 years from the daie of commencement of commercial
production, provided that the enterprises have no interest liabilities overdue
to the banks/ financial institutions; and subject further to a ceiling of
Rs.3,00,000 per year per enterprise.
11.2 The reimbursement of interest subsidy shall be further limited to the 4%
of the 25%o turnover of the enterprise in the reference year.
12. Reimbursement of Standard [ertification Fees / Charges
Subject to provisions of Clause 6.4 af the Scheme.2011, all eligible
enterprises will be allowed 0ne-time full reimbursement of fees/ charges/
other expenses 0n account of obtaining a standard (ertification in certain
specific areas from National and lnter-national Bodies. The areas are: 1)
i50-9000 Quality Management sysrem 2) lS0-14000 Environmenral
Management system 3) lS0-18000 Occupational Health and Safety
Standards 4) Bl5 certification 5) Green Energy Certificate 6) Bureau of
Energy Efficiency Certificate 7) F55Al License B) AGMARK 9) 0rganic
Products ( (related to Tea and Horticultural items/ products)
10) Forest Stewardship Council (FSC)
13. Exemption from Earnest Money and Security Deposits
Notwithstanding anything c0ntained in Clause 4 and 5 of the
5cheme/2017, all eligible enterprises shall be given 100Y0
exemption from the payment of earnest money and security
deposits for items indicated in their Eligibility Certificate issued
under this Scheme, on tenders floated by the State Government
Departments/ Agencies (including Corporations/ Undertakings/
auton0m0us bodies of the State Government). However, such
exemption shall be confined 0nly t0 the tenders for procurement
'€-iff-I:-
11. Partial Reimbursement of interest on Working Capital Loans
11.1 Subject to provisions of Clause 6.4 of the Scheme-2017, all eligible
enterprises will be entitled to a reimbursement of interest paid to banks/
financial institutions, at the rate of 4% on the working capital loans availed
by them, for 5 years from the date of commencement of commercial
production, provided that the enterprises have no interest liabilities overdue
to the banks/ financial institutions; and subject further to a ceiling of
Rs.3,00,000 per year per enterprise.
11.2 The reimbursement of interest subsidy shall be further limited to the 4%
of the 25% turnover of the enterprise in the reference year.
12. Reimbursement of Standard Certification Fees / Charges
Subject to provisions of Clause 6.4 of the Schemee2017, all eligible
enterprises will be allowed one-time full reimbursement of fees/ charges/
other expenses on account of obtaining a standard certification in certain
specific areas from National and Inter—national Bodies. The areas are: 1)
ISO—9000 Quality Management system 2) lSO-14000 Environmental
Management system 3) ISO—18000 Occupational Health and Safety
Standards 4) BIS certification 5) Green Energy Certificate 6) Bureau of
Energy Efficiency Certificate 7) ESSAl License 8) AGMARK 9) Organic
Products ( (related to Tea and Horticultural items/ products)
10) Forest Stewardship Council (FSC)
13. Exemption from Earnest Money and Security Deposits
Notwithstanding anything contained in Clause 4 and 5 of the
Scheme/2017, all eligible enterprises shall be given 100%
exemption from the payment of earnest money and security
deposits for items indicated in their Eligibility Certificate issued
under this Scheme, on tenders floated by the State Government
! Departments/ Agencies (including Corporations/ Undertakings/
autonomous bodies of the State Government). However, such
exemption shall be confined only to the tenders for procurement
14,
of goods. Procurement of Services, Works Contract, etr. are excluded from
the scope of this exemption. The incentive under this clause shali be available
to all the enterprises irrespective of the time/ year of their setting up, subject
to fulfilment of other eligibility conditions.
Employment Cost Subsidy {lhrust Sector only)
Employment cost subsidy shall be provided t0 ihe enterprises belonging t0 the
thrust sector in the forrn of reimbursement of the c0ntrilluti0n made towards
Employees' Provident Fund (EPF) and Employees' State lnsurance (ESl) Schemes
for a period of 5 years. i00% reimbursement of expenditure to micro, small and
medium enterprise shall be provided 0n a{count of contribution paid towards
IPF and FSI Schemes subject to employment of 20 0r more people skilled and
semi-skilled workers who are domiciled of the Staie.
