Regd. No. CHD/0093/2015-2017 Haryana Government Gazette
EXTRAORDINARY
Published by Authority © Govt. of Haryana 55-2016/Ext] CHANDIGARH, MONDAY, APRIL 11, 2016 (CHAITRA 22, 1938 SAKA)
LEGISLATIVE SUPPLEMENT
CONTENTS PAGES
PART-I ACTS
THE HARYANA ENTERPRISES PROMOTION ACT, 2016 33—38
(HARYANA ACT NO. 6 OF 2016)
PART-II ORDINANCES
NIL
PART-III DELEGATED LEGISLATION
NIL
PART-IV CORRECTION SLIPS, REPUBLICATIONS AND
REPLACEMENTS
NIL
Price : Rs. 5.00 (xxiv)
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HARYANA GOVT. GAZ. (EXTRA.), APR. 11, 2016 (CHTR. 22, 1938 SAKA) 33
PART-I
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 11th April, 2016
No. Leg.9/2016.— The following Act of the Legislature of the State of Haryana received the assent of the Governor of Haryana on the 7th April, 2016 and is hereby published for general information :—
HARYANA ACT NO. 6 OF 2016
THE HARYANA ENTERPRISES PROMOTION ACT, 2016
AN
ACT
to provide for simplification of regulatory framework and to assist the promoters in speedy implementation of industrial and other projects in the State of Haryana by providing single point time bound clearances required for setting up of enterprise under one roof and reducing the procedural requirements, rationalizing the documents and to ensure ease of doing business for the promotion of industrial development and facilitation of new investments and to provide for an investor friendly environment in the State of Haryana. Be it enacted by the Legislature of the State of Haryana in the Sixty-seventh Year of the Republic of India as follows:-
1. (1) This Act may be called the Haryana Enterprises Promotion Act, 2016.
(2) It shall be deemed to have come into force with effect from the 14th August, 2015.
Short title and
commencement.
2. In this Act, unless the context otherwise requires, -
(a) "any State law" means any law made or adopted by the State Legislature;
(b) "authority" means any Department of the State Government or a local authority or any statutory Board, Corporation or any other authority established by the State Government and entrusted with the powers and responsibility for grant or issue of clearances in connection with the setting up of an enterprise in the State;
(c) "clearances" means grant or issue of no objection certificate, allotment, consent, approval, permission, registration, enrolment, licence by any authority in connection with the setting up of enterprise in the State or expansion of existing enterprise;
(d) "deemed clearance" means a clearance deemed to have been given on the expiry of a period specified under the rules prescribed under this Act or any State law;
(e) "District Level Clearance Committee" means a Committee constituted under section 8;
(f) "District Industries Centre" means the office of Joint Director or Deputy Director, Industries and Commerce Department, Haryana at district level; Definitions.
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34 HARYANA GOVT. GAZ. (EXTRA.), APR. 11, 2016 (CHTR. 22, 1938 SAKA)
(g) "entrepreneur" means an entity who decides to set up an enterprise and includes
(i) an individual; (ii) a Hindu undivided family; (iii) a company; (iv) a registered firm; (v) a Limited Liability Partnership as per the Limited Liability Partnership Act, 2008 (Central Act 6 of 2009); (vi) an association of persons or a body of individuals, whether incorporated or not, in India or outside India; (vii) any corporation established by or under any Central, State or Provincial Act or a Government Company as defined under clause (45) of section 2 of the Companies Act, 2013 (Central Act 18 of 2013); (viii) any body corporate incorporated by or under the laws of a country outside India; or (ix) a co-operative society registered under any law relating to co-operative society;
(h) "Empowered Executive Committee" means the Committee constituted under section 4;
(i) "enterprise" means an undertaking engaged in manufacturing, processing or both or providing service including software development;
(j) "Haryana Enterprises Promotion Board" means the Board constituted under section 3;
(k) "Haryana Enterprises Promotion Centre" means the Centre constituted under section 5 ;
(l) "prescribed" means prescribed by the rules made under this Act;
(m) "State" means the State of Haryana;
(n) "State Government" means the Government of the State of Haryana. Haryana
Enterprise
Promotion
Board.
3. (1) The State Government shall, by notification constitute the Haryana Enterprises Promotion Board under the Chairmanship of the Chief Minister and such other members, as may be prescribed.
(2) The Haryana Enterprises Promotion Board shall consist of a two tier system viz. the Empowered Executive Committee at State Level and the District Level Clearance Committee at district level for grant of project clearances.
(3) The Haryana Enterprises Promotion Board shall be the Apex body for all matters relating to the enterprise development and shall perform the following functions, namely:-
(i) to frame the regulations and procedures for conduct of its business and allocating functions to the Empowered Executive Committee;
(ii) to create, sanction, abolish and re-designate the posts in the Haryana Enterprises Promotion Centre and the District Industries Centres;
(iii) to monitor, supervise and review the functioning of the Empowered Executive Committee and the District Level Clearance Committees;
(iv) to approve any incentives, relaxations, exemptions or grant clearances on the recommendations of the Empowered Executive Committee in mega projects and ultra mega projects beyond the package of fiscal incentives under the Enterprises Promotion Policy, 2015;
(v) to grant clearance on the recommendations of the Empowered Executive Committee and the District Level Clearance Committee, where the powers of approval are vested with the State Government;
(vi) to approve the annual budget, accounts and reports including audit reports of the Haryana Enterprises Promotion Centre; and
(vii) to adopt such procedure for transaction of its business, as may be prescribed.
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HARYANA GOVT. GAZ. (EXTRA.), APR. 11, 2016 (CHTR. 22, 1938 SAKA) 35
4. (1) The State Government shall, by notification, constitute the Empowered Executive Committee for considering the projects with such investment and for grant of Change of Land Use permission for such area, as may be prescribed, under the Chairmanship of Principal Secretary to the Chief Minister and such other members, as may be prescribed. The Empowered Executive Committee shall exercise powers of authority as devolved upon it under respective Acts, rules or regulations, if any, regarding grant of clearances and incentives in time bound manner upto the stage/ date of commencement of production/ operations of project. In case any authority is unable to devolve its power to the Empowered Executive Committee, it shall delegate such powers to its officer deputed in the Empowered Executive Committee.
(2) The Administrative Secretary of Industries and Commerce Department shall be the Chief Executive Officer and shall perform such functions, as may be prescribed. The Managing Director, Haryana State Industrial and Infrastructure Development Corporation Limited shall be the Additional Chief Executive Officer and the Director General or Director, Industries and Commerce Department shall be the Deputy Chief Executive Officer. The office of the Empowered Executive Committee shall be located in the Directorate of Industries and Commerce, Haryana, Chandigarh. The staff of the Directorate of Industries and Commerce, Haryana, shall be suitably fortified with the deputationists from various departments to serve the Empowered Executive Committee.
