SIKKIM
GOVERNMENT GAZETTE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Gangtok, Friday, 7th July, 2000 No.232 NO.18/LD/2000
iollows :-
Shon ti e .nd con-
Dellnitlons-
GOVERNMENT OF SIKKIM
LAW DEPARTMENI
GANGTOK.
NOTIFICATION
DATEDi 6.7.2000 The following Act ot the Sikkim Legislative Assembly having received lhe asseht of lhe Governor on 3rd day of July, 2000 is hereby publlshed for general inlormalion:-
THE SIKKIM INDUSTRIAL PNOi,rlOTION AND INCENTIVE
ACT,2000
(ACT NO. 18 OF 2o0o)
AN
to make provisions lor incentives lor tiny, srnall scae, medrum scale'and large scale industnes set up within the State of Sr'(ki'1.
Whereas it is expedient to make provisions 1or lncenlives iortiny, small scale, m€dium scale and large scale lndustries set up within the stale ol Sikkim.
Be it enacted by the LeOislature of Sikkirn in the Fifty'first Year of the Repubiic oi india as
1. {1) This Actma, be called The Sikkim lnCustrial Promotion and lncentive Act, 2000.
(2) ltshal. cone i'llo force al o1ce.
2. This Act shall be applicable 10 all industrial units exisling on the date oi commencement of this Act and also the industrial unit as may be set up alter the commencement of this A.t. Notwithstanding anything contained herein the lnduslries set up prior to commencement of lhis Act and enjoyed banefils, concessions, incer',lives or some other package of subsidiesetc. for a period of Jive years under any NotiJicalion or Rules or Ordersor Schemes etc. sha I noi be eLigibLe for any benefits under this Act.
3. ln th's Act unress l1e conlext otherw'se requ res :'
(a) 'Artisan and tiny units, Smallscale Units and Mediulm/Larde scale Units" mean an lndustrial Unit as defined by the Government oi lndia from time to tlme and includes co_operative industl'ial units;
(b) "Capital" means the tolal investment of money on tangible assets like building, etc. and intangible assots like good Wlli
1
(c) (e)
"Company" means a unil registerec un0er the provrsron of the law relating to regiskaljon oi Compan es lor the lime being in force n tho State:
'Co"operative Society" rneans any Co-operative industflal unit registered under the Sikkim Co"operative Socieiy Act, 1978;
"Frxed nvesI1,]enl" meals.nvesl,t e,'tt rade if lard, b,j d.1g. pLant and machineries and other capitaL goods;
"Partnership Firm" rheans a unit tormed by two or more persons;
"Proprietorship" means a uoit owned by a single person;
"Small Scale lnduslry" rneans !vhere the lnvestmenl in fixed assets in plant and machineries, (i.e. excluding the cosl ol land, building, etc.) whether heLd on ownership terms or on lease or on hire purchase, not exceeding 1OO lakhs;
"Working Capital" means that componenl of lund loan which is required for meetjng up the expenditLrre on day-lp-day operat on ot a unit including cosl of inventories, raw rnateria s, componenl works in progress and operative expenses like wages, sa aries, po!!er cl'aroes ald olner re,:.rr11g expeTses:
'Working Capaital Loan" rneons a loan required for acouis tion ' cu rrent assets for nreeting day to day requirements oi an ndusl.ial unit lor con'rpleling lhe operatton cyc e and include cash creditand over drafi facilities and any ottter sho.t lerm loan reqduired by the induslrial unit;
.year" means the linancia year commenctng on the firsl day oi April and ending on the 31st day ofMarch nexl Io Lowing. (f)
(s)
(h)
(d)
(i)
0)
(k) Olsqua licatlon, Sanationlng, rccov- ery, t.imburcetuenl elc,
Subgldy ol lnle',t on 4, Where an industrial unit fals io lurnish any information or materiat paniculars or recotd or document or having rece ved the benef ts avaiLable under the act is found to have resorted to naipract ce or misused bene[itr of concessions or sLLppresses or furn shes wrong iniormal on or is other- wise foundto have not acled bol,]afide sha be disqualif ediror. availing any beneiits or concession or incentive under the Act.
5, Sanctioning auhtority for benefits/incentives under rhs Act shalt be such as wo!ld be notilied by the Stale Government lrom time to t me who shall also be the aulhorlty to receive a applications lor such lncentives or benetits and also shall deal with any i$sue of recovery, reimbursemenl or aojJslmel.t.