Subsidy on fees paid for (redit Guarantee Trust Fund for Micro and
Small Interprise {CGTMS[)
10070 reimburs€ment for one tirne guarantee fee paid and the service fees
paid every year by Micro and Small enterprises for TGTMSE coverage taken
on loan granted by Banks/ NBFCs shall be provided for 5 years.
[xport Promotion Subsidy (Thrust Sector only)
lndustrial enterprises under thrust sector which export their
manufactured goods to Bangladesh through the Land Cusiom Stations
in the State shall be provided re-imbursement @ 1070 of the value
of goods exported subject to a ceiling of Rs. 20 lakhs per enterprise
per annum. Re-imbursement of payment shall be made 0n the
basis of records available with Central (ustoms authority.
17 . Subsidy for partiripaticn in fares and exhibition (Thrust Sector
only)
Re-imbursement of a part of the travelling expenses and the
iransportation rost incurred to carry goods to participate in State
and National levels trade/ industryfares and exhibitions held outside
the State shall beprovided ioenterprises falling under ihrustsector.
15.
16.
I
I
a
2A
14.
15.
of goods. Procurement of Services, Works Contract, etc. are excluded from
the scope of this exemption. The incentive under this clause shall be available
to all the enterprises irrespective of the time/ year of their setting up, subject
to fulfilment of other eligibility conditions.
Employment Cost Subsidy (Thrust Sector only)
Employment cost subsidy shall be provided to the enterprises belonging to the
thrust sector in the form of reimbursement of the contribution made towards
Employees’ Provident Fund (EPF) and Empioyees' State insurance (ESl) Schemes
for a period of 5 years. i00% reimbursement of expenditure to micro, small and
medium enterprise shall be provided on account of contribution paid towards
EPF and ESI Schemes subject to employment of 20 or more people skilled and
semi~skilled workers who are domiciled of the State.
Subsidy on fees paid for Credit Guarantee Trust Fund for Micro and
Small Enterprise (CGTMSE)
l00% reimbursement for one time guarantee fee paid and the service fees
paid every year by Micro and Small enterprises tor CGTMSE coverage taken
on loan granted by Banks/ NBFCs shall be provided for 5 years.
Export Promotion Subsidy (Thrust Sector only)
industrial enterprises under thrust sector which export their
manufactured goods to Bangladesh through the Land Custom Stations
in the State shall be provided re-imbursement @ i0% of the value
of goods exported subject to a ceiling of Rs. 20 lakhs per enterprise
perannum. Re—imbursement of payment shall be made on the
basis of records available with Central Customs authority.
17. Subsidy for participation in fares and exhibition (Thrust Sector
only)
Re—imbursement of a part of the travelling expenses and the
transportation costincurred to carry goods to participate in State
and National levels trade/ industry fares and exhibitionsheld outside
the State shall be provided to enterprises falling under thrust sector.
For participation of fares and exhibitions in Banqladesh, the benefit of re-
imbursement shall be provided as well. Re-imbursement of expenditures
on travelling charges paid for one pers0n of the participating industrial
enterprise and the transportation rost (t0- and-fro) of goods for display
or sale @ 500/a of the a(tual expenditures incurred and subjecl t0 an
upper ceiling of Rs. 50000/- per enterprise for each participation. Re-
imbursement of expenses shall be further subject to maximum
participation in 2 fares and exhibitions in a year by an industrial enterprise.
I8. Special lncentives to Industrial Enterprises continue to
operate for 5 years
Additional subsidiesl incentives shall be provided to the industrial enterprises
which continue t0 operate for 5 years from the date of commencement of
commercial production. Subsidies shall be provided to such industrial enterprises
for a further period of 5 years. The provisions for providing additional
subsidy t0 industrial enterprises after 5 years shall 0perate as follows:
18.1 Capital lnvestment 5ubsidy
Subject to the clause 7.2 and 7.3 above, the industrial enterprises which
have gone in for substantial expansion after 5 years of their continuous
operation shall be considered for subsidy on additional fixed capital investment
at the applicable rates (Clause 7.1) of 4Ao/a ar 30%, as the case may be,
subject to an upper ceiling of Rs. 30 lakhs for thrust sectcr
industries and Rs. 25 lakhs for industries other than thrust sector.
