Section 2(11) in Tamil Nadu Electricity (Taxation on Consumption) Act, 1962
(11)"textile industry" means any industry in which textiles (including those dyed, printed or otherwise processed)-(i)made wholly or in part of cotton, including cotton yarn, hosiery and rope;(ii)made wholly or in part of jute including jute twine and rope.(iii)made wholly or in part of wool, including wool tops, woolen yarn, hosiery, carpets and drugget's;(iv)made wholly or in part of silk, including silk yarn and hosiery;(v)made wholly or in part of synthetic, artificial (man-made) fibres, including yarn and hosiery of such fibres, are manufactured or produced.
