GOVERNMENT OF PUNJAB
DEFPARTMENT OF INDUSTRIES & COMMERCE
NOTIFICATION
The 25August, 2022 No. PIU/PRBR (Amendment) 2022/8-5/ 2/79 .- In exercise of the powers conferred by section 14 of the Punjab Right to Business Act, 2020 (Punjab Act 1 of 2020) and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules further to amend the Punjab Right to Business Rules, 2020, namely:-
RULES
1. (1) These rules may be called the Punjab Right to Business (Amendment) Rules, 2022.
(2) They shall come into force on and with effect from the date of their publication in the Official Gazette.
(2) In the Punjab Right to Business Rules, 2020 (hereinafter referred to as the said rules), in rule 3, for sub-rule (1), the following shall be substituted, namely:-
"(1) Every Eligible Enterprise, willing to avail the Certificate of In Principle Approval to set up its business in the State, shall furnish a duly filled Declaration of Intent to the District Nodal Agency electronically, in Form - | or Form — Il for new Enterprise and Form — [(E) or Form — [I(E) for Existing Enterprise undertaking Expansion, as specified in section 10 of the Act. All statutory application fee, transaction fee, inspection fee or any other fees chargeable under any Punjab law, notified from time to time, in respect of actions, services and approvals shall be payable online to all the relevant authorities at the time of filing of Declaration of Intent and before the issuance of the "Certificate of In-Principle Approval" by the applicant."
(3) In the said rules, in rule 4,-
(i) for sub-rule (1), the following shall be substituted, namely:-
"(1) On the receipt of Declaration of Intent in Form — | ar Form — I(E), the Certificate of In-Principle Approval shall be igsued in Form — [Il by the District Nodal Agency within stipulated time specified in sub-section (1) of section 10 of the Act."
(i) in sub-rule (2),-
(a) for the word, sign and figure "Form-Ii", the words signs and figures "Form- Il or Form-ll E" shall be substituted;
(b) for clause (b), the following shall be substituted, namely:-
"(b) the Scrutiny Committee shall examine and decide upon the applications with or without taking inspection and send its recommendations to the District Nodal Agency-
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(a) within ten working days for new Enterprise; and
(b) within fifteen working days for Existing Enterprise."
{(4) In the said rules, in Form ~ I, in the undertaking, in serial no. iii, for the words
"the Punjab Right to Business Rules, 2020", the words "the Punjab Right to Business Act, 2020" shall be substituted.
(5) In the said rules, in Form — Il in the undertaking, in serial no. iii, for the words
"the Punjab Right to Business Rules, 2020", the words "'the Punjab Right to Business Act, 2020 shall be substituted.
(6) In the said rules, in Form — I, in serial no. 3, in item (vi), for the word "and"
appearing in the third ling, the word "to" shall be substituted.,
(7) In the said rules, in Form — IV, in serial no. 3, in item (vi), for the word "and"
appearing in the third line, the word "to" shall be substituted. Dated: 27.08- 2622 Dilip Kumar, IAS
Principal Secretary to Government of Punjab,
Department of Industries and Commerce.
Endst.No. PIU/PRBR (Amendment) 2022/S-5/ 2/Qo—2{g| Dated: 25— 0@~ 22> A copy of the above is forwarded to the following for information please.
0] The Additional Chief Secretary to Chief Minister, Punjab (i)~ The Chief Secretary, Punjab W
Secretary to Government of Punjab
Dapartment of Industries and Cqmmerce
¥
Endst. No. PIU/PRBR (Amendment) 2022/S-5/ 2[g 2=2|gg Dated: 25—o8— 2022~ A copy of the above is forwarded to the following for information please
(i) All the Special Chief Secretaries/Additional Chief Secretaries/Financial Comimissioners /Principal Secretaries/ Administrative Secretaries, Punjab
(i) Chief Executive Officer, Punjab Bureau of Investment Promotion (iiy The Director of Industries & Commerce, Punjab
(iv) All Deputy Commissioners in the State of Punjab. [\3] Additional Director (Incentive)
(vi) All General Managers, District Industries Centre in the State of Punjab (viy NIC, Punjab for updating the aforesaid amendment on the Invest Punjab Business First Portal.
Secretary to Government of Punjab
Department of Industries and (@:mmerce
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Endst. No. PIU/PRBR (Amendment) 2022/S-5/ 2189 Dated: 2-S-—o8— 2022 A copy Is forwarded to the Nodal Officer (e-gazette-printing & stationery) O/oc Department of Industries & Commerce, Punjab for uploading the same on the website of Printing & Stationery Department, Punjab and publishing in the extra ordinary gazette.