This is further subject to increase in the value of fixed capital
investment of an industrial enterprise by not less than 250/ofor
the purpose of expansion of capacityl modernization/
diversification.
18.2 lndustrial Promotion Subsidy
lndustrial promotion subsidy {re-imbursement of "Goods and
Services lax") shali be allowed @ 25Vo of "€oods and Services
Tax (net of input tax) actually paid by the industrial enterprises
after 5 years of their operation. The subsidy shall be provided
for a further period of 5 years subject to the condition that the
For participation of fares and exhibitions in Bangladesh, the benefit of re~
imbursementshall be provided as well. Re-imbursement of expenditures
on travelling charges paid for one person ofthe participating industrial
enterprise and thetransportation cost (to—andefro) of goods for display
or sale @ 50% of the actual expenditures incurred and subject to an
upper ceiling of Rs. 50000/- per enterprise for each participation. Re—
imbursement of expenses shall be further subject to maximum
participation in 2 fares and exhibitions in a year by an industrial enterprise.
18. Special Incentives to Industrial Enterprises continue to
operate for 5 years
Additional subsidies/ incentives shall be provided to the industrial enterprises
which continue to operate for 5 years from the date of commencement of
commercial production. Subsidies shall be provided to such industrial enterprises
for a further period of 5 years. The provisions for providing additional
subsidy to industrial enterprises after 5 years shall operate as follows:
18.1 Capital Investment Subsidy
Subject to the clause 7.2 and 7.3 above, the industrial enterprises which
have gone in for substantial expansion after 5 years of their continuous
operation shall be considered for subsidy on additional fixed capital investment
at the applicable rates (Clause 7.1) of 40% or 30%, as the case may be,
subject to an upper ceiling of Rs. 30 lakhs for thrust sector
industries and Rs. 25 lakhs for industries other than thrust sector.
This is further subject to increase in the value of fixed capital
investment of an industrial enterprise by not less than 25% for
the purpose of expansion of capacity/ modernization/
diversification.
18.2 Industrial Promotion Subsidy
Industrial promotion subsidy (re-imbursement of ”Goods and
Services Tax”) shall be allowed @ 25% of "Goods and Services
Tax (net of input tax) actually paid by the industrial enterprises
after 5 years oftheir operation. The subsidy shall be provided
for a further period of 5 years subject to the condition that the
aggregate payment of subsidy to any industrial ente rprise from the date of
its commencement of production shall not exceed 10070 of investment in
plant and machinery
(Modifications of the clause'18.2 have been done through Notification vide No.
F.Dl/SUBllllsl 4-2Q1) 12A12112,4A5-16 dated 16th August, 2017)
18.3 Partial Re-imbursement of Power Charges
Power subsidy shall be provided @ 1So/a of actual power charges paid by
industrial enterprises after 5 years of operation. The incentive shall be for a
further period of 5 years and subject to an annual upper ceiling of subsidy of
Rs. 6 lakhs for enterprises with employment in the range of 20 to 50 persons,
Rs.9.00 lakhs with employment in the range of 51 to 100 persons and Rs.
'12
lakhs with employment of more than 100 persons.
18.4 [mployment [ost Subsidy
Employment cost subsidy in the form of re-imbursement of employer
contribution towards payment of EPF and ESI to Regional Provident Fund
Commissioner shall be provided @ 5A0/o of the payment made by MSME units
with employment of 20 or more pers0ns for a furiher period of 5 years.
Employment cost subsidy shall be available to all MSME units after 5 years of
0peraii0n irrespective of the category of indu$ries (thrust or non-thrust secto0
18.5 Wages Subsidy
Wages subsidy shall be provided t0 industrial enterprises @ 240/o
of the actual wages paid on employment of 20 or more persons
by them after 5 years ofoperation. The subsidy shall be for the
next 5 years period. The payment of wages subsidy is subject to
an upper ceiling of Rs. 2.50 iakhs per enterprise per annurn
Clarification a nd I nterpretations
ln case of any doubt or dispute regarding the provisions of the
Scheme-20i 7 , only the State Government shall be competent
to clarify 0r interpret these and such clarification or interpreiation
shall be final and binding on all concerned.