(3) The Empowered Executive Committee shall work under the overall supervision and guidance of the Haryana Enterprise Promotion Board and shall perform the following functions:-
(i) to adopt such procedure for transaction of its business, as may be prescribed;
(ii) to process online composite application forms for grant of clearances for setting up of new projects or expansion of existing units with such proposed investments, as may be prescribed;
(iii) to inform the entrepreneur the date on which such application may be deemed to have been approved in the case of deemed clearances;
(iv) to review and monitor the processing of applications received by the Haryana Enterprises Promotion Centre;
(v) to grant approvals for establishment of industrial parks in private sector;
(vi) to act as single point agency for resolution of issues pertaining to multiple departments and settling the inter-departmental disputes of the existing industrial units;
(vii) to carry out such other functions, as may be assigned to it by the Haryana Enterprises Promotion Board or the State Government;
(viii) to refer any matter to Haryana Enterprises Promotion Board with its recommendations or suggestions.
(4) The Empowered Executive Committee shall be the final authority for granting clearances. The clearances given by the Committee shall be binding on the authority concerned.
(5) The Empowered Executive Committee may appoint from time to time, any sub- committee under the Chairmanship of Administrative Secretary to Government, Haryana, Industries and Commerce Department and experts from Industries or related fields as it considers necessary, to assist it in carrying out its functions and to facilitate investment in the State. Empowered
Executive
Committee.
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36 HARYANA GOVT. GAZ. (EXTRA.), APR. 11, 2016 (CHTR. 22, 1938 SAKA)
Haryana
Enterprises
Promotion Centre.
5. (1) The State Government shall constitute the Haryana Enterprises Promotion Centre with Administrative Secretary to Government, Haryana, Industries and Commerce Department as the Chief Executive Officer and consisting of such other members, as may be prescribed.
(2) The Haryana Enterprises Promotion Centre shall provide secretarial service to the Haryana Enterprises Promotion Board and the Empowered Executive Committee and shall have complete data base on availability of land, water, power, finance etc. and the Acts, rules, regulations and bye-laws of all the institutions engaged in industrial development. The Haryana Enterprises Promotion Centre shall showcase the State as an ultimate destination for investment and it shall perform the following functions, namely:-
(i) to act as a single point contact agency under one roof to provide information and hand-holding services for venture location to prospective entrepreneurs particularly with regard to various clearances needed for implementation of the projects, availability of land and present level of infrastructure in the State and to assist entrepreneurs in submission of applications for approvals/ registration to different organizations;
(ii) to receive applications for the allotment of industrial plot to Non-Resident Indians and foreign investors under reserved quota of Haryana State Industrial and Infrastructure Development Corporation Limited and Haryana Urban Development Authority for processing;
(iii) to keep close liaison with offices of Ministry of Commerce and Industry, Ministry of External Affairs, Ministry of Food Processing etc. to capture the projects at the initial stage especially with regard to foreign direct investment;
(iv) to perform any other function, as may be prescribed. Bureau of
Industrial Policy
and Promotion.
6. (1) The Investment Promotion Centre constituted under the Haryana Industrial Promotion Act, 2005 (6 of 2006), shall be renamed as the Bureau of Industrial Policy and Promotion and shall function under the guidance of the Administrative Secretary to Government, Haryana, Industries and Commerce Department. The Director or Director General, Industries and Commerce Department shall be the Chief Executive Officer and shall have its offices at Delhi and Chandigarh.
(2) The objective of Bureau of Industrial Policy and Promotion shall be to policy outreach, continuous engagement with the industry in an ongoing basis, tracking investment proposals, investment promotion, resolving issues relating to Non-Resident Indian and foreign direct investment, hand-holding investors and converting investment queries into investment commitments.
(3) The officers not below the rank of Divisional Town Planner, Assistant General Manager, Haryana State Industrial and Infrastructure Development Corporation Limited, Environment Engineer, Assistant Director Industrial Safety and Deputy General Manager, Uttar Haryana Bijli Vitaran Nigam, Deputy General Manager, Dakshin Haryana Bijli Vitaran Nigam, Joint Director, Industries, consultants, professionals from the consultancy firms or such other officers as recommended by the Chief Executive Officer with the approval of State Government shall be part of the Bureau of Industrial Policy and Promotion.
Foreign
Investment
Promotion Board
and Non
Resident Indian
Investment Cell.
7. The State Government shall, by notification, constitute Foreign Investment Promotion Board and Non-Resident Indians Investment Cell for catalyzing foreign direct investments and non-residents investments in the State.
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HARYANA GOVT. GAZ. (EXTRA.), APR. 11, 2016 (CHTR. 22, 1938 SAKA) 37
8. (1) The State Government shall, by notification, constitute District Level Clearance Committee under the Chairmanship of the Deputy Commissioner having such members, as may be prescribed. The authority shall delegate its power to the members of the District Level Clearance Committee for grant of clearances under its respective Acts, rules or regulations, if any, for approval of projects with such investment or for grant of Change of Land Use permission for such area, as may be prescribed.
(2) The District Level Clearance Committee shall perform the following functions, namely:—
(i) to adopt such procedure for transaction of its business, as may be prescribed;
(ii) to process online composite application forms for grant of clearances for setting up industrial units with proposed investment;
(iii) to review and monitor the processing of applications by the District Industries Centres;
(iv) to inform the entrepreneur the date on which such application may be deemed to have been approved in the case of deemed clearances; and
(v) such other functions, as may be prescribed.
(3) The District Level Clearance Committee shall be the final authority to grant clearances. The clearances given by the District Level Clearance Committee shall be binding on the authority.
(4) The District Level Clearance Committee shall examine the order passed by any authority, rejecting any clearance or approving it with modification and if the District Level Clearance Committee considers that there are valid grounds for a change in such decision, it shall take a decision after recording the reasons, which shall be binding on the authority. District Level
Clearance
Committee.
9. There shall be an online composite application form for the use of entrepreneurs on the web portal of the Industries and Commerce Department for receiving online composite applications forms. On receiving an application, the Haryana Enterprises Promotion Centre or the District Industries Centre shall collate, process, secure clearances from the authorities in such manner, as may be prescribed. All the processing and clearances shall be given in respect of authority through the web portal.
Online Composite
Application Form.