6, Where an industry has received or is elig ble to receive subsldy on Interesl, sr.rch subsidy will be for intererGt in excess ol j47o ot the interest payable by the ndusrial unlt on tho wor.king capital loan and wi be available lor a period oi live years in the folowing man|er io diljerenl categories of industr es irorn the daie ot obatinlng the loant- Artisan andTiny Small Scale lJntts
Scale Units
Rs. 10,000,00(Bopees Bs.50,oOO.OC)
Medium/Large Scale
units
Rs. 1,00,000.00
2
Subsi.ly on powet.
7. lndLrstiral units eiiher small or large set up within the territory of State oi Sikkim shall enjoy a price prelerence to the extent oi '15o/o over the rates of price quoted for same product having same or equrvalent quality broughl from outside the slaie.
B, An indusrrial unit consuming power uplo Bs. 50,000.00 psr annurn shall be eligib,e lor 50% reimbJ'sement.
9. lndustrial!nit shall be exempted irom payment of securiiy deposit and or earnest monoy in respect ol tenders or quotations for pur;hase of stores by Government Department,
10. The industrial unit shall obtain lndian Standard lnslitule/lnternational Stanoard Organisatio4 Cenil;caLe in resDect of il'e;r orodlrcts to compele al the state and national level and to ensure product quality and for such the State Government shall reimburse 100% ot the expenditure incurred on the !'egistration fees, testing fees, annual license fees, purchase of lestlng equipment provided the maximum amount payabl€ by way ol reimburse- meni shall nol exc€ed Rs.25,000.00
1 1 . The amount spent by hn industrial unit ln obtaining a .egistraiion with Promotion Council, lndian Slandald lnstitution, Commodity Board, Cham- ber of Commeice, etc. shali be.eimbursed to the unit,6Llbjeotto a maximum of Rs. 1O,OOO.Oo (Rupeesten thousand) or the actual registration iee, whichever is less.
12. Exemption under Notification No. 2/TlC dated the 1 6th February, 1 974 wi'. cortinLe,
'13 (11 Tre oe lelils, concess,ons or exeoplions as conlerreo bnder this Acr ;hall oe ior sucn period as may be noti{,ed oy lhe sanctloning aulhorrty.
(2) The sanctioning authority may withthe approval ol the Govern- ment irom lime to time, nouiy such addilional beneiils. concessionsor exernptions apPlicable to indushialunits as may be considered desirable
14. li any dilficulty arises in giving eftect to the provisions of lhis Actthe Government may by order not in consistent with the provisions of thls Aci, remove sLcl^ d ii'c,lll es.
AIlthe notifications, orders, lnskuctions, circulars, schemes etc issued irorn time to time for the purpose of extending beneiits/ihcentives/conces- sions to induslry both tiny, small scale or medium/large scale industry are hereby repealed.
By Ordei of the Governor,
T D. Rinzing,
secretary to the Govt. ot sikkim,
Law Department.
F. No. 16(82) LD/2000
Exemptiod on seau-
ity depdsit an.t/or
lntefielional Stan-
dad organisation/
lndian SEnddft lfistl-
subsidyonBegisia-
llon Fee ol Prcnotion
Cauncil,lndlanSlan-
.larcl lnstllulioo,
Cofiflodity Eoerd,
Chaibet ol Con-
Petloda ol exehp-
Povrer rc Remove
3
GOVERNMENT
SIKKIM
EXTRAORDINARY
PUBLISHED BYAUTHORITY
GAZETTE
ngtok
Monday 18th August, 7003
GOVERNMENT OF STKKIM
LAW DEPABTMENT
GANGTOK.
No. 1'l/LO/nC/2003
Dated: 13th August 2003.
NOIIFICATION
The following Acr oi thE sikkim Leglslativ6 Assembty having rsc6iv6d the ass6nt of the Governor on 4rh day ol August, 2003 is publishod for gene.al informationr-
THE SIKKIM INDUSTRIAL PBOMOTION AND INCENTIVE (AIUENDMENT) ACT, 2OO3
(ACT NO,.11 OF 2003)
AN
ACT
to amend the Sikkim lndustriat Promotion and lncontiv€s Act, 2002. BE il gnaciod by the Legislature of Sikkim ln the Fiily,Fourth year of the Rspublic ol tndia as lollows:-
Shon tille snd
commencemenl.
