Section 2 in The Assam Aid to Industries (Small and Cottage Industries) Act, 1955
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context-(a)"Borrower" means a person to whom a loan has been granted under this Act and includes the heirs, successors, assigns and sureties of a borrower;(b)"Director" means-(i)the Director of Industries, Assam in respect of Small or Cottage Industries other than Small or Cottage Industries under Sericulture and Weaving; and(ii)the Director of Sericulture and Weaving, Assam, in respect of Small or Cottage Industries under Sericulture and Weaving;(c)"Government" means the Government of the State of Assam;(d)"Loan" means a loan granted under this Act;(e)"Prescribed" means prescribed by rules made under this Act;(f)"Sanctioning Authority" means the authority who sanctions loan;(g)"Small Industry" means an industrial unit with a capital investment of not more than 5 lakhs irrespective of the number of persons employed;(h)"Security" means property mortgaged by the borrower against the loan taken from the Government in share of lands, buildings, the assets of the industry and personal security and surety;(i)"artisan" means a person engaged in production of handicraft items;(j)"handicraft" means an item produced by a worker skillfully using the limbs with the aid of hand tools and frames;(k)"handicapped person" means a person suffering from some disabilities or disorder;(l)"disability" means-(i)blindness,(ii)low vision,(iii)leprosy cured,(iv)hearing impairment,(v)locomotor disability,(vi)mental retardation,(vii)mental illness,(m)"blindness" refer to a condition where a person suffer from any of the following conditions, namely-(i)total absence of sight, or(ii)visual acuity not exceeding 6/60 of 20/200 (snellen) in the better eye with correcting lances, or(iii)limitation of the field of vision subtending an angle of 20 or worse,(n)"hearing impairment" means loss of 60 decibels of more in the better ear in the conversational range of frequencies;(o)"leprosy cured person" means any person who has been cured of leprosy but is suffering from;(i)loss of sensation in hand or feet as well as loss of sensation and paresis in the eye-lid but with no manifest deformity,(ii)manifest deformity and paresis but having sufficient mobility in their hand and feet to enable them to engage in normal economic activity,(iii)extreme physical deformity as well as advance age which prevents him from undertaking any gainful occupation,(p)"locomotive disability" means disability of the bones, joints or muscles leading to substantial restriction of the movement of the limbs or any form of cerebral palsy;(q)"mental illness" means any disorder other than mental retardation;(r)"mental retardation" means a condition of arrested or incomplete development of mind of a person which is specially characterised to subnormality of intelligence;(s)"person with disability" means a person suffering not less than 40% of any disability as certified by a Medical Authority;(t)"persons with low vision" means a person with impairment of visual functioning even after treatment or standard refractive correction but who uses or is potentially capable of using vision for the planning or execution of a task with appropriate assistive device;(u)"medical authority" means any hospital or institution as may be specified by the Government, by notification for the purposes of this Act.
