NO.F.DI/TISjSUBSIDY /4-2(21)/2017 / 93Sl - 1~<6
GOVERNMENTOF TRIPURA
DEPARTMENTOF INDUSTRIES& COMMERCE
AGARTALA.
Dated, Agartala, theJ.!-t.tJ.;,June, 2019
Whereas, the representations were received from the industrial associations.
inviting attention of the authority to amend certain provisions of Tripura Industrial
Investment Promotion Incentives Scheme (TIIPIS),2017,
And whereas, draft proposals for amendment of certain provisions of Tripura
Industrial Investment Promotion Incentive Scheme (TIIPIS), 20 I 7 was prepared
keeping the demand and suggestions of the industrial associations under
consideration,
And whereas, the draft proposals for amendment of certain pro=rsicns of
TUPIS}2CH 7 has been approved. by the Council of Ministers in the meeting dated,
03rci June. 2019,
Now, therefore, the State Government hereby makes the following
amendments in the Tripura Industrial Investment Promotion Incentive Scheme}
2017, narne]y:-
1. The scheme may be caned "Tripura Industrial Investment Promotion
Incentive (Amendment) Scheme, 2017".
2. The Scheme shall. come into force on the date of publication of the
Notifica tion.
3. Non-applicability of the Scheme-2017: The Sub-Clause-S.2 of C!ause-5-
shan be substituted. by "The Scheme, 2017 shall not be applicable for the
industrial activities listed in the negative list as shown in Annexure hereto".
4. Negative list of Industries & Commerce fReference: Clause-Spoi) and 5t2H:
Serial No.1 shall be dropped.
5. Capital Investment Subsidy under Clause-7: The Sub-clause-7.2 shan be
substituted by "Wherever an enterprise is eligible for capita! investment
subsidy under North East Industrial Development Scheme (NEIDS), 2017,
the enterprise shall have to mandatorily apply for the subsidy under NEIDS"
2017. The amount of subsidy to be provided under the clause shall stand
reduced to the extent of subsidy entitlement under NElDS, 201 T'.
6. Explanation: Thrust Sector Industries: The following shall be added to the
present explanation at SLNo.(xi}:
Page r ot s
- m’fi‘li’ml
\ ‘ " NOF.DI/TIS/SUBSIDY/4—2(2I)/2017/ 9331, 49,9,
GOVERNMENT 01? TRIPURA
DEPARTMENT or INDUSTRIES as COMMERCE
AGARTALA.
Dated, Agartaia, then-£33; June, 20kg
_N_O_T_I_F_I_C_A_T_I_O.N_
Whereas, the representations were received from the industrial associations
inviting attention of the authority to amend certain provisions of ’Fripura industrial
Investment Promotion Incentives Scheme (THPIS), 2017,
And whereas, draft proposals for amendment of certain provisions of Tripura
Industrial Investment Promotion Incentive Scheme (THPIS), 2017 was prepared
keeping the demand and suggestions of the industriai associations unea-
consideration,
Anci whereas, the draft proposais for amendment of certain provisions of
THPES, 2817 has been approved by the Council of Ministers in the meeting dated,
{33m June, 2319,
Now, therefore, the State Government hereby makes the foitowing
amendments in the T'ripura indostriai investment Promotion incentive Scheme,
201.7, namely:—
1. The scheme may be calico “Trtpnra Indnstrinl Investment Promotion
Incentive (Amenément; Scheme, 2017”.
2. The Scheme shah come into force on the date of pubiication of the
Notification.
3. Hon—applicability of the Scheme-2017: The Sub-CIause-SQ of Chose—Ei—
shail be substituted by “The Scheme, 2917 shah not be applicabte for the
industrial activities iisted in the negative list as shown in Annexure hereto”.
4. Negative list at Industries 85 Commerce EReferenee: Cianse—Cigxri} and 5(2) 1:
Serial No.1 shaii be dropped.
U]
. Capital Investment Subsidy tinder Clause-'2: The Sub—eiause—F’Q shalt be
substituted by “Wherever an enterprise is eiigible for capitaf investment
subsidy tinder North East Enéustriai Deveiopment Scheme {NEEDS}, 2037,
the enterprise shah have to mantiatorily apply for the subsidy under NEEDS,
2017. The amount of subsidy to be provided under the clause shall stand
reciuced to the extent of subsidy entitiement under NEEDS, 2017”.
6. Implantation: Thrnst Sector Industries: The foiiowing shall be added to the
present explanation at Si.No.{Xi}:
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"In addition, the service activities, namely, Hotel Business, Tourism
Promoting Activities (Water-Sports, Ropeways, Adventure and Leisure
Sports) with a minimum investment of Rs.3 crores (excluding land) and
Hospitals/ Nursing Homes with a minimum capacity of 50 beds shan mean
Thrust Sector Industries".