10. Every entrepreneur shall furnish an undertaking in such form, as may be prescribed at the time of submitting the duly completed online composite application form that he shall comply with the provisions of this Act and the rules made thereunder, and in case of non compliance of any provisions of the Act or rules made thereunder, the entrepreneur shall be liable to penalties as provided under section 15.
Undertaking.
11. (1) The Haryana Enterprises Promotion Centre and the District Industries Centre shall issue clearances within such time limit, as may be prescribed after obtaining approval of the Haryana Enterprises Promotion Board, Empowered Executive Committee or District Level Clearance Committee, as the case may be, failing which such clearances shall be deemed to have been issued.
(2) The entrepreneur may proceed to execute the work or take other action following the deemed clearance, but not so as to contravene any of the provisions of this Act or rules made thereunder.
Deemed
clearances.
12. The Industries and Commerce Department may notify industrial services relating to industrial promotion in the State under the Haryana Right to Service Act, 2014 (4 of 2014). Notified services.
13. The State Government shall create a grievance redressal mechanism for resolving the grievances of the entrepreneurs.
Grievance
Redressal
Mechanism.
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38 HARYANA GOVT. GAZ. (EXTRA.), APR. 11, 2016 (CHTR. 22, 1938 SAKA)
Appellate
authority.
14. (1) Any person aggrieved by the decision of the Empowered Executive Committee may within a period of thirty days from the date of receipt of communication of the decision of the Committee, appeal to the Haryana Enterprises Promotion Board in such manner, as may be prescribed.
(2) Any person aggrieved by the decision of the District Level Clearance Committee may within a period of thirty days from the date of receipt of communication of the decision of the Committee appeal to the Empowered Executive Committee in such manner, as may be prescribed.
(3) The appellate authority shall after following such procedure, as may be prescribed, dispose of the appeal within the period of one month from the date of its receipt. Penalties. 15. Any entrepreneur who fails to comply with the conditions of undertaking, for the first instance of non-compliance shall be liable to pay fine which shall be fifty thousand rupees and for subsequent non-compliance, shall be liable to pay fine which may extend to one lakh rupees. Act to over-ride
other laws.
16. The provisions of this Act and the rules made thereunder shall have effect notwithstanding anything inconsistent therewith contained in any other State Law. Power to make
rules.
17. (1) The State Government may, by notification, make rules to carry out the purposes of this Act.
(2) Every rule made under this Act shall be laid, as soon as may be, after it is made, before the House of the State Legislature while it is in session.
Protection of
action taken in
good faith.
18. No suit or legal proceedings shall lie against the Chairman of the Haryana Enterprises Promotion Board, the Empowered Executive Committee, the District Level Clearance Committee or other members of the Board or Committees or any officer or employee of such Board or Committees in respect of anything which is in good faith done or intended to be done under this Act or any rule made thereunder.
Power to
remove
difficulties.
19. If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, not inconsistent with the provisions of this Act, remove such difficulty. Repeal and
savings.
20. (1) The Haryana Industrial Promotion Act, 2005 (6 of 2006), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Act so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act.
_____________
KULDIP JAIN,
Secretary to Government Haryana, Law and Legislative Department. 54245—L.R.—H.G.P., Chd.
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(459)
Haryana Government Gazette
EXTRAORDINARY
Published by Authority © Govt. of Haryana No. 34-2021/Ext.] CHANDIGARH, THURSDAY, MARCH 4, 2021 (PHALGUNA 13, 1942 SAKA)
HARYANA VIDHAN SABHA SECRETARIAT
Notification
The 4th March, 2021
No. 06-HLA of 2021/11/4656.— The Haryana Enterprises Promotion (Amendment) Bill, 2021, is hereby published for general information under proviso to Rule 128 of the Rules of Procedure and Conduct of Business in the Haryana Legislative Assembly :-
Bill No. 06-HLA of 2021
THE HARYANA ENTERPRISES PROMOTION (AMENDMENT)
BILL, 2021
A
BILL
further to amend the Haryana Enterprises Promotion Act, 2016. Be it enacted by the Legislature of the State of Haryana in the Seventy-second Year of the Republic of India as follows :-
1. This Act may be called the Haryana Enterprises Promotion (Amendment) Act, 2021. Short title.
2. In section 2 of the Haryana Enterprises Promotion Act, 2016 (hereinafter called the principal Act),-
(i) after clause (b), the following clause shall be inserted, namely:-
'(ba) "business entity" means an existing enterprise engaged in manufacturing, processing or rendering service which has been set up by an entrepreneur;';
(ii) for clause (c), the following clause shall be substituted, namely:-
'(c) "clearances" means grant or issue of no objection certificate, allotment, consent, approval, permission, registration, enrolment, license, authorization and renewal thereof by any authority in connection with setting up of enterprise or expansion of existing enterprise or business entity in the State;';
(iii) for clause (i), the following clause shall be substituted, namely:-
'(i) "enterprise" means an undertaking engaged in manufacturing, processing or both or rendering service including software development and infrastructure development projects;';
Amendment of
section 2 of
Haryana Act 6 of
2016.
460 HARYANA GOVT. GAZ. (EXTRA.), MAR. 4, 2021 (PHGN. 13, 1942 SAKA)
(iv) after clause (l), the following clause shall be inserted, namely:-
'(la) "Single Window System" means a setup under single roof comprising of officials from various departments exercising powers of the concerned Head of the Department or official deputed as Empowered Officer to grant clearances to existing business entities and enterprises;'. Amendment of
section 3 of
Haryana Act 6 of
2016.
3. In sub-section (3) of section 3 of the principal Act,-
(i) in clause (vi), the word "and" existing at the end, shall be omitted;
(ii) in clause (vii), for the sign "." existing at the end, the sign ";" shall be substituted; and
(iii) the following clause shall be added at the end, namely:-
"(viii) to delegate any power exercisable by the Haryana Enterprise Promotion Board under this Act, to its Chairman or any other member of the Haryana Enterprise Promotion Board, subject to such conditions and limitations, as may be specified.".
Amendment of
section 4 of
Haryana Act 6 of
2016.
4. In section 4 of the principal Act,-
(i) in sub-section (3),-
(a) in clause (viii), for the sign "." existing at the end, the sign ";" shall be substituted; and
(b) the following clause shall be added at the end, namely:-
"(ix) to process online application forms for grant of clearances to existing business entities.";
(ii) after sub-section (5), the following sub-section shall be added, namely:-
"(6) To delegate any power exercisable by the Empowered Executive Committee under this Act, to its Chairman or any other member of the Empowered Executive Committee, subject to such conditions and limitations, as may be specified.".
Amendment of
section 5 of
Haryana Act 6 of
2016.