Sactlon 2.
1 . (1) This Act may be called ih6 Sikkim tndlsklal promotion a.d lnconlive (Amendment) Act, 2003.
(2) lt saall come into torce at once.
2. ln the Sikkim lndustrial Promotion and lncentive Aci,2OOO, {horeinafter referred to as th€ said Act), section 2 shalt bo ronuhborod as sub-section (1) oj that seclion and in sub.sectlon (1) as so r6number€d, tor the word ,Uve,, lhe word s'len" shallb6 sub6titutedand atle I s ub-s€cijon (1) as so r6numb6red, tho folowing sub-sections shall be.inssrtod, namely:-
"(2) Tho Scheme will also be appticable to existing unils in cas€ o, div6rsification, ' modernization and expansion."
(3) Divorsilical,on. moo6rr,zat'on and expansion saoulo ellailenaancemonl in lh€ existing capacity by al lsast 25% and tho package of incertive admissibtB to lhe un lt shall relate to the erpanded port,on onty. Forth6 purposG ol thls catcutation undopr6ciated valu6 oi the oapital invsstment mads on tand, building, planl and machinery ot the unil will bo laken into considBration.",
3. ln the said Act, in section 3.- ) aft6r clauso (d) following clauses shall be insrrted, nam€tyt-
"(dd) Diversiiical on" means separalely idsnl liabls invostment made by an €xisting Seclion 3.
4
Amsndmsnl ol 4. Soction 5,
"Sanctionkg Authotty 5 'Subsrdyonstal€ 6 A. Capital lnvastmont. industrial unrt in the llxed capilal assets to sel up a projscl for manufacturing o, n€w products (s) provid€d thal the additional inveslmoni in ths ,lx€d assels is nol less lhan 25% ol the gross iixed capital and increase ol addilional employment is al i6ast by 100/..
(ddd) "Expansion" ol an industrial unils meaos addiiiotal tixed unll. For lhe purposs o{ calculalion, Gross value of alllhe capltal investrnent mad6 on land, building and planl machinery of lhe exlsllng unil will be tak€n into consideraiion, Expaosjon shall also imply an increase of ai least 25% in the existing installed capaciy as well as increase of addiliona employmonl o, al leasl by 1 0% , Prior to going ,or oxpansion, lhe un ts should be operating al leasl at a minirnum ol80o/. capacity during the lhree pr€vious yea15."
(ii) alier c ause (e), lhe ,oilowing clause shall b€ inseriod, narn6lyi-
"(6e) 'N,4 odornization ' means separately ldentiiiablE investment made by an existing induslrjal !nil in tho tix6d capiral t€chnology having a dafinite advantag6 in roduclion ol cosi ol production provided thal lhe additiohal invgslment in lhe iixed assets should not be less than 25% ol ihe gross lixed capitel.
The incantivo avarlable lo tho unlt !ndergoing expansion/diversification/modernizalion shall be lor the additional investment made and/ or lhe increase in production over the averags of thr€e prev ous y€arspr or lo the y6ar when ihe unit goes lor expansron/ diversllication as applieable- The year lor lhis purpose shall m€an a financial y6ar. The units whioh have taken up expansion/divorsification/modernization plan prior to comang inio torce olth s poiicy should intimate lhe concerned agency within three monlhs from lho dale ol implementation ol the poLicy".
ln the said Aat, ior the oxistlng section 5, ihe following soction shall be substituted, na.neiy-
For the ben€lits/incsnlives underlhis Act, th6 following auihorities shallhavs tho pow€r o, sanciionlng nam6ly:'
(1) General Manager of District lndustries C6ntres- up lo Rs. 10,000/- (Bupo€s len thousand).
(2) Direclor ol lnduskles upio Fs. 1,00,0001 (Flupees one lakh)
(3) Secrelary lndJslflgs- Jpto Bs. 1.50.000r (R-peos one akh a']d'ifly llousand).
(4) Minislerln'charge, lndustries ' all cases above Fis, 1.5 lakhs lo Hs. 5 lakhs (BupB6s iive Iakhe)
(5) Thors shall be a Committee constituted under lhe Sch€me conslsting oi the Minister InduslrieE with secrotary, lndustries, Secretary, Finance and Direclor, lndustries as m€mbers who shall sanction subsrdies inconlive between Rs. 5 to Rs. B lakhs (Bupees iive to 6ight lakhs).