7. Industrial Promotion Subsidy: Under Clause-S, in Sub-clause-Sla] the
following shall be inserted: "In case of Thrust Sector Industries, the annual
upper ceiling of payment of Industrial Promotion Subsidy shall be Rs.I00
Lakhs per enterprise" .
8. Partial Reimbursement of Interest on Term Loans: The heading under
Clause-I 1 mentioned as a. Partial Re-imbursement of Interest on Working
Capital Loans' shall be substituted by "Partial reimbursement of Interest on
Tenn Loans".
.The followingsubstitutionj addition in the Clause-II.I shall be made:
a} The combination of words "Working capital loans" shan be replaced by
the combination of words "term loans".
b) The textl wordings shall be added "In case of thrust sector industries,
partial re-imbursement of interest paid on 'termIoan shall be provided @
5% with an upper ceiling to Rs.I0 lakhs per annum per enterprise".
9. Re-imbursement of Power Charges: The followingtext shall be added after
the first Para in Sub-Clause-Hr.Z: "In case of thrust sector industries, tile
maximum amount of reimbursement of power charges shan be Rs.20 Lakhs
per annum per enterprise",
10.' 17A. State Transport Subsidy: After the Clause-17, Clause-J'Za-
State Transport Subsidy shall be inserted. The followingprovisions shan be
inserted under Clause-17A:
"17A.l Enterprises under thrust sector industries which are eligible for
. transport subsidy under NEIDS, 2017 of Department of Industrial Policy
and Promotion, Ministry of Commerce & Industry, Government of India
would also be eligible for State Transport Subsidy.
17A.2State Transport Subsidy shall ~ provided @ 10% of transportation
cost incurred for movement of finished goods by rail from the railway station
nearest to the location of industrial unit to the railway station nearest to the
location of the buyer. The State Transport Subsidy shan be available for a
period of five years from the date of commercial production. The
methodology for calculation of the transport cost for the purpose of subsidy
calculations and also other operational guidelines under State Transport
Subsidy shan be the same as that for the transport. subsidy provided under
NEIDS,20 17".
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“In additien, the service activities, nameiy, Hetei Business, Tent-ism
Premeting Activities {Water-Spats, Repeweys, Aetventure and Leisure
Sports} with a rninirnurn investment ef Rs 3 ereres {exeiueiing tans} and
Hespitais/ Nursing Barnes with a minimum capacity {if 53 beets sbaii mean
Thrust Sector inciustries”.
. Industrial Premstien Subsidy: Untier CIause—g, in Sub—eieuse—9(a} the
feflewing shalt be inserted: “in ease sf Thrust Seeter intiustries, the annual
upper eeiiing sf payment (if Industriai Premetien Subsitiy sbaii be Rlet}
Lskbs per enterprise”.
. Partiai Reimbursement of interest en Term. Loans: ”the beating sneer-
Clause—ii mentieneet as “ Partiai Reimbursement sf interest en Werking
Capitai Leans’ strait be substituted by “Partiai reimbursement sf interest en
Term Loans”.
The feiiewing Substitutien; aeiciitien in the Ciause—i i. t sbai} be rnscie:
a) The esmbinstien sf wercis “smirking eapitai teens” shall be replaced by
the eembinetien et' wercis “term teens”.
b} ”the text/ wereiings strait be. edéeei “in ease sf thrust seeter intiustries,
partisi reimbursement ef interest paiti enter-initial} sbeii be previcieti @
5%. with an upper eeiting to Rs. it} iatcbs per ennurn per enterprise?
e-imbnrsement of Fewer Charges: The. feiiewing text sbaEE be aeieiedi after
the first Para in Sub-Ciause-ESQ: “in ease sf thrust. seete-r inetustries, the
maximum erasunt sf reimbursement sf pewer charges strait be Rth} Lakes
per annum per enterprise”.
ETA. State Transport Snbsiéy: After the (Sense-N, Clause-~1?A—
State Transpert Subsidy shaft be inserted. The fetiewing previsiens shat} be
inserted under C-ieuse-E?A:
“17’A.1 Enterprises under thrust seeter industries which are eiigibie fer
. transpert subsitiy untier NEEBS, 261'? sf Beparttnent sf industriai Pebey
anti Premetien, Ministry sf Centrneree SE intiustry, Gerernrnent ef intiia
weuiti eise be eiigibte fer State Transpert Subsidy.
$33.2 State Transpert Subsitiy strait be previcieti @ Ebb; sf trenspertetien
eest ineurreet fer mevenient ef finisbeti geoés by raii item the raitwey statien
nearest ts the teeatien ef intiustriat unit ts the rsiiway statien nearest te the
Lecetien sf ééie buyer. The State Trenspert Subsiciy strait be avaitsbte fer a
perisci in" five years {rein the etate sf eennnereiei pretiuetien. ”the
metbeeieiegy fer eeieuiatien ef the transpert eest fer the pnrpese sf subsidy
eaieuiatiens anti aise ether eperatienst guiéetines uncier State Transpert
Subsidy sbaii be the sarne as that fer the transpert. subsiety previtieti unset
NEEDS BEEN”.
