Implementing Business Action Reforms Action Plan
Subsequent to announcement of job oriented new Industrial Investment and Employment Promotion Policy 2017 by Uttar Pradesh, the State Government is now geared up to move beyond efficiency in improving the ease of doing business environment in the State.
Lead by the Infrastructure & Industrial Development Department, over 22 Departments of the State of Uttar Pradesh have implemented business reforms on regulatory processes, policies, practices and procedures spread across 12 reform areas under Business Action Reforms Action Plan (BRAP) 2017.
The reform areas include – labour regulation enablers; contract enforcement; registering property; inspection reform enablers; single window system; land availability and allotment; construction permit enablers; environmental registration enablers; obtaining utility permits; paying taxes; access to information and transparency enablers and sector specific reforms spanning the lifecycle of a typical business.
Key reforms implemented in the State of Uttar Pradesh by various departments include:
1.Infrastructure & Industrial Development Department
- Strengthened Single Window System
>”Nivesh Mitra”, the Single Window Portal of the State, enables online application submission, payments, tracking of status, approvals and issuance of certificate(s) for more than 75 services of 12 Departments – Labour, MSMEs, pollution Control Board, Commercial Tax, Energy, Fire Safety, Forest, Food Safety & Drug Administration, PIC UP, Revenue and Urban Development and Weights & Measures.
- Open & Collaborative environment
>Comprehensive checklist, applicable procedures and timelines of all required preestablishment No Objection Certificates (NOCs), licenses, registrations and other mandatory State approvals are available online.
>Draft business regulation is being published online to invite public comments / feedback prior to enactment. Feedback received are considered for finalization of business regulations.
- Online Land Bank Allotment & Availability
>GIS enabled online land bank data has been made available transparently to investors in Industrial Areas of UPSIDC, Yamuna Expressway Industrial Development Authority, Greater Noida Industrial Development Authority, etc.
>Online access to master plans/ zonal plans & land use plan.
2. Labour Department
- Reduced Inspection
>Mandatory online filing of Single Integrated Return for all Labour related Acts
>Integrated joint inspection made mandatory for all Labour related Acts
>Inspection through randomized risk based selection without any subjectivity involved in selection of establishments
- End-to-end computerization
>All services of Labour Department made online by removing physical touchpoints
>Self-certification /third party certification for boilers during use u/s 34 (3) of the Boilers Act, 1923, by persons having requisite qualification and experience
- Improved Transparency
>Well-defined inspection procedure and checklist available on departmental website
>Computerized allocation of Inspectors
>Online submission and accessibility of inspection report within 48 hours.
>Third parties can easily verify the approval certificates in the public domain on website
>Time bound delivery of all services
3. Pollution Control Board
- Ease in Approvals with Increased Transparency
>Online application for Consent to Establish & Operate through ‘Online Consent Management and Monitoring System’ (OCMMS)
- Enhanced Operational efficiencies
>Mitigation of processing delays through effective resource management, improving operational efficiencies and effectiveness and paper-less approvals
- Ensuring timely disposals
>Introduction of OCMMS automatically reduces application processing time.