(6) Alloases above Rs, S lakhs (Rupeos eighl lakhs) wlllbe placed n rhe cabinel."
ln t_e saio Act. aller s6cror 6, tho following secl,oas s,rall D6 inse,loo, ra'nely:-
An inveslmoni subsidy on the total investment shall be provided on a graded
. Lev€lto the ir1dusiry, lt will be available to both new as wollas those carrying out expansloa, diverslficalion or modornizalion aclivlties.
5
invsstmenl in Plant and machinery, subled lo a ) For units sei uP inthe thrusl ar6a10Psrcent 5 percent 01 lotalc tolal capital inv€stmenl in plant and machlnery subjectlo a maximum Rs. 15 Iakhs (RuPees fi{leen lakhs) ) For Lrnts set uP inthe thrusl areas by local 6ntr6preneurs 20 Per_ cent oi lotal capilal investmenl in Plani and machinery, subjectto a maximum ol Rs.30lakh maxirnurn ol 45.10 (Rupees t6n lakhs).
b) For unils sel uP bY local enlrepreneursI 0 perce_ nt ol lotal capllal invesl_ menl in plant and mac hinery subjectto a
raaximurn ol Fs.20 twenty lakhs) (Bupoes thiny lakhs) ) 1O percent of tolalcapl' tal inveslment ln Plant and rnachinsry, subieot to a maximum o, Bs.s lacs. ( Rupees five lakhs),
) For unlts set uP bY local entrePreneurs 10 Per_ cent ol lotal capiialinv_ eslmenl!n Pianl and machlnerY, subieol to a maximum ot Bs, T0 lacs (RupBes ten lakhs) ) For L.rnits set uP in the thrlst aroas15Percent of lotal capttal inv€st' ment Ln plant and mac' hinery, sublect10 a maximum ol Rs. 7 lakhs (Rupeos Seven lakhs) ) For uniis se1 uP in thg ihrust aroas by local enlrepreneurs 15 Perc- ent of total capital inve' sim6nt in plant and machinery, sublect toa maximum ol Rs. 14la (Bupeg6 fo!rteen lakhs) ) 30 percent oj total capltal jnveslmenl in Plant and rflachinory subjectto a
15 percent ol loialcapital invostmenl in Plant and machinery subjeol lo a maximum of Rs, 30,000/' (Bupees thirty thouslnd). maxirnum ol Rs.60,
(Rup€es sixly thousand) for unlts set !PbY looal envoproneuls,
) For unils set uP in the thrust areas 20 P€rcBnt ol lotal capilal invsslmenti planl and machinelY sull- jecl lo a maximlm olRs 40,000/- (BuPees torty thousand).
)For units s6i uP in the throsl areasbY local enlrepren6urs 20 porcenl ol ioalcapltal inv€stmenl in plantand machinery subjoct to a maximumol Rs.80,000/- (RuPees subsldy on6 B.
Captlve powor Spsclallncentlve6 C. to tho Pioneer Unit. r1l rh.rnar ro encouraoe and ass.sl ,nduslr;al unils to be se'l sJil ciolt i.] lhe'r );'";;;,;;;;';"] "*";;,
the srale cove'nnent shah sJbs:dise -pro 2s p€'cerr or
,;;;;i;, ;;;."
"i capive powe' qereratins sets sLb'ecr Io a rax mrrrror'is.-i ,"rl', tnrpees one rak'). And ln case ot u1(s sot uo by locarontreolenours s;bsidy willbs'50 percent subject to a maximum of Bs 2lakhs' t2l rnoLrstr es se! up i'] the lhlLsl area sha'' gel a 30 oerc6nl s'rbs oy subrect to a I"ri-i"
"r n". 1.r5 a(hs (FlJoees one la(ns aro h{€nly livo thoLsano)' lncase li unlts set up nv tocat entrsproneurs in the thrust area subsidy will be 60 peroent slbiecl to a maximlm ol Fs 2'50 lakhs'
A rea Lnrl wirn tixed capila' lveslmonl exceeollg 8s 3 L'oles set up '1 a d;sulct wnere lhere ale no meoiurtor 'arge Scare 'noustr;es
wll' b€g ven pionee' slaius'
6ran
"n,i*'iU" "riSio16'o'addrlr;na, Sral6 Cap(ar lnvestmont Subsidy ol 5%d ir"J"iol,"r .nuu",^i""I sr,ol6clto a cei,'ng olRs 'lO lakhs SJch Jnils wil' aLsoDe giver Power Subsro/ lor an aod;lronal p6'iod or 2 years'
Special incentives as detai)€d below shall be glanted to Women enirepreneu's' namleyi
{ I I Addirionar srats capila, l.lveslmonl subsidy o' 5 "4,subjecl to a ce ''ng ol Fs 5 iakhs !,/h'ch corsl|lrit6 rror€ lhan 509. ol tre wo-\lorce in the rn0uslry' iit looi, onu lntBresl SLDs,dy or vrolxing capilal ol zeo sub.Ect lo a ceiling of ' irin to, a oenoo ot th'ee years lrorn lhe oale ol commglceronl 0l conrerclal production.