19.
aggregate payment of subsidy to any industrial enterprise from the date of
% its commencement of production shall not exceed i00% of investment in
plant and machinery.
(Modifications of the clause i8.2 have been done through Notification vlde No.
F.DI/SUB/TllS/4~2(2l)/20i2/T2,405—l6 dated 16th August, 2017)
18.3 Partial Re—imbursement of Power Charges
Power subsidy shall be provided @ 15% of actual power charges paid by
industrial enterprises alterS years of operation. The incentive shall be for a
further period of 5 years and subject to an annual upper ceiling otsubsidy of
Rs. 6 lakhs for enterprises with employment in the range of 20 to 50 persons,
Rs. 9.00 lakhs with employment in the range of Si to 100 persons and Rs. i2
lakhs with employment of more than i00 persons.
18.4 Employment Cost Subsidy
Employment cost subsidy in the form of re—imbursement of employer
contribution towards payment of EPF and ESI to Regional Provident Fund
Commissioner shall be provided @ 50 % of the payment made by MSlVlE units
with employment of 20 or more persons for a further period ofS years.
Employment cost subsidy shall be available to all MSME units after 5 years of
operation irrespective ofthe category of industries (thrust or non—thrust sector)
18.5 Wages Subsidy
Wages subsidy shall be provided to industrial enterprises @ 20%
of the actual wages paid on employment of 20 or more persons
by them after 5 years of operation. The subsidy shall be for the
next 5 years period. The payment of wages subsidy is subject to
an upper ceiling of Rs. 2.50 lakhs per enterprise per annum.
i9. Clarification and interpretations
in case of any doubt or dispute regarding the provisions of the
Scheme—2017, only the State Government shall be competent
to clarity or interpret these and such clarification or interpretation
shall be final and binding on all concerned.
20. Power to amend and repeal any 0r all Provisions
Notwithstanding anything contained in any of the provisions of the scheme
20'17, the State Government may at any time:
a) Make any amendment to this Scheme or repeal it, but the commitments
already made for an eligible enterprise shall not be affected by any such
amendment or repeal;
b) lssue instructions and guidelines to facilitate implementation, to
remOve anomalies and to clarifu the interpretati0ns of the provisions of
this Scheme.
21. Repeal and Savings
21.1 Ihe scheme-2012 shall be repealed and shall stand substituted by the
Tripura lndusirial lnvestment Promotion lncentives Scheme, 2017 from the
date of cornmencement of the Schem e-2017 .
21.2 The commitments entered into and based on any of the previous lncentives
Scheme shall continue to be governed by the corresponding Scheme.
Annexure
Negative list of lndustries & (ommerce
lReference: Clause-3 (xii) and 5(2)I
All Iarge scale units
All service sect0r actiyities other than the following activities:
a) Hotels with investment of Rs. 3 crores 0r more excluding land
b) Medical Diagnostic Centre and Radiological Laboratory with an
investment of Rs.20lakhs or more in equipments, Bio-medical
and other Waste Management.
c) Repairing and maintenance services with investment of Rs. i 5
lakhs or more in equipments.
Bricks, Brickbats, Stone Chips and any other products or sub-products
arising out of bricks (excluding fly ash bricks, sand lime bricks,
1.
2.
20. Power to amend and repeal any or all Provisions
Notwithstanding anything contained in any of the provisions of the Scheme—
2017, the State Government may at any time:
a) Make any amendment to this Scheme or repeal it, but the commitments
already made for an eligible enterprise shall not be affected by any such
amendment or repeal;
b) lssue instructions and guidelines to facilitate implementation, to
remove anomalies and to clarify the interpretations of the provisions of
this Scheme.
21. Repeal and Savings
21.1 The Scheme—2012 shall be repealed and shall stand substituted by the
Tripura Industrial Investment Promotion lncentives Scheme, 2017 from the
date of commencement of the Scheme-2017.
