No.1171 Registered No. N. E. 930.
TRIPURA GAZETTE
Published by Authority
EXTRAORDINARY ISSUE
Agartala, Wednesday, May 13, 2020 A. D., Vaisakha 23, 1942 S. E.
PART--III-- Acts of Tripura Legislature.
GOVERNMENT OF TRIPURA
LAW DEPARTMENT
SECRETARIAT : AGARTALA
Nu. F.8(10) Law/Leng/2020 Dated, Agartala, me 6‘" May, 2020
NOTIFICATION
The following Act of the Tripura Legislative Assembly received the assent
or the Governor of Tripura on the 5» of May, 2020 and is hereby published for
General infarmauon.
(Sopm Chaudhnri)
Deputy Secretary, Law
Government of Tripura
Tripura Gazette, Extraordinary Issue, May 13, 2020 A. D.
The Ti-Ipnn Am no. ID or 2020
THE TRIPURA IImusTIuEs (FACILITATION) (Amundmnlt) ACT. 2020
AN
ACT
to amend the Tripum |ndus|ncs traciliinnnnt Act, 2am
an it enacted by the Legisxenlee at the Sun: erTnpnrn tn the seventy first
year orthe Republm of India as renews.»
1. shun mle And commencement
This maybe enlied the “Triplll- Indneteiu (F-eiIiminn) [Amend-nun)
Act. 2920;";
M It shall Come into Ioree on rhe date of its publlcatmn \n the Tnpure
Gazette.
2. Amendmant or Section
In rhe Tripura Industnes (Facxlitationl Act, 2013, (hereineiter referred Io es
the pnncipa] ACL) aiter sutrseetion [a] of sccuon a the {allowing new subr
seclinn shall he inscrmdv namcIy ,
“a mi single Windaw Clearance System" means n system [or grant or
urne hound ISKUF of no abjecuun ccrlIficaIcs, anuirnems, cansenlx,
enprnvels, permisemns, regstrnnnns, enrolments heenses, renewals or
the likes by any Authority or Authonnee, or any other bodles in
connection wuh sclhng up of an induslrial undertaking in the suite of
Tripura.".
a. Imemnn of new Semion 23 A :
Aiter secIicn 22 of the principal Act the followmg new seeu‘nn shall bi:
inserted, namelyv
“23A. Iugm ta ClA-nncel And Gem-nee Redru .I menu-Inn: [l]
The Sinte Gavemment may by framing rules under the pmvlsmns n! this
Tripura Gazette, Extraordinary Issue, May 13, 2020 A. D.
3Printed at the Tripura Government Press, Agartala.
4.
Am, meal: a sulmble Grievance Redressal Mechanism m elfecuvely deal
with Ah: gncvances filed by lhc applicants in relation )0 delay in
clearances or applications,
12) willful dclay, tinny, on Lhc part also omcial involvcd in thc pruccss or
according clearance, beyond ihe time lirnn rixed under ihe omnsions of
section 18, pointed out either by the industry applicant or by the
concerned chd ol Department (HODL shall attract a penalty ole 1000/7
lRunees One Thousand only), (or each day or ~uch deli y, till approval is
accorded or reasons or rejection or delay is lurnislied, subject to a
mainmuni o1 Rs.25,DOO/a lkupees Weary Flve Thousand only) in any
parhcular matter. The slolo governmeni shall, by Framing rules, in
accordance With the proVisions of law in loree, prescribe a {air and
reasonable mechanism oi impositions oi such penalry The amount oi
money, so collected as penalty, shall be crcdllcd to the consolioalcd lurid
of the state".
Amendment of section 25
(l, ln secLicn 25 ol the prineioal Act, the words . with the oil-ice of , shall be
substituted wtlh the words - by mm or morc authorities from among ".
(ii. ln section 25 oi the principal AC1 alter the words i Municipal AuLhcri es l
tnt- words “and such olhcr aulhnnucs as the Slaw Government by
notification spcclfy,“ shall be inserted.
anenion o! new seeuon 25A :
Alter seetion 25 oi the principal Am the lollowing new section shall be
inserted, namely -
“25A. cleanneer from ‘I‘flpul- Urban manning and Development
Anatomy {TUBA}: The Slate Government may by nolihcauon so y the
clearance process, [or according layout and building approval by T‘npul’a
Urban planning and Development Authority n'um) and issue ol
permission [or change oi land use, Fer industrial or i-nanuiocturing
purposes"
15am: cl-lAunl-lulul
Deyuky secretary, Law
Government of Trlpun