Secretarytcx/a%f Punjab
Department of In%u/stries and Commerce
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FORM - | (E) (Expansion Case) (See rule 3)
DECLARATION OF INTENT
To be filled by existing enterprises for its expansion in Approved Industrial Park or approved Private Industrial Parks:
Part A — Details of Regulatory Approvals already obtained byExisting Enterprise
| S.no | | Name of service | Approval obtained (yes/No/NA) | Name of the | competent authority | [ who has granted | approval if applicable (upload pdf file of each approval) | Date of approval, if applicable |
| 1 | Sanction of Building Plans | |||
| 2 | Issuance of Completion-cum- Occupation Certificate for Buildings | |||
| 3 | Registration of trade license | |||
| 4 | Change of land use | |||
| 5 | Application for Fire No Objection Certificate | |||
| 6 | Approval of Factory Building Plan | |||
| 7 | Registration of Shop or Establishment |
Part B (Applicant / Unit detail)
Applicant Details
Title
Name of Applicant
Designation
Applicant Photograph
Applicant Signature
Aadhaar Number (attach
copy)
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Pan Card Number (attach copy)
Applicant Phone Number Applicant Mobile Number Applicant Email ID Address Plot No/Khasra No/House No
Name of premise/building Road/Street/Lane
Landmark
Area/Locality
State
District
Classification of Area (Urban/Rural)
Tehsil
Village /Town/City PIN Code
Enterprise Details
| Existing | Proposed for expansion | |
| Enterprise Name | ||
| Enterprise Type (Micro/Small/Medium) | ||
| Major activities of the enterprise | ||
| Product(s) Manufactured/Service(s) |
Project Details
| Existing | Proposed for expansion | |
| Project Name | ||
| Project Purpose | ||
| Address | ||
| Multiple City/ Town/Village Involved | ||
| Allotment letter of the Designated Authority | ||
| Type of Industry | ||
| Total covered area | Ground Floor: | Ground Floor: |
| First Floor: | First Floor: | |
| Second Floor: | Second Floor: | |
| Basement 1: | Basement 1: | |
| Basement 2: | Basement 2: | |
| (Add rows for additional | (Add rows for additional |
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floors) floors) Boundary wall (running feet) Investment Details
| Existing | Proposed for expansion | |
| 1. Land Cost | ||
| 2. Building Cost | ||
| 3. Plant and Machinery Cost | ||
| 4 Other Fixed Cost | ||
| Total Project Cost (1+2+3+4) |
Employment Details
| Existing | Proposed for expansion | ||
| Employees | Male | Female | |
| Direct employees | |||
| Indirect employees | |||
| Total employees |
Other Details (to be enclosed)
| Existing | Proposed for expansion | |
| Ownership Details | Allotment letter or Consent from Owner / lessee on a stamp paper of Rs 100 | Allotment letter or Consent from Owner / lessee on a stamp paper of Rs 100 |
Fees Paid (attach self-attested photocopies)for the proposed expansion
Name of Service | Department | Receipt No Amount Date
Sanction of Housing &
Building Plans Urban
Change of land Developme
use nt/ Local
Government
Registration of Local
Trade License Government
Approval of
Factory Building
plan (except for
industries
involving
hazardous Labour
process as per
First Schedule of
Factories Act,
1948)
Undertaking
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declare that | am authorized signatory for M/s .., and hereby give the following declaration and undertake that:-
I/We certify that the information furnished in Declaration of Intent under the Punjab Right to Business Act 2020 and the rules made there under is accurate and complete to the best of my/our knowledge & belief and no material information has been concealed.
I/We have read the Punjab Right to Business Act 2020 and the rules made thereunder and undertake to abide by them. In case of changes in the above details, the same will be intimated to the Nodal agency at the earliest. I/We are furnishing the Declaration of Intent for the enterprise which is an Eligible Enterprise as per definition provided by the Punjab Right to Business (Amendment)Act, 2021.
I/We have not previously availed the "Certificate of In Principle Approval" for the land or building or premise as mentioned in Declaration of Intent. |/We shall abide by all Laws/Rules in force from time to time and will establish and operate business only in accordance with provisions of Law, Rules & Government instructions.
Vi. I/We shall be responsible to maintain all the safety standards in the operation of the enterprise to ensure the safety and health of the workers, employees etc.
Vii. I/We will not engage in any manufacturing or services activity which is prohibited under any law or which may pose a serious threat to public health law and order.
viii. 1/We will submit the mandatory compliance report(s)/document(s), as required under Acts/Laws/Rules against which, Certificate of In Principle Approval is being provided, within the validity of the certificate.
I/We shall abide by all the provisions of The Punjab Regional and Town Planning and Development Act, 1995.
I/We shall abide by all the provisions of relevant acts/rules for building construction, its structural and fire safety.
Xi. I/We have paid all statutory application fee, inspection fee or any other fees chargeable under any Punjab law, notified from time to time, in respect of actions, services and approval mentioned above and further undertake to pay additional fees payable as per the provisions, if any.
Xii. That during the course of validity of the certificate of in-principle approval, /We shall, at any time but not later than 3 years from the date of issue of the certificate, apply to obtain all applicable regular approvals from the concerned departments through the single window system of Punjab Bureau of Investment promotion (PBIP).