5. After sub-section (1) of section 5 of the principal Act, the following sub-section shall be inserted, namely:-
"(1A) The officials on deputation from various departments shall act as Nodal Officers in Haryana Enterprise Promotion Centre. The administrative department concerned shall make provision for delegating such powers, as necessary for enabling the said officer to discharge his function as Head of Department.".
Amendment of
section 6 of
Haryana Act 6 of
2016.
6. For sub-section (2) of section 6 of the principal Act, the following sub-section shall be substituted, namely:-
"(2) The objective of Bureau of Industrial Policy and Promotion shall be to policy outreach, continuous engagement with the industry in an ongoing basis, tracking investment proposals, investment promotion, obtaining user feedback, resolving issues relating to Non-Resident Indian and foreign direct investment, hand-holding investors and converting investment queries into investment commitments. The working procedure shall be as notified by the State Government from time to time.".
Amendment of
section 8 of
Haryana Act 6 of
2016.
7. In sub-section (2) of section 8 of the principal Act,-
(i) in clause (iv), the word "and" existing at the end, shall be omitted; and
(ii) for clause (v), the following clauses shall be substituted, namely:-
"(v) to process online application forms for grant of clearances to existing business entities;
(vi) such other functions, as may be prescribed.".
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HARYANA GOVT. GAZ. (EXTRA.), MAR. 4, 2021 (PHGN. 13, 1942 SAKA) 461
8. For section 9 of the principal Act, the following section shall be substituted, namely:-
"9. Online composite application form.- (1) There shall be an online composite application form for the use of entrepreneurs on the web portal of the Industries and Commerce Department for receiving online composite applications forms. On receiving an application, the Haryana Enterprises Promotion Centre or the District Industries Centre shall collate, process, secure clearances from the authorities in such manner, as may be prescribed. All the processing and clearances shall be given in respect of authority through the web portal.
(2) For all clearances of business entities, online application forms shall be made available through single window on the web portal of Industries and Commerce Department. The business entities shall fill in application forms available on the web portal for grant of clearances.
(3) From the commencement of this amendment Act, all the concerned departments within thirty days shall publish their services online along with check lists and procedures. These departments shall align the timelines for granting these clearances as notified under this Act. They shall also secure feedback of the services from the entrepreneurs availing services.".
Substitution of
section 9 of
Haryana Act 6 of
2016.
9. For section 11 of the principal Act, the following section shall be substituted, namely:-
"11. Deemed clearances.- (1) The Nodal Officers in the Haryana Enterprises Promotion Centre and the District Level Clearance Committees shall decide applications within such time limit, as may be notified from time to time, after obtaining approval of the Empowered Executive Committee or the District Level Clearance Committee or the respective authorities exercising delegated powers, as the case may be, and grant clearances or reject the applications giving reasons in writing, failing which such clearances shall be deemed to have been issued by the competent authority as prescribed on the following day after expiry of the prescribed time limit.
(2) The entrepreneur or business entity may proceed to execute the work or take other action following the deemed clearance, but not so as to contravene any of the provisions of the relevant Act or rules made thereunder.".
Substitution of
section 11 of
Haryana Act 6 of
2016.
10. For section 12 of the principal Act, the following section shall be substituted, namely:-
"12. Notified services.- The Industries and Commerce Department in consultation with the concerned department, may notify various services and timelines for grant of clearances thereof relating to promotion of enterprises in the State, from time to time, under the Haryana Right to Service Act, 2014 (4 of 2014).".
Substitution of
section 12 of
Haryana Act 6 of
2016.
11. For section 15 of the principal Act, the following section shall be substituted, namely:-
"15. Penalties.- (1) Any enterprise whose application for a service is rejected or is delayed beyond the prescribed time limit, may file an appeal before the Deputy Chief Executive Officer, Haryana Enterprises Promotion Centre within thirty days from the date of rejection or expiry of prescribed time limit, as the case may be:
Provided that the Deputy Chief Executive Officer may admit the appeal after the expiry of thirty days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
(2) On receiving such appeal, Deputy Chief Executive Officer may either himself or through the Chairman of the concerned District Level Clearance Committee to which the application pertains, or any other authority, as the case may be, call for necessary information and seek assistance in order to determine whether the application pertains to the official deputed by the concerned department in the Haryana Enterprises Promotion Centre (Nodal Officer) or the Designated Officer of the service notified by the concerned department under the Haryana Right to Service Act, 2014 (4 of 2014) within a period of ten days of receipt of such appeal. The appeal shall then be forwarded to the first appellate authority as per the procedure defined in sub-section (3). Substitution of
section 15 of
Haryana Act 6 of
2016.
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462 HARYANA GOVT. GAZ. (EXTRA.), MAR. 4, 2021 (PHGN. 13, 1942 SAKA)
(3) The mechanism for filing and processing of appeal and timelines for disposing off the appeals shall be such as defined in the Haryana Right to Service Act, 2014 (4 of 2014). The Designated Officer, first appellate authority and second appellate authority as required under the Haryana Right to Service Act, 2014 (4 of 2014) shall be determined as follows:
(a) for all such cases pertaining to the official deputed by the concerned department in the Haryana Enterprises Promotion Centre, the Nodal Officer shall be considered as the Designated Officer, Chief Executive Officer shall be designated as the first appellate authority and the Chairman, Empowered Executive Committee setup under the Haryana Enterprises Promotion Act, 2016 as the second appellate authority;
(b) for all such cases pertaining to the Designated Officer of the service notified by the concerned department, under the Haryana Right to Service Act, 2014 (4 of 2014), first appellate authority and second appellate authority shall be such as notified by the concerned department under the Haryana Right to Service Act, 2014 (4 of 2014).
(4) The mechanism and amount of the penalties to be imposed in case of any default on the part of the Nodal Officer or Designated Officer, as the case may be, shall be as per the applicable provisions under the Haryana Right to Service Act, 2014 (4 of 2014).
(5) Any entrepreneur who fails to comply with the conditions of undertaking, for the first instance of non-compliance shall be liable to pay fine which shall be fifty thousand rupees and for subsequent non-compliance, shall be liable to pay fine which may extend to one lakh rupees.".
