Section 2 in The Cost Accounting Records (Chemical Industry) Rules, 2004
2. Application.
- These rules shall apply to every company engaged in the production, processing or manufacture of products as specified in the Appendix to these rules:Provided that these rules shall not apply to a company, -(a)wherein, the aggregate value of machinery and plant installed as on the last date of the preceding financial year, does not exceed the limit as specified for a small scale industrial undertaking under the provisions of Industries (Development and Regulation) Act, 1951 (65 of 1951); and(b)the aggregate value of the turnover made by the company from sale or supply of all its products or activities during the preceding financial year does not exceed ten crores of rupees.