4. Housing & Urban Planning Department
- Construction Permits simplified
>Authorized architects can issue the completion certificate
>Dedicated conflict resolution mechanism established for land and construction permits
>Multiple Affidavits / undertakings required for obtaining the building plan approval reduced to single common Affidavit / undertaking
>Computerized system for identifying building/area that needs to be inspected based on risk assessment
>Online submission and accessibility of inspection report within 48 hours mandated
- Online Access to Master Plan/Zonal Plan & Land Use Plan
>Valid master plans/zonal plans/land use plans for all urban areas made available online in public domain
- Reduced Processing Time
>Building Plan Approval is provided within 30 days
>Completion certificate to be provided within 1 day
5. Urban Development Department
- Enabling Property Registration
>Digitization of property tax payment records with a functionality to view online balance payments at local municipality offices level
- Ease in obtaining Trade Licenses
>Online facility through e-nagarsewa portal
>Clear timelines mandated through the Public Service Delivery Guarantee Act for approval of complete application
- Ease in obtaining Water Connection
>Online facility to submit the application, payment of fee, tracking the status and approvals for water connection introduced
6. Energy Department
- Automatic monitoring of Outages in Industrial Areas
>DisComs using automated tools to monitor outages in Industrial Areas of State to quickly resume the quality power supply
- Obtaining Electricity Connection made easy
>Online system for granting road cutting permissions to obtain Electricity connection
>Number of documents reduced to two for obtaining the electricity connection
>Improved online system without physical touch points for obtaining electricity connection
- Increased Transparency
>Inspection of internal installations can be carried out by third party
>Third parties can easily verify approval certificates of electrical installation by Chief Electrical Inspector online
7. Law Department
- Commercial Courts
>Commercial Courts are being set up in 13 major cities to hear and resolve the commercial disputes
- Paper-less Commercial Courts
>Online system introduced for e-filing, e-summons, e-payment and e-cause list of commercial cases
- Digitally Signed Court Orders
>Issuance of digitally signed court orders in Commercial courts cases have been provisioned
8. Food Safety & Drug Administration Department
- Setting up of Drug Manufacturing Business made easy
>Granting and renewal of Drug Manufacturing License made online
- Easy to get Wholesale & Retail Drug License Now
>Online grant for Retail Drug license through drug store registration & Licensing system
- Single Click information For All Licenses
>Comprehensive checklist, procedure and fee details for Retail/Wholesale &Drug manufacturing licenses are available online
9. Stamp & Registration Department
- Property Registration Enablers
>Implementation of Online Property Registration system to ease out registration process
>Online facility of auto calculation of the applicable fee and stamp duty
- Easy access to department officials
>Online facility of auto generation of appointment (date and time) on making the required payment online at respective SRO offices
- Digitization of Land Records
>Digitization of last two years land records data at all sub-registrar offices, all land records offices to facilitate property wise mapping of transactions
10. Forest and Wildlife Department
- Increased Transparency In Tree Felling Permission in UP
>Online Portal for Tree felling permit to make it convenient to apply and get approvals
>Online submission and accessibility of inspection report within 48 hours mandated
- Relaxed Norms For Tree Felling Permission
>All tree species on arable holdings/ intractable except 16 (of which 10 species are found naturally) in 46 districts are exempted for cutting i.e. no need of tree felling permission
>In 24 districts and in 03 tehsils of the State, trees located on personal arable/ intractable holdings, there is no need of tree felling permission for 27 tree species
11. Revenue Department
- Increased Transparency
>Land records of last two years at all land records offices digitized and published online in public domain
- Avoiding Land Disputes
>Statistics of land disputes being maintained in land record offices
>List of current disputes available in public domain on website
>Land record databases integrated with Judicial database (Revenue) to provide updated status of current land disputes
- Digitization of Land records
>Cadastral maps (maps defining ownership) of all rural areas in the State being digitized
12. Registrar – Firms, Societies & Chits Department
- Ease through Online Registration of Firms & Societies
>Implementation of online system for Registration of Firms & Societies
>Third parties can easily verify approval certificates online
- Single Click information For All Registrations
>Comprehensive checklist and procedural details for Registration of Partnership firms/Societies are available online
- Time bound Service Delivery
>Clear timelines mandated through U.P. Janhit Guarantee Act for approval of complete application
13. Weights & Measures Department
- Ease of Registration for Licensees
>Online registration system for manufacturers, dealers and repairers
- Adopting Transparent Inspection Process
>Online system for computerized allocation of inspectors
>Online system for identifying licensees that need to be inspected
>Submission of inspection report in 48 hours mandated
- Time bound Service Delivery
>Clear timelines mandated through U.P. Janhit Guarantee Act
14. Fire Service Department
- NOCs from Fire Department made Convenient
>Online application for provisional and final Fire NOC
- Increased Transparency
>Third parties can to easily verify the approval certificates in the public domain on website
- Timely Approvals
>Clear timelines mandated through U.P. Janhit Guarantee Act