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HARYANA GOVT. GAZ. (EXTRA.), MAR. 4, 2021 (PHGN. 13, 1942 SAKA) 463
STATEMENT OF OBJECTS AND REASONS
The State Government had enacted Haryana Enterprises Promotion Act, 2016, and corresponding rules, to create an ecosystem in which the Ease of Doing Business in the State matches and even exceeds the best global standards to reduce delay in granting clearances/approvals to the Enterprises as well as the costs of doing business in the State. Haryana Government introduced Haryana Enterprises Promotion Centre (HEPC) as a Single Window Agency under one roof to provide guidance and hand holding services for obtaining various clearances for implementation of the projects. Invest Haryana portal of HEPC was launched for facilitating the investors to file the Common Application Form for obtaining around 150 clearances of 23 departments in a time bound manner. The Business Reform Action Points of Govt. of India mandates the grant of clearances to existing enterprises and renewals through single window system in a specific timeframe. These action points have been expanding the scope of departments as well as clearances. The recent Business Reform Action Points require provision of punitive provisions in the service delivery framework. It has also become essential to provide for delegation of powers of Haryana Enterprise Promotion Board and Empowered Executive Committee to its Chairman or any member for facilitating quick decision making and granting deemed clearances in a time bound manner to the enterprises. The provisions for inclusion of existing enterprises for grant of renewals of the already granted clearances, expanding scope of services and departments in ambit of single window mechanism, fixing time-lines, delegation of the powers to the Nodal Officers, obtaining user feedback from Investor and punitive provision in case of delay in delivery of service, in Haryana Enterprises Promotion Act, 2016 are required to be made for boosting Ease of Doing Business in the State. The proposed amendments will strengthen the prospects of Haryana in evaluation of State Ranking being carried out by the Department for Promotion of Industry and Internal Trade, Ministry of Industry and Commerce, Government of India. The Sections 2, 3, 4, 5, 6, 8, 9, 11, 12 and 15 of the Haryana Enterprises Promotion Act, 2016 are proposed to be amended.
DUSHYANT CHAUTALA,
Deputy Chief Minister, Haryana. ________
Chandigarh : R. K. NANDAL, The 4th March, 2021. Secretary.
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464 HARYANA GOVT. GAZ. (EXTRA.), MAR. 4, 2021 (PHGN. 13, 1942 SAKA)
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2- gfj;k.kk m|e izksUufr vf/kfu;e] 2016 dh /kkjk 2 ¼ftls] blesa] blds ckn] ewy vf/kfu;e dgk x;k gS½ esa]&
(i) [k.M ¼[k½ ds ckn] fuEufyf[kr [k.M j[kk tk,xk] vFkkZr~~ %& ^¼[kd½ **dkjckj bdkbZ** ls vfHkizk; gS] fofuekZ.k] izlaLdj.k ;k lsok iznku djus esa fu;ksftr dksbZ fo|eku m|e] tks fdlh m|eh }kjk LFkkfir fd;k x;k gS(*(
(ii) [k.M ¼x½ ds LFkku ij] fuEufyf[kr [k.M izfrLFkkfir fd;k tk,xk] vFkkZr~~ %& ^¼x½ **lek'kks/ku** ls vfHkizk; gS] jkT; esa m|e LFkkfir djus ;k fo|eku m|e ds foLrkj ;k dkjckj bZdkbZ ds lEcU/k esa fdlh izkf/kdj.k }kjk vukifRr izek.k&i=] vkcaVu] lgefr] vuqeksnu] vuqKk] iathdj.k] iath;u] vuqKfIr] izkf/kdkj rFkk mldk uohdj.k iznku djuk ;k tkjh djuk (*(
(iii) [k.M ¼>½ ds LFkku ij] fuEufyf[kr [k.M izfrLFkkfir fd;k tk,xk] vFkkZr~~ %& ^¼>½ **m|e** ls vfHkizk; gS] lk¶Vos;j fodkl rFkk volajpuk fodkl ifj;kstukvksa lfgr fofuekZ.k] izlaLdj.k ;k nksuksa ;k lsok iznku djus esa fu;ksftr dksbZ miØe (*(
(iv) [k.M ¼B½ ds ckn] fuEufyf[kr [k.M j[kk tk,xk] vFkkZr~~ %& ^¼Bd½ **,dy foaMks iz.kkyh** ls vfHkizk; gS] ,dy Nr ds uhps fo|eku dkjckj bdkbZ;ksa rFkk m|eksa dks lek'kks/ku iznku djus ds fy, lEcfU/kr foHkkxk/;{k dh 'kfDr;ksa dk iz;ksx djus okys fofHkUu foHkkxksa ls in/kkfj;ksa ;k l'kDr vf/kdkjh ds :i esa izfrfu;qDr vf/kdkjh ls feydj cuus okyk dksbZ laxBu (*( 2016 ds gfj;k.kk
vf/kfu;e 6 dh
/kkjk 3 dk
