Section 2 in The Jammu and Kashmir Collection of Statistics Act, 1961
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"commercial concern" means a public limited company or a co-operative society or a firm or any other person or body of persons' engaged in trade or commerce and includes-(i)a concern engaged in the business of brokers dealing in shares, stocks and securities and commodities ;(ii)a concern engaged in the business of advertising consultants ;(iii)a concern engaged in road transport service ;(iv)a concern engaged in water transport service;(v)a tea plantation ;(vi)a concern engaged in the business of forwarding and clearing agents ;(vii)any other concern which, in the opinion of the Government is a commercial concern and is declared to be such by the Government by notification in the Government Gazette, but does not include an industrial concern ;(b)"factory" means a factory as defined in clause (m) of section 2 of the [Jammu and Kashmir Factories Act, 1957 (I of 1957)] [Now the Factories Act, 1948 (Central Act 63 of 1948).];(c)"industrial concern" means a public limited company or a co-operative society or a firm or any other person or body of persons engaged in the manufacture, assembling, packing, preservation or processing of goods or in mining or in the generation or distribution of electricity or any other form of power ;(d)"owner" in relation to a commercial or an industrial concern means the person who, or the authority which, has the ultimate control over the affairs of the concern and where the said affairs are entrusted to a manager, managing director or managing agent, such manager, managing director or managing agent, shall be deemed to be the owner of the concern ;(e)"prescribed" means prescribed by rules made under this Act or in any form laid down by such rules.