Speclsllncentiv€6 D.
6
Slip6ndary 6 E. support for E0P_ Relmbursomefl of 6 F Loc6lemptoyment 6G promotlon granl.
13) Bu' I up laclory s16ds shat, be atotted ro th6 womer 6ntrepreneu, on onor|tv basrs ard lhe ren wi,t be subsid.zed @ 7S:" ot rire econo-r,rf;;;, ;"; ,";J;; J, five vears irorn lhe date ol co,rrnencemenl ot comnetcial prodJclor Stips,1d at l,1e.at6 oi Fs.SOO/- (RuDs€s live nundrod) 06r rnorth per t.a,n6e sha 06 pio-vrded for trarlng ot tOO youtn annLaly for speoar engeplenou[rip-
'"-"
ueve,opnenl p,ograrnme {EDpl to bo condLcled by Governrn€nl aDo,o\,6., 'ecoglrzed tnsl.rurjons sLrbJ€ct to the cordhio,r t""i ,,i" rrr"rg pJii"jli"ji"i b"ress thsn 3 {thr6e) months durat:on. Small Scat€,.Village a,.d Cottag€ lndustriat Units witi be r€imbursed ln ,ull for the amounl pa,d towards Slamp Outy and Bsgtslra,,on t"u ,or.".rnng loun";";oi;;,r'lcenltv€s .rorr F.^enc at last,tut,ors includrng mortgage o. I:xed;ssets. Tne16imburs€ment wil be admissibt6 ait6r disburs;menr irr-oan uy riiancLr'in"iir]ion"tBanks and witi b6 subiect ro th6 condition rhat t
" "*a" .6,tg"!";;irti "iib; translerr6d lor a period ot O (live) y6ars. llLI: S,:" 99,y:.Ienlw..t .ormburse an.1.ra,Jy Jp ro 30% fihiiy p€rcent) or rhe realrslrc wags billfor ,ocar 6mptoyeos. This wor,,i u" ro, trrr"" y""',i[o. ii"-o"ii01 entorlainment. The maximum limit o,l ta
(2) Fi'ry pe-ce.l o. the cosl.rcu,r6d o^ rhe lrain;.rg o, tocaterrproyaes wtrl be re,moLrsad subject to rhe iorowing coroit.o.ts. naiety:-
(a).Such train€d person sha bo absorbed in the unit taiting which the unjt wili refund lhe subs dy amo!nt paid for th6 same.
(b) Training sheil be conducted in an lnstitule approved by tho State Governmeni. il) Cost voi Laboratory Equipment for tne purposs ot quatity control and lstco(if:catior subject lo a maximurn o{ Bs. tO.OO0 (Hupees ten ihousandt 06; ;n-ii *"?ilLl?ll.-.9-i*ses-whereir ooes nor ror; d;;; rie;,;j*;"!1;; ",uuc, enrrEpreneJrs Hs. 20,000 (guoees twenty lhousand) per uniiwj b€ rsrmbursed. {2) Exonn o.ienteo .rn,E comnjning lo expon al teast 50% ({ifly perc6ni) of thev-ar-ue ol lh€ rur',ov.r wi, b€ ehgiote {or En ;dditionar reimU,rsem,eit oiq"i,Od.birOl(rupees one takh) aqatnsl such ouatirv .^ikol m"*rr"". fa fo""f
"rii"pr,*Ju'r"" Fis,2.00.000 (Rup6es two ta(hs)wiJr b€ rermburs6d_ An,noJstflal untl sha .ecerv6 a one-tirno subsrdy on consulrancy charge pa,o to an approv6d Consultant as por rhe scal€ nol6d below:-
(1),For P'orocl uplo Fs. 1O rakhs 3% sJbject to max:mum ot Bs. 20,OOO,|- {HuDees len lakl-s) iBupees tw€nty ihousano). For Jocal €ntr€preneurs 6% subjecl to maximum
of Fs.40,000 (Bup6es torly thousand).