la'kks/kuA
3- ewy vf/kfu;e dh /kkjk 3 dh mi/kkjk ¼3½ esa]&
(i) [k.M ¼vi½ esa] vUr esa fo|eku **rFkk** 'kCn dk yksi dj fn;k tk,xk(
(ii) [k.M ¼vii½ esa] vUr esa fo|eku **A** fpg~u ds LFkku ij **(** fpg~u izfrLFkkfir fd;k tk,xk( rFkk
(iii) vUr esa fuEufyf[kr [k.M tksM+k tk,xk] vFkkZr~ %& **¼viii½ gfj;k.kk m|e izksUufr cksMZ ds v/;{k ;k fdlh vU; lnL; dks ,slh 'krksZa vkSj fucZU/kuksaa] tks fofufnZ"V fd, tk,a] ds v/;/khu bl vf/kfu;e ds v/khu gfj;k.kk m|e izksUufr cksMZ }kjk iz;ksT; fdlh 'kfDr dk izR;k;kstu djukA**A
2016 ds gfj;k.kk
vf/kfu;e 6 dh
/kkjk 4 dk
la'kks/kuA
4- ewy vf/kfu;e dh /kkjk 4 esa]&
¼i½ mi/kkjk ¼3½ esa]&
¼d½ [k.M ¼viii½ esa] vUr esa fo|eku **A** fpg~u ds LFkku ij **(** fpg~u izfrLFkkfir fd;k tk,xk( rFkk
¼[k½ vUr esa fuEufyf[kr [k.M tksM+k tk,xk] vFkkZr~ %&
**¼ix½ fo|eku dkjckj bdkbZ;ksa dks lek'kks/ku iznku djus ds fy, vkuykbZu vkosnu iz:iksa dh izfØ;k djukA**(
13
HARYANA GOVT. GAZ. (EXTRA.), MAR. 4, 2021 (PHGN. 13, 1942 SAKA) 465
¼ii½ mi/kkjk ¼5½ ds ckn] fuEufyf[kr mi/kkjk tksM+h tk,xh] vFkkZr~ %& **¼6½ l'kDr dk;Zdkjh lfefr ds v/;{k ;k fdlh vU; lnL; dks] ,slh 'krksZa vkSj fucZU/kuksaa] tks fofufnZ"V fd, tk,a] ds v/;/khu bl vf/kfu;e ds v/khu l'kDr dk;Zdkjh lfefr }kjk iz;ksT; fdlh 'kfDr dk izR;k;kstu djukA**A 5- ewy vf/kfu;e dh /kkjk 5 dh mi/kkjk ¼1½ ds ckn] fuEufyf[kr mi/kkjk j[kh tk,xh] vFkkZr~%& **¼1d½ fofHkUu foHkkxksa ls izfrfu;qfDr ij vk, in/kkjh] gfj;k.kk m|e izksUufr cksMZ esa uksMy vf/kdkjh ds :i esa dk;Z djsaxsA lEcfU/kr iz'kkldh; foHkkx] ,slh 'kfDr;ksa] tks foHkkxk/;{k ds :i esa mlds d`R;ksa ds fuoZgu ds fy, mDr vf/kdkjh dks lEkFkZ djus ds fy, vko';d gkas] ds izR;k;kstu djus ds fy, micU/k djsxkA**A
2016 ds gfj;k.kk
vf/kfu;e 6 dh
/kkjk 5 dk
la'kks/kuA
6- ewy vf/kfu;e dh /kkjk 6 dh mi/kkjk ¼2½ ds LFkku ij] fuEufyf[kr mi/kkjk izfrLFkkfir dh tk,xh] vFkkZr~ %&
**¼2½ vkS|ksfxd uhfr rFkk izksUufr C;wjks dk mn~ns';] uhfr dks c<+kok nsuk] mixkeh vk/kkj ij m|ksx ls fujUrj lEcU/k cuk, j[kuk] VSªfdax fuos'k izLrkoksa dks cukuk] fuos'k izksUur djuk] vfuoklh Hkkjrh; rFkk fons'kh izR;{k fuos'k ls lEcfU/kr fo"k;ksa dk fujkdj.k djuk] fuos'kdksa ds izfr ekxZn'khZ gksuk rFkk fuos'k 'kadkvksa dks fuos'k opuc)rk esa ifjofrZr djuk A jkT; ljdkj }kjk] le;≤ ij] dk;Z izfØ;k vf/klwfpr dh tk,xhA**A 2016 ds gfj;k.kk
vf/kfu;e 6 dh
/kkjk 6 dk
la'kks/kuA
7- ewy vf/kfu;e dh /kkjk 8 dh mi/kkjk ¼2½ esa]&
(i) [k.M ¼iv½ esa] vUr esa fo|eku **rFkk** 'kCn dk yksi dj fn;k tk,xk( rFkk
(ii) [k.M ¼v½ ds LFkku ij] fuEufyf[kr [k.M izfrLFkkfir fd, tk,axs] vFkkZr~ %& **¼v½ fo|eku dkjckj bdkbZ;ksa dks lek'kks/ku iznku ds fy, vkWuykbZu vkosnu iz:iksa dh izfØ;k djuk (
¼ vi½ ,sls vU; d`R;] tks fofgr fd, tk,aA**A
2016 ds gfj;k.kk
vf/kfu;e 6 dh
/kkjk 8 dk
la'kks/kuA
8- ewy vf/kfu;e dh /kkjk 9 ds LFkku ij] fuEufyf[kr /kkjk izfrLFkkfir dh tk,xh] vFkkZr~%& **9- vkWuykbZu dEiksftV vkosnu iz:i-& ¼1½ vkWuykbZu dEiksftV vkosnu iz:iksa dks izkIr djus ds fy, m|ksx rFkk okf.kT; foHkkx dh oSc iksVZy ij m|fe;ksa ds iz;ksx ds fy, vkWuykbZu dEiksftV vkosnu iz:i gksxkA vkosnu dh izkfIr ij] gfj;k.kk m|eh izksUufr dsUnz ;k ftyk m|ksx dsUnz] izkf/kdj.kksa ls ,slh jhfr] tks fofgr dh tk,] esa lek'kks/kuksa dks ,df=r djsxk] vkxkeh dk;Zokgh djsxk rFkk lqfuf'pr djsxkA izkf/kdkj ds laca/k esa lHkh izfØ;k,a rFkk lek'kks/ku oSc iksVZy ds ek/;e ls fn, tk,axsA
¼2½ dkjckj ds lHkh lek'kks/kuksa ds fy, m|ksx rFkk okf.kT; foHkkx dh oSc iksVZy ij ,dy foaMks ds ek/;e ls vkWuykbZu vkosnu iz:iksa dks miyC/k djok;k tk,xkA dkjckj bdkbZ;ka lek'kks/ku iznku djus ds fy, oSc iksVZy ij miyC/k vkosnu iz:iksa dks HkjsaxhA ¼3½ bl la'kks/ku vf/kfu;e ds izkjEHk ls gh lHkh lEc) foHkkx] rhl fnu ds Hkhrj] tkap lwfp;ka rFkk izfØ;kvksa ds lkFk viuh lsokvksa dks vkWuykbZu izdkf'kr djsaxsA ;s foHkkx bl vf/kfu;e ds v/khu ;Fkk vf/klwfpr lek'kks/ku iznku djus ds fy, le;kof/k fu/kkZfjr djsaxsA ;s lsok,a izkIr djus okys m|fe;ksa ls lsokvksa dk QhMcSd Hkh lqfuf'pr djsaxsA 2016 ds gfj;k.kk
vf/kfu;e 6 dh
/kkjk 9 dk
izfrLFkkiuA