21.2 The commitments entered into and based on any of the previous lncentives
Scheme shall continue to be governed by the corresponding Scheme.
Annexure
Negative List of industries & Commerce
[Referencez Clause-3(xii) and 5(2)]
1. All large scale units
2. All service sector activities other than the following activities:
a) Hotels with investment of Rs. 3 crores or more excluding land
b) Medical Diagnostic Centre and Radiological Laboratory with an
investment of Rs. 20 lakhs or more in equipments, Bio—medical
and otherWaste Management.
c) Repairing and maintenance services with investment of Rs. 15
lakhs or more in equipments.
3. Bricks, Brickbats, Stone Chips and any other products or sub—products
arising out of bricks (excluding fly ash bricks, sand lime bricks,
4.
5.
6.
7.
B.
9.
10.
refra(tory bricks), or stones and burnt earthen tiles, excluding manufacture of
bricks by mechanised process and manufacturing of bricks using natural gas as
fuel (even by using conventional non-mechanical process).
Medium Scale enterprises, generating employment for less than 20 persons on
the pay roll.
Distribution of Electricity.
Civil Aviation (excluding regional airlines
Huller Rice Mill
provided the hub is at Agartala)
[onfectionery (less than Rs. 15 lakhs investment in plant & Machinery)
Physical mixing of fertilizer and Vermicompost
Wood Furniture (other than mechanized wood furniture making unit with
investment Rs.40lakhs or more)
11. Saw Mills.
12. Tea mixing and blending
13. Enterprises manufacturing Essential [ommodities being sold through Public
Distribution System.
14. All goods falling under Chapter 24 of the First Schedule to the Central Excise
TariffAct,
'19S5 (5 of 1986) which pertains to tobacco and manufactured tobacco
substitutes.
15. Pan Masala as covered under Chapter 21 of the First 5chedule t0 the
Central [xciseTariff Act, 1985 (5 of 1986).
Plastic carry bags of less than 20 microns as specified by Ministry
of Environment and Forests Notification N0.5.0.705(t) dated
02.09.1999 and 5.0.698 (E) dated 17.6.2003.
Goods falling under Chapter 27 of the First Schedule to the Central
Excise tariff Act, 1985 (5 of 1986) produced by petroleum oil or gas
refineries.
18. Enterprises engaged in manufaclure 0f alcoholic beverages.
19. Any other industryl aitivity notified by the State Government for
inclusion in this List.
17.
ar
24
“30°wa
i A
10.
ll.
l2.
l3.
l4.
refractory bricks), or stones and burnt earthen tiles, excluding manufacture of
bricks by mechanised process and manufacturing of bricks using natural gas as
fuel (even by using conventional non—mechanical process).
Medium Scale enterprises, generating employment for less than 20 persons on
the payroll.
Distribution of Electricity.
Civil Aviation (excluding regional airlines provided the hub is at Agartala)
Huller Rice Mill
Confectionery (less than Rs. i5 lakhs investment in plant 8: Machinery)
Physical mixing of fertilizer and Vermicompost
Wood Furniture (other than mechanized wood furniture making unit with
investment Rs. 40 lakhs or more)
Saw Mills.
Tea mixing and blending
Enterprises manufacturing Essential Commodities being sold through Public
Distribution System.
All goods falling under Chapter 24 of the First Schedule to the Central Excise
Tariff Act, T985 (5 of i 986) which pertains to tobacco and manufactured tobacco
substitutes.
TS. Pan Masala as covered under Chapter 21 ofthe First Schedule to the
Central Excise Tariff Act, T985 (5 of i986).
, 16. Plastic carry bags of less than 20 microns as specified by Ministry
of Environment and Forests Notification N0.S.0.705(E) dated
02.09.l999 and 5.0698 (E) dated T762003.
"0 E i7. Goods falling under Chapter 27 ofthe First Scheduleto the Central
Excise tariff Act, i985 (5 of 1986) produced by petroleum oil or gas
refineries.
i8. Enterprises engaged in manufacture of alcoholic beverages.
19. Any other industry/ activity notified by the State Government for
inclusion in this List.