(2J For plojBct above Bs.1 0 takhs 3ro suo,ecl to a maximun of Bs.1 ,00,000/(Rupeos ten lakhs) (Bupees one takh). For roJ
""ri"p*"""o6% subject to maximum ol Fs. 2,OO,OOO (Fupees rwo takhs).
Subsldy on cosl 6 H.
lncurred on quBl,ty
Subildy on 6 t.
consullancy 6orvlce.
7
Sub.idy on ltudy 6J. toura 6nd lnpl5nt lrrlDing,
Auotm€nt ol hnd 6 K Subrldylor 5M. lschnlcll knowhow. sub.ldy or strtE 6 L. Tlrn!port.
Entrepreneurs sent out side Sikkim with the appraval ol lhe Director ol lndusdes forstudy tours and inplan raifling shallbe oligiblelor rgimplrsement Ol lhe 16l!rn journeyexpensos oi second class train iar€ and an allowance o, Fts,10O0/- (Bup6es one lhousand) per mensem por enkap€neur;
Provided thal lhe perlod of such a study tour/inptsnt train,ng snoutd nol exceed lhroe monlhs and tho entreprdndur sha gve en unilertaking ln w ting to tit6 Oepartmolt ol lnduElfles thal ne/she shdrlstart an.jndusrra,unir ailer obtainrrg the neaessary t6chnical know how ot the industry conc€mad. Th6 study lour and in plant training lor a ppriod nol exc€6ding throe months may also b6 made available for workers who are s€nt ouiside the Stale. Provided that tho industrlat !nit s€nding such workers shalt obtajn an unde aking Irom thorn that thay shal work in th6 unil at least lor a period ot thrse y€ars tro; the daiE they complete training. Th€ reimbursement ot oxpendituro o; return journeyof Sscond Class by train and ajtowance ol Bs.SO0/. iRupe€s five hundred) p€r workers shallb6 eligible to tho induslrial unit concorned in such cases. fhe State Government shallendeavour lo provide a dsvelop€d land with al, inlrastructural tacitilies al Growth Centro6 io all n€yv unils excopt thos€ in lhe
"S6rvioss" and "Vjllag6 lndustrios Seclo." in the tollowing man;er, name y:-
1) Th€ developsd tand wilt bo alotod on teage basis tor a period ot gO (thirty) years.
2) fho State covernmoni wi subsidise the cost of land developmenl at tile rates Oiven b€low:
a) Smallscal€ lnduslrles . 25%
b) Export Orient€d Unit and Units owned and managed by tocat Entrspreneurs - 30%
c) Larg€ and medium Units (6s p6r dolinition) - t5%
3) Th€ cost of land dsvslopmenl wl be recovered irom the alloteo or lnduskia, units aft6r lraming allotm6nt rutes, whioh shalt be nbtirjed. Th6 Stalo Government shalt ptovjde transport subsidy of SOo/" lo r lransporta tion ol Plant and machineries trom any part of lndia to the localion of lnjt in aakklm at maxlmum limit of Bs. 1 lakh (Fupees on6 lakh), For locat€ntreprongurs the maximum llmit wiil be Rs. 2 takhs (Rupees two lakhs).
A subsidy ol 50./o shalt be admissiblo to meet the cgst ol technical know.how ' oblainod from organizations approved in advanco by Government of Sikkim on a cas6 to caso basis. Tho subsidy will be releas€d only
on commencom€nr of commercial produclron. The suostdy wtl, b6 600/6 {or Srnall
Scalo lndusflal Unlts ssl up in lhrust aroas end Export O;isntsd tJnit.
Sp€cial incanlivEs shall be granted to the Agro and Food processing lndustri€s
as detailed b6low:-
Addilional Stat6 Capitat lnvestment Subsjdy of 5% subjeci to a c€iting ot Rs.stakhs
for agro and lood processing industries.
50o/. of the cost payabl€ ,or qening Food product Ordar (FpO) tic€nse /AGMARK
Tr_adg Mark ,or th€ products tor iood procossing jndustries subjoct to a maxjmum
ceillng of Bs. 1 lakh (Rupo6s One Lakh).,,
ln Iho ssid Act, {or the existing section B, lhe lollow,ng socrion shalt b€ subs utBd,
namelYi
Spoclll lncentlvcr 6 N.
for Agro and Food
Prccosalng lndu!trle..