9- ewy vf/kfu;e dh /kkjk 11 ds LFkku ij] fuEufyf[kr /kkjk izfrLFkkfir dh tk,xh] vFkkZr~%& **11- MhEM lek'kks/ku-& ¼1½ gfj;k.kk m|eh izksUufr dsUnz rFkk ftyk Lrjh; lek'kks/ku lfefr;ksa esa uksMy vf/kdkjh] izR;k;ksftr 'kfDr;kas dk iz;ksx djus okyh l'kDr dk;Zdkjh lfefr ;k ftyk Lrjh; lek'kks/ku lfefr ;k lEcfU/kr izkf/kdj.kksa] tSlh Hkh fLFkfr gks] dk vuqeksnu izkIr djus ds ckn] ,slh le; lhek] tks le;≤ ij vf/klwfpr dh tk,] ds Hkhrj vkosnuksa dk fofu'p; djsaxs vkSj lek'kks/ku iznku djsaxs ;k vfHkfyf[kr dkj.k nsrs gq, vkosnu jn~n djsaxs] ftlesa vlQy jgus ij ,sls lek'kks/ku] fofgr le; lhek dh lekfIr ds ckn vkxkeh fnu dks ;Fkk fofgr l{ke izkf/kdkjh }kjk tkjh fd, x, le>s tk;saxsA
¼2½ m|eh ;k dkjckj bdkbZ MhEM lek'kks/ku ds ckn dk;Z dk fu"iknu ;k vU; dk;Zokgh dj ldrh gS] fdUrq ;g lqlaxr vf/kfu;e ;k blds v/khu cuk, x, fu;eksa ds fdUgha micU/kksa dh mYya?kuk esa u gksA**A
2016 ds gfj;k.kk
vf/kfu;e 6 dh
/kkjk 11 dk
izfrLFkkiu A
14
466 HARYANA GOVT. GAZ. (EXTRA.), MAR. 4, 2021 (PHGN. 13, 1942 SAKA)
2016 ds gfj;k.kk
vf/kfu;e 6 dh
/kkjk 12 dk
izfrLFkkiuA
10- ewy vf/kfu;e dh /kkjk 12 ds LFkku ij] fuEufyf[kr /kkjk izfrLFkkfir dh tk,xh] vFkkZr~%& ^^12- vf/klwfpr lsok,a-& m|ksx rFkk okf.kT; foHkkx] lEc) foHkkx ds ijke'kZ ls] gfj;k.kk lsok dk vf/kdkj vf/kfu;e] 2014 ¼2014 dk 4½ ds v/khu] le;≤ ij] jkT; esa m|eksa dh izksUufr ls lacaf/kr mlds lek'kks/ku fn, tkus ds fy, fofHkUu lsokvksa rFkk le;&lhek vf/klwfpr dj ldrk gSA^^A
2016 ds gfj;k.kk
vf/kfu;e 6 dh
/kkjk 15 dk
izfrLFkkiuA
11- ewy vf/kfu;e dh /kkjk 15 ds LFkku ij] fuEufyf[kr /kkjk izfrLFkkfir dh tk,xh] vFkkZr~%& ^^15- 'kkfLr;ka-& ¼1½ dksbZ m|e] ftldk vkosnu fdlh lsok ds fy, jn~n dj fn;k x;k gS ;k fofgr le; lhek ds ckn foyfEcr dj fn;k x;k gS] jn~ndj.k ;k fofgr le; lhek dh lekfIr] tSlh Hkh fLFkfr gks] dh frfFk ls rhl fnu ds Hkhrj] mi eq[; dk;Zdkjh vf/kdkjh] gfj;k.kk m|eh izksUufr dsUnz ds lEeq[k vihy nk;j dj ldrk gS % ijUrq mi eq[; dk;Zdkjh vf/kdkjh rhl fnu dh lekfIr ds ckn vihy xzg.k dj ldrk gS] ;fn mldh larqf"V gks tkrh gS fd vihydrkZ dks le; ij vihy nk;j djus ls i;kZIr dkj.kksa ls jksdk x;k Fkk A
¼2½ ,slh vihy dh izkfIr ij] mi eq[; dk;Zdkjh vf/kdkjh ;k rks Lo;a ;k lEc) ftyk Lrjh; lek'kks/ku lfefr] ftlls vkosnu lacaf/kr gS] ds v/;{k ;k fdlh vU; izkf/kdkjh] tSlh Hkh fLFkfr gks] ds ek/;e ls ,slh vihy dh izkfIr ds nl fnu dh vof/k ds Hkhrj ;g vo/kkfjr djus ds fy, fd D;k vkosnu gfj;k.kk m|eh izksUufr dsUnz ¼uksMy vf/kdkjh½ ;k gfj;k.kk lsok dk vf/kdkj vf/kfu;e] 2014 ¼2014 dk 4½ ds v/khu lEc) foHkkx }kjk vf/klwfpr lsok ds inkfHkfgr vf/kdkjh ls lEcfU/kr gS] vko';d lwpuk rFkk lgk;rk ekax ldrk gS A vihy blds ckn mi&/kkjk ¼3½ esa ifjHkkf"kr izfØ;k ds vuqlkj izFke vihy izkf/kdkjh dks Hksth tk,xh A
¼3½ vihy ds nk;j djus ds fy, eSdsfuTe vkSj vihyksa ds fuiVku gsrq le; lhek ,slh gksxh] tks gfj;k.kk lsok dk vf/kdkj vf/kfu;e] 2014 ¼2014 dk 4½ esa ;Fkk ifjHkkf"kr gSA gfj;k.kk lsok dk vf/kdkj vf/kfu;e] 2014 ¼2014 dk 4½ ds v/khu ;Fkk visf{kr inkfHkfgr vf/kdkjh] izFke vihy izkf/kdkjh rFkk f}rh; vihy izkf/kdkjh fuEufyf[kr vuqlkj vo/kkfjr fd, tk,axs%
¼d½ gfj;k.kk m|e izksUufr dsUnz esa lEc) foHkkx }kjk izfrfu;qDr in/kkjh ls lacaf/kr lHkh ,sls ekeyksa ds fy,] uksMy vf/kdkjh dks inkfHkfgr vf/kdkjh ds :i esa le>k tk,xk] eq[; dk;Zdkjh vf/kdkjh dks izFke vihy izkf/kdkjh ds :i esa rFkk v/;{k] gfj;k.kk m|e izksUufr vf/kfu;e] 2016 ds v/khu LFkkfir l'kDr dk;Zdkjh lfefr dks f}rh; vihy izkf/kdkjh ds :i esa inkfHkfgr fd;k tk,xk(
¼[k½ gfj;k.kk lsok dk vf/kdkj vf/kfu;e] 2014 ¼2014 dk 4½ ds v/khu lEc) foHkkx }kjk vf/klwfpr lsok ds inkfHkfgr vf/kdkjh ls lEcfU/kr lHkh ,sls ekeyksa ds fy,] gfj;k.kk lsok dk vf/kdkj vf/kfu;e] 2014 ¼2014 dk 4½ ds v/khu lEc) foHkkx }kjk ;Fkk vf/klwfpr izFke vihy izkf/kdkjh rFkk f}rh; vihy izkf/kdkjh gksaxsA
¼4½ uksMy vf/kdkjh ;k inkfHkfgr vf/kdkjh] tSlh Hkh fLFkfr gks] dh vksj ls fdlh pwd dh n'kk esa vf/kjksfir dh tkus okyh 'kkfLr dh izfØ;k vkSj jkf'k] gfj;k.kk lsok dk vf/kdkj vf/kfu;e] 2014 ¼2014 dk 4½ ds v/khu ykxw mica/kksa ds vuqlkj gksxhA ¼5½ dksbZ m|eh] tks opuc)rk dh 'krksZa dh vuqikyuk djus esa vlQy jgrk gS] rks izFke vuuqikyuk ds fy, tqekZus] tks ipkl gtkj :Ik, gksxk] dk Hkqxrku djus ds fy, nk;h gksxk rFkk i'pkr~orhZ vuuqikyuk ds fy, tqekZus] tks ,d yk[k :i;s rd c<+k;k tk ldrk gS] dk Hkqxrku ds fy, nk;h gksxkA