Digital Signature Dated: ...........cccoovviiiiiiinnns
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FORM - Il (E) (Expansion Case) (See rule 3)
DECLARATION OF INTENT
To be filled by Existing enterprises being set up on the land parcels earmarked for industrial use within the master plan with land requirements as notified from time to time for its expansion:
Part A — Details of Regulatory Approvals already obtained byExisting Enterprise
S.no | Name of service Approval Name of the | Date of approval, obtained competent authority | if applicable
(yes/No/NA) [ who has granted
approval if applicable
(upload pdf file of
each approval)
1 Sanction of Building Plans
2 Issuance of Completion-cum- Occupation
Certificate for Buildings
3 Registration of trade license
4 Change of land use
5 Application for Fire No Objection
Certificate
6 Approval of Factory Building Plan
7 Registration of Shop or
Establishment Part B (Applicant / Unit detail) Applicant Details
Title
Name of Applicant
Designation
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Applicant Photograph Applicant Signature Aadhaar Number (attach copy)
Pan Card Number (attach copy)
Applicant Phone Number Applicant Mobile Number Applicant Email ID Address Plot No/Khasra No/House No
Name of premise/building Road/Street/Lane
Landmark
Area/Locality
State
District
Classification of Area (Urban/Rural)
Tehsil
Village /Town/City PIN Code
Enterprise Details
| Existing | Proposed for Expansion | |
| Enterprise Name | ||
| Enterprise Type (Micro/Small/Medium) | ||
| Major activities of the enterprise | ||
| Product(s) to be Manufactured/ Service(s) to be provided |
Project Details
| Existing | Proposed for Expansion | |
| Project Name | ||
| Project Purpose | ||
| Address | ||
| Multiple City/ Town/Village Involved | ||
| Total Proposed covered area | Ground Floor: | Ground Floor: |
| First Floor: | First Floor: | |
| Second Floor: | Second Floor: | |
| Basement 1: | Basement 1: |
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| Basement 2: | ||
| Basement 2: | ||
| (Add rows for additional floors) | (Add rows for additional floors) | |
| Boundary wall (running feet) |
Investment Details
| Existing | Proposed for Expansion | |
| 1. Land Cost | ||
| 2. Building Cost | ||
| 3. Plant and Machinery Cost | ||
| 4 Other Fixed Cost | ||
| Total Project Cost (1+2+3+4) |
Employment Details
| Existing | Proposed for Expansion | ||
| Employees | Male | Female | |
| Direct employees | |||
| Indirect employees | |||
| Total employees |
Other Details (to be enclosed)
| Existing | Proposed for Expansion | |
| Ownership Details | Title deedor lease deed or Consent from Owner/ lessee on a stamp paper of Rs 100 | Allotment letter or Consent from Owner / lessee on a stamp paper of Rs 100 |
| Requirement of water and waste disposal details |
Fee Paid Details (attach self-attested photocopies)for the proposed expansion
| Name of Service | Department | Receipt No | Amount | Date |
| Sanction of Building | Plans | Housing & Urban Development / Local Government | |||
| Change of land use | ||||
| Registration of Trade | License | Local Government | |||
| Approval of Factory Building plan (except for industries involving hazardous process as per First Schedule of Factories Act, 1948) | Labour |
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Undertaking ..................... residing at .... declare that | am authorized signatory for M/s , and hereby give the following declaration and undertake that:-
I/We certify that the information furnished in Declaration of Intent under the Punjab Right to Business Act 2020and the rules made there under is accurate and complete to the best of my/our knowledge & belief and no material information has been concealed.
I/We have read the Punjab Right to Business Act 2020 and the rules made thereunder and undertake to abide by them. In case of changes in the above details, the same will be intimated to the Nodal agency at the earliest. I/We are furnishing the Declaration of Intent for the enterprise which is an Eligible Enterprise as per definition provided by Punjab Right to Business (Amendment) Act, 2021.
. I/We have not previously availed the "Certificate of In Principle Approval" for the land or building or premise as mentioned in Declaration of Intent. |/We shall abide by all Laws/Rules in force from time to time and will establish and operate business only in accordance with provisions of Law, Rules & Government instructions.
Vi. I/We shall be responsible to maintain all the safety standards in the operation of the enterprise to ensure the safety and health of the workers, employees etc.
Vii. I/We will not engage in any manufacturing or services activity which is prohibited under any law or which may pose a serious threat to public health law and order.
viii. 1/We will submit the mandatory compliance report(s)/document(s), as required under Acts/Laws/Rules against which, Certificate of In Principle Approval is being provided, within the validity of the certificate.
. I/We shall abide by all the provisions of The Punjab Regional and Town Planning and Development Act, 1995 and provisions of Master Plan/ Local Planning Area notified under this Act.
I/We shall abide by all the provisions of relevant acts/rules for building construction, its structural and fire safety.
Xi. I/We have paid all statutory application fee, inspection fee or any other fees chargeable under any Punjab law, notified from time to time, in respect of actions, services and approval mentioned above and further undertake to pay additional fees payable as per the provisions, if any.
xiii. That during the course of validity of the certificate of InPrinciple approval, /We shall, at any time but not later than 3 years from the date of issueof the certificate, apply to obtain all applicable regular approvals from the concerned departments through the single window system of Punjab Bureau of Investment Promotion (PBIP).
Digital Signature Dated: .....ccooiiiieeeeeee
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