Am€ndmentof 5.
toctlon 8.
1.
8
"power subtldy 6(1) ln6€r on of7
"Canc$slon on 12 A, Siato.nd Cantral S!lqaTax.
Ther€ snall be 10090 re:mbursemont o{ power bllllor an induslria' Lrit consJming
'.^llJ.-." .irni ln,,"eEs lillv lhousano) per annum The reirnbLrsemetl -a-Dove
"*"1?ili.t';:ffi;!u.Jiiv in6,'""01 srrati be ro re exte'"r or Rs' 50 000/ ^-, ii",lJ.ilirr, i"or'i"""o) plus 25 percenl ol ihe oala'rce ol acl-al pavrrenl suDlecl 's6 i m6x;111grn q{ Bs 2 la(hs rRupees lwo lakhs)
1?) Th6 Stale Governmoit shall grant a sJosioy ol 30
perce.ll powe/Iar'l lo industrlal
ir-,]ir"
"oaing ,p in o,owtn centre in Th'trsr aroas I3t 50% ol lhe cosl ,'lcurred on link'ng ol po*er l'omlne ral'ine lo the faclory
ii'"i""J0i""'i""l."r,ium "e,ring
oins' so'ooo^ {RLpoes lihv trousnd)
(4) Power larifl lo th6 lnduslries shatl bo levied at lhe cost ol produolion asand
when available,
ln the gaid Acl, allor section 12, the iollowing section shall be inserted' namsly:-
I1) The Slal6 sales Tax6s shall oe oxempl€o Ior a perrod ol 1o (len) yeals i'om the
:,il'";;;;;;;;;"r ol acrua' corrms'cial Producrion Howevor 'orlhs units 1""i ,o-rn i"a tr,*ti.reas lhe sxempiion period wi'lbe 12 (twelve) yoars'
12 ) Th6 lsw ot Slate excis6 duly and sa 65lax on units manulacluri'1g.alcoho ic
;1,i,;:t;;iil .;;i#;s per notitrcatior eiceo/so/Dl/ss's6,/z84 dated
03,10.2000.
l3l Exemoliol o{ C€,1lralSal6s Taxes and C6nlral Excise Dul'es will be gov€rened
i'J;i;,i:"ii;il;.;"-,il"o i""J ov eo'"'n-enroI rndia in rhrs Iesard" By Order
T'D'Binzing'
SecrBlary to thE Govt ol Sikklm'
Law DePariment'
F.No. 16(82) LDnoo3'
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GOVERNMENT
SIKK!M
EXTHAORDINAHY
PUBLISHED BY AUTHOBITY
GAZETTE
Gangtok Tuesday
lst May, 2007
No. 165
LAW OEPARTMENT
GOVERNMENT OF SIKKIM
GANGTOK
No. 1 1/LD/P/07
Date: 01.05.2007
NOTIFICATION
The following Act passed by the Sikkim Legislative Assembly and having received the assent ol the Governor on 16'h day ol Apri , 2007 is hereby publlshed for general information:-
THE SIKKIM INDUSTRIAL PBOMOTION ANO INCENTIVE (AMENOMENT) ACI, 2OO7
(Act No. 11 o12007)
AN
ACT
Further to amend the Sikklm lnduskial Promotlon and lncentive Act 2000 BE it enacled by the Legislature of Sikkim in the Fifty-eighth Year ot the Republic of tndia as foliowsi thot-t litle and
commencement.
Amendment ot
Section 6 A
1.
2.
(1) This Act may bo called the Sikkim lndustrial Promotion and lncentive (Amendment) Act, 2007.
\:2)lt shall come into force at once.
ln the Sikkim lnduslrial Prornotion and lncentive Act 2000 (herelnaiter reierred to as the said Act ) Section 6 A shall be renumbered as sub-seclion(1 ) of that section and after that sub-seciion
(1) as so renumbered, the following sub-section shall be inserted, namely r-
(2) "Where an lndustrlal unit already enjoying a Central lnvestment Subsidy"'shall not be eligible to clalm Stale lnvestment Subsidy under the Act.