15
HARYANA GOVT. GAZ. (EXTRA.), MAR. 4, 2021 (PHGN. 13, 1942 SAKA) 467
mn~ns';ksa vkSj dkj.kksa dk fooj.k
jkT; ljdkj us jkT; esa ,d bdks flLVe cukus ds fy, ftlesa bZt vkWQ Mqbax fctusl dks vU; jkT;ksa ls esy [kkrk gqvk o O;kikj 'kq: djus ds fy, eatwjh izkIr djus esa nsjh dks de djus ,oa ykxr dks] oSf'od ekudksa ls Hkh de djus ds fy, gfj;k.kk m|e izksUufr vf/kfu;e] 2016 o lacaf/kr fu;e cuk;s FksA gfj;k.kk ljdkj us ifj;kstukvksa ds dk;kZUo;u ds fy, fofHkUu eatwjh izkIr djus ds fy, ekxZn'kZu ,oa lgk;d lsok,a ,d gh Nr ds uhps iznku djus ds fy, gfj;k.kk ,aVjizkbZftt izeks'ku lsaVj dk xBu fd;kA fuos'kdksa dh lqfo/kk ds fy, 23 foHkkxksa dh yxHkx 150 eatwfj;ka ,d le;c) rjhds ls izkIr djus ds fy, dkWeu ,Iyhds'ku QkWeZ Hkjus ds fy, gfj;k.kk m|e izksRlkgu dsaæ dk buosLV gfj;k.kk iksVZy 'kq: fd;k x;kA
Hkkjr ljdkj ds fctusl fjQkWeZ ,D'ku ikWbaVl ds varxZr ,d le;c) le; lhek esa ,dy f[kM+dh iz.kkyh ds ek/;e ls ekStwnk m|eksa vkSj uohdj.k dks eatwjh iznku djuk t:jh gSA bu ,D'ku ikWbaV esa foHkkxksa ds nk;js ds lkFk&lkFk eatwjh dk Hkh foLrkj gksrk jgk gSA orZeku fctusl fjQkWeZ ,D'ku ikWbaVl ds varxZr naMkRed izko/kkuksa ds izko/kku dh vko';drk gSA gfj;k.kk m|e izksRlkgu cksMZ vkSj vf/kdkj izkIr dk;Zdkjh lfefr dks Rofjr fu.kZ; ysus vkSj m|eksa dks le;c) rjhds ls MhEM Dyh;jsal iznku djus ds fy, budh 'kfä;ksa dks v/;{k ,oa fdlh Hkh lnL; dks MsfyxsV~ djuk vko';d gks x;k gSA
gfj;k.kk m|e çksRlkgu vf/kfu;e] 2016 ds varxZr] igys ls gh Loh—r eatwjh ds uohdj.k ds vuqnku ds fy, ekStwnk m|eksa dks 'kkfey djus ds çko/kku] ,dy f[kM+dh ra= ds nk;js esa lsokvksa vkSj foHkkxksa ds nk;js dk foLrkj] le;& lhek dks le;c) djuk] uksMy vf/kdkfj;ksa dks 'kfä;ka çnku djus] fuos'kd ls lsok ls lEcaf/kr çfrfØ;k izkIr djuk vkSj lsok fMyhojh esa nsjh ds ekeys esa naMkRed çko/kku] jkT; esa bZt v‚Q Mwbax fctusl dks c<+kok nsus ds fy, fd, tkus dh vko';drk gSA çLrkfor la'kks/kuksa ls m|ksx vkSj vkarfjd O;kikj foHkkx] m|ksx vkSj okf.kT; ea=ky;] Hkkjr ljdkj ds }kjk fd, tk jgs jkT;ks dh jSafdax ds ewY;kadu ds le; esa gfj;k.kk dh laHkkoukvksa dks lq-<+ djsxkA gfj;k.kk m|e çksRlkgu vf/kfu;e] 2016 dh /kkjk 2] 3] 4] 5] 6] 8] 9] 11] 12 vkSj 15 esa la'kks/ku dk çLrko gSA nq";ar pkSVkyk]
mi&eq[;eU=h] gfj;k.kkA
_________
p.Mhx<+ % vkjå dså ukany]
fnukad 4 ekpZ] 2021- lfpoA
9096—H.V.S.—H.G.P. Pkl.
16
HARYANA GOVT. GAZ. (EXTRA.), SEPT. 6, 2021 (BHDR. 15, 1943 SAKA)
191
PART-I
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 6th September, 2021
No. Leg.22/2021.— The following Act of the Legislature of the State of Haryana received the assent of the Governor of Haryana on the 4th September, 2021 and is hereby published for general information:-
HARYANA ACT NO. 22 OF 2021
THE HARYANA ENTERPRISES PROMOTION (SECOND AMENDMENT) ACT, 2021
AN
ACT
further to amend the Haryana Enterprises Promotion Act, 2016. Be it enacted by the Legislature of the State of Haryana in the Seventy-second Year of the Republic of India as follows:-
1. This Act may be called the Haryana Enterprises Promotion (Second Amendment) Act, 2021. Short title.
2. In section 2 of the Haryana Enterprises Promotion Act, 2016,-
(i) after clause (k), the following clauses shall be inserted, namely:-
'(ka) "medium enterprise" means the enterprise as defined under clause (g) of section 2 of the Micro, Small and Medium Enterprises Development Act, 2006 (Central Act 27 of 2006);
(kb) "micro enterprise" means the enterprise as defined under clause (h) of section 2 of the Micro, Small and Medium Enterprises Development Act, 2006 (Central Act 27 of 2006);';
(ii) after clause (l), the following clause shall be inserted, namely:-
'(ll) "small enterprise" means the enterprise as defined under clause (m) of section 2 of the Micro, Small and Medium Enterprises Development Act, 2006 (Central Act 27 of 2006);'.
Amendment of
section 2 of
Haryana Act 6
of 2016.
BIMLESH TANWAR,
Administrative Secretary to Government, Haryana, Law and Legislative Department.
9312—L.R.—H.G.P., Pkl.
17