"
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11. Procurement Preference: Under Clause-S in the Scheme, 2017, the
followingchanges shall be applicable:
i) Wherever the words mentioned as «product or item" shall be replaced
by the combination of words «procurement of goods and services".
ii) The combination of words "not over 15% of the price quoted" shall be
replaced by the combination of words "not over 20% of the price
quoted".
ill) The provision under Sub-Clause-8.3(c) shall be replaced by the
provision, namely:
"8.3(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 20% of the price quoted by the first lowest tenderer,
the said local industrial enterprise shall be eligible to receive order for 100%
of the tendered quantity provided the local industrial unit is ready to supply
items or provide service matching the price offered by the first lowest
tenderer".
iv) The prOV1SlOnunder Sub-Clause-8.3(d} shall be replaced by the
provision, namely:
"8.3(d) In cases where the quoted price of a local industrial enterprise
falls within the margin and lowest amongst the local industrial enterprises
then the entire order shall be given to that local industrial enterprise whose
quote is lowest subject to matching the Ll price. In case the local supplier
does not agree to match the Ll price or accepts lower quantity or fails to
execute the contract then the quantity shall be awarded to the next higher
local supplier and so on".
v) Anew Sub-Clause-8.6 under Clause-S shall be inserted, namely,
."8.6 Procuring agencies shall take endeavour to see that the
eligibility conditions in tenders including on the matters like .turnover,
experience, production capacity and financial strength should be reasonable
enough so as to enable the local industrial enterprises to participate in
tenders, who would otherwise be eligible".
By order of thrt~;e. mar,
~
tj. G
(Purrurna as)
Deputy Secretary fI&C)
Government ofTripura
TO
ALL CONCERN~D.
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TO
ll. Procurement Preference: Under Clause-8 in the Scheme, 2017, the
following changes shall be applicable:
i) Wherever the words mentioned as “product or item” shall be replaced
by the combination of words “procurement of goods and services”.
ii) The combination of words “not over 15% of the price quoted” shall be
replaced by the combination of words “not over 20% of the price
quoted”.
on
in) The provision under Sub-Clause-8.3(c) shall be replaced by the
provision, namely: ,
“8.3(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 20% of the priCe quoted by the first lowest tenderer,
the said local industrial enterprise shall be eligible to receive order for 100%
of the tendered quantity provided the local industrial unit is ready to supply
items or provide service matching the price offered by the first lowest
tenderer”.
iv) The pmViSion ‘mde‘ SUb‘ClauwS-Sté) V shall be rcplaced by the
provision, namely: t
“8.3td) in cases where the quoted price of a local industrial enterprise
falls within the margin and lowest amongst the local industrial enterprises
then the entire order shall be given to that local industrial enterprise whose
quote is lowest subject to matching the L1 price. In case the local supplier
does not agree to match the L1 price or accepts lower quantity or fails to
execute the contract then the quantity shall be awarded to the next higher
local supplier and so on”.
v) A new Sub-Clause—8.6 under Clause—8 shall be inserted, namely,
38.6 Procuring agencies shall take endeavour to see that the
eligibility conditions in tenders including on the matters like turnover,
experience, production capacity and financial strength should be reasonable
enough so as to enable the local industrial enterprises to participate in
tenders, who would otherwise be eligible”.
, By order of the Governor,
(Purmrn/alSEsI? {7
Deputy Secretary 685C)
Government of Tripura
ALL CON CERNED.
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To
1. The Head of all Departments of the State Government for kind information.
2. The General Manager, District Industries Centre of all Districts for
information and necessary action.
3. The Managing Director, Tripura Industrial Development Corporation Ltd. for
information and necessary action. Copy of the Notification may be uploaded
on the official website of the Department of Industries and Commerce and
TIDCL.
4. The President/ Secretary of all Industrial Association for information.
5. Copy also forwarded to.-
L The Manager •.Tripura Government Press with request to publish in
the next issue of the Gazette for general information. 10 (l0) copies of
the Gazette may please be sent to the Director, Industries and
Commerce, Shilpa Udyog Bhavan, Khejurbagan, Agartala-799006.
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To
. The Head of all Departments of the State Government. for kind information.
. The Genera} Manager, District Industries Centre of all Districts for
inionnation and necessary action.
. The Managing Director, Tripura industrial Deveioprnent Corporation Ltd. for
information and necessary action. Copy of the Notification may be npioacied
- on the official website of the Department of Industries and Commerce and
TIDCL.
. The President/ Secretary of a1} industrial Association for information.
. Copy aiso forwardeci to:-
I. The Manager, Tripura Government Press with request to publish in
the next. issue of the Gazette for generai information. 13 {10} copies of
the Gazette may please be sent. to the Director, industries and
Commerce, Shiipa Udyog Bhatzan, Khejurbagan, AgartaIa-ngfieé.
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