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Amendment of Section I Amendment of Section t2 (A) Jn lne said Act_ in suo-sectron {2) o, Section B. afrer lne woros _llrt1:l Ar?T' rhe words a.ro ti9,./-e,sub;ectro naxiriurio-r"Hs.z takhs (Bupees two takns) sha,,oe tnsened
4. t,n lne saio Acl,,or lne ex:sr.ng Sect,o.t -2 A it-e toilowing secrionshall be substituted namely:-
'124(1) "The Va,.re Added Tax (VAT) Dayabe by an ,ndusrr;a, Unir slall,be doferred,o. a period or iO 1tun1 yeur.s unO toia f,;;;;;;(tw_etve) years fo. notilied th,u;t inotrstr ", f,o.-ril'o-rt"" olcomrnencement of acruat con -ercrat p,odLction. firese ,-Ot irii,',]nii"wrr be oe.mitted ro coJtect VAT alo .,t i, b""" ";;;;,;;;p1": i:;re e.tr,.e pe.iod.o{ deie.ment as the case may be. Al the end ol the oe'ermenl pe-.od, the VAT col.ecteo wilt have to U" ,".ir"o" t" iiilliovernmenl Accouol in foLr hatf yearly inst",f -"",..-f
" """" "t l"f,]Jrlunits wh,ch are al.eady enloying rne saies rax exempr,or rf,e same"w i :e conveded into VAT deferrat scheme as aoove ror the re-a;ninoOe1ods of their exemplion as thecase may be.,. "-.v u..". s (2)The.Jevy of Stale Exc,se DLliy a'ld Sales I ax on Ll ntts manu.actu,inoalcoiolic/beer prodLcts snarr oe governed oV
"r"f] "o,,iil",io" "a rn"JDe rssued by lhe Srale Coverrrr;nt iro.r Irne to lirne
(2) Cenkal Sales Tax shall not be exemDted By Order.
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GOVERNMENT
SIKKIM
EXTRAORDINARY
PUBLISHED BY AUTHORITY
GAZETTE
No. 54 Gangtok No.9/LDi17 Saturday 25'h February, ?ll7
GOVERNMENT OF SIKKIM
LAW DEPARTMENT
GAN GTO K
NOTIFICATION
The following Act passed by ihe Sikklm Leglslatlve Assembly and having received ihe assent of the Governor on"21" 6ay oi November, 2016 is hereby ptrbllshed for general information :' THE SlKKll\ll INDUSTRIAL PROMOTION AND INCENTIVE (AMENDI\'lENT) ACT'2016 (ACT NO. s OF 2016)
AN
ACT
fiJrther io amend the Sjkkim lndustriel Promoilon and lncentive Act, 2000 BEjt enacted by Legislature of Sikkim in the Sixty-seventh Year ol the Hepublic oi lndia as iollowsi- Short title and 1. (1) This Act may be called the Sikklm lndustrial Promotlon and Incentive Commencement. (Arnendment)Act,2016
(2) lt shall corne into force at once Amendrnent of 2. ln the Sikkim lndustrial Promotion and lncentive Acl' 2000' jn section section 12 A. 12A, lorsub -section(1),
the followlngsub -section shall be substituted' namely :'
"(1) The Tax payable by industrlal unit under the Sikkim Value AddedTax Act, 2005 shall be deferred for a period ol 3 (three) years lor bolh regular and'thrust area indLrslries fiom the date of commencemenl oi commerciai production, subiect to the following conditions namely'- ''(a) lhe industria unit shall have to obtain concurrent notiiication 10 the etlecl rrnder Section 3oA ol lhe Slkkjm Value Added Tax Aci' 2005 by iurnishing such security, or additjonal securlty, deposlt' as the presclibed authority dLrino f.rsI. secord ard In;Io year snal'be
nsrall;e1ls aiter expll of LI^e t1i'o vea'o'
may deern necessary;
(b) toial amounl ol tax deferred paid in four equal quarterly deferment PeIiod."
Dated: 21" February,2017 Jagat B. Fai (SsJS) L. R-cum-SecrelarY, Law Departmenl,
s.G.P.G. " 54/ Com.2/Gazette /1OO Nos./ Dt:- 25 A2.2017. o THE SUBSEQUENT AMENDMENTS TO THE SIKKIM INDUSTRIAL PROMOTION AND INCENTIVE ACT, 2000(ACT NO. 2 OF 2000
) AMENDED AND UPDATED UPTO FEBRUARY, 2016.
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