THE ASSAM GAZETTE
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EXTRAORDINARY
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PUBLISHED BY THE AUTHORITY
*' - - 1 t 433 m, m, 19 Bn%m7, 2020, 27 Wf@, 1942 F) i
'h. 433 Dispur, Monday, 19th October, 2020, 27th Asvma, 1942 (S. E.)
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! . . I ,.i,. : , 6 . . . Nd. ~~~.91/1020/9 . - The following Act of the Assam Legislative Assembly which m?eived the asmt ofthe Governor on 12th October, 2020 is hereby published for general ASSAM ACT NO. Xn7 OF 2020
(Received the assent of the Governor on 12th October, 2020)
THE ASSAM MICRO, SMALL AND MEDIUM ENTERPRISES
(FACILITATIO~ QF *,ESTABLISHMENT AND OPERATION) ACT, 2020 . . ;
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1950 THE ASSAM GAZEITE, EXTMORDINARY, OCTOBER 19, 2020
WHEREAS,. With a view to generate anprOymenf
ppomote -ip and accelerate economic growth, the State Government of Assam aims to address the swif ic nceds of the micro, small and l e ,F . ,. 1' medium enterprises, it is expedient to give efFect *"' to exemption from certain apprt)vals and - ( 3 -23 i+@l ,:twtA insp&ma required for establiatmtnt and - ---- - - -----.A- -a o d o n of micro. d l and medium entamks:
shorl title, extent ad
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kishaeby&inthe~evernty-6rst~&rofthe ~ Q f w i a r , f o l l o w s : -
1. (1) This Act may be callad the Assam Micro. Small
d Medium Enteqmiac~l (Facilitation of -- opetation) An, 20;4Qt,. , . ,
(2) It extends to the whole of Assam.
(3) It shell come into for# at once.
2. In this Act, unless he hentext otherwise requires,-
(a) "Acknowledgment C d h t c n means the
a c k m w 1 ~ csnificate i d under mtion 5;
(b) "approval" means any permission, nwbjection. clearance. cownt. approvalvcll registration, license
't lr!r-u/' ..fl-kw! u~.,-. -viand & roquiftd & my S m Law in C !awry nt /NT:ZdgjIlq ;t.l'i L with the a9bIirlnrmt Or 0-on of an ~ a c i n t h c ~ o f ~ , I W ~ U
. (c) "Competent Authority" means any department or Mi,, ., agency of thc Obvemmea or local authority,
stihaory body, State owned corporation, Panchayati Raj Institution, Municipality/ Urban l'q Local Bodies, Urban Development Authorities or my other authority or agency wnstituad or
(6:ot ,,w,,+ , ,,srCaMisbed by or under any State Law or under Administrative control of the Govnrnncnt
1 . 1 4 , I & ,&#, * pawgJ or
us51 . I (fiU1 Tb H j~~retpo~sibilitiksto grant or issue approval for I , m i
establishmantor operation of an entnprise in the State;
(d) "enterprise" means a micro, small and medium -;
(e) "Oovernmmt* means the Government of Asarw
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the Nodal sbd &&with issue an ia;,
~ " 1 U " J . W *>4t
~ r d & d also thrtt my pemn to whom an Acknowied$taaeat Certi&ak kss been issued,
shd &&I)) NQ Objoojioa Cwtificate of Fire SnfQty and Electrification from the ooflctmed Competent Authorities before starting of the entmrise.
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THE ASSAM GAZETIX, EXTRAORDINARY, OCTOBER 19, 2020 1953
Powm to make
rulc;. During the period of three y e ~ s as specified in sub-sbction(l), Rb Gompstdnt Authority shall udertske any impeation fox the purpose of or in cbnneetioit whh, tay eppEoval as defined in clause @) of- a!
Rovided that UE Competent Authority shall be
ernpowend Db 'wtkdce an kqcction during the seid period o f th ree yea r s in c a s e o f where tks enterprise has applied for necessary pmiBoion under the respective laws
within a pcpiad. d, of.tbne years from the date of issuance ofAoknowlcdgeinent Certificate. Where the G~vatpmcpt of any authority under it is a m p o d to exempt any enterprises from
approval a inspeEtion or any provisions relating ~ u n d a a a y C c a t r a l A c t , t h e G o v e ~ t o r , a s t b o e r s s m a y ~ slly such authority shall, subject to tbe provisions or such Central Act. exercise such such examption to an enterprise
State for at least a +od of thnt
itate of issue of the issued under sub- section (2) of -!ion 5.
N o d ~ t l r l l P B p o ~ ~ s M 1 .lie against tbe .Qs-ont. or Nodal Agency or Competent Authe&tg or any employee of the Govtmmcnt, Nodal Agency or Competent Authority in respect of mything which is done or
intaad#1tobedoncingoodlWhraPdcl:tbisActor auy rukP made bwrrrmdsr.
Thc provisions of this Act shall have eflm whnitsranding mything inconsistent therewith
ra#lispe $my other State law, for the time be-
h* ll. ( 1 The Srsbe Owanment may, by notification in the OJlcial Gautro, make rules for carrying out the
plrpoaesofthisAct.
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1954 THE ASSAM G&WTTE. EXTMORWNARY, OCTOBER 19.2020
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