Section 3 in Mukhya Mantri Swavlamban Yojana, 2019
3. Definitions.
- (i) "Bonafide Himachali" means a resident of the State of Himachal Pradesh as defined by the State Government from time to time.(ii)"Commencement of commercial production" means the date on which the Industrial Enterprise actually commences commercial production/operation as verified by the Joint Director /Deputy Director of Industries/ General Manager, District Industries Centre (DIC)/Member Secretary, SWCA or any other officer authorized by the Director of Industries to do so on Udyog Aadhar Memorandum filed by the enterprise.(iii)"Department" means Department of Industries, Government of Himachal Pradesh or any other Government Department as specifically mentioned in this Scheme.(iv)"Director" means Director of Industries, Government of Himachal Pradesh and will also include Commissioner of Industries, Government of Himachal Pradesh, as the case may be.(v)"Eligible New Industrial Enterprises" means Industrial Enterprise having Udyog Aadhar Memorandum verified by Joint Director of Industries/Deputy Director of Industries/ General Manager, District Industries Centre/Member Secretary, SWCA of the Department of Industries and located within the State of Himachal Pradesh which commences commercial production on or after the date of notification of this Scheme.(vi)"Financial Institution" means(a)27 Public Sector Banks(b)All Regional Rural Banks(c)Co-operative Banks(d)Private Sector Scheduled Commercial Banks(e)Small Industries Development Bank of India (SIDBI).It will also include corporation(s)/institution(s) set up by the State /Central Government specifically to assist and extend loan assistance to specific categories of entrepreneurs such as women, SCs/ STs, ex-servicemen, physically handicapped, backward classes etc as defined in the "Rules Regarding Grant Of Incentives, Concessions and Facilities to industrial units in Himachal Pradesh, 2004" as amended from time to time by the Industries Department.(vii)"Government" means the Government of Himachal Pradesh.(viii)"Industrial Unit" means any industrial unit where a manufacturing activity or a service activity for services as defined in Annexure - I of this Scheme is carried out.(ix)"Industrial Areas" means an area developed/earmarked by the Government or any of its Agencies like Himachal Pradesh State Industrial Development Corporation Ltd. (HPSIDC), Himachal Pradesh Housing & Urban Development Agency (HIMUDA), Himachal Pradesh State Electronics Development Corporation Ltd. (HPSEDC) etc. itself or in participation with private entrepreneur(s) for the establishment of Manufacturing and Service Enterprises as defined in Annexure-I of this Scheme.(x)"Industrial Estate" means an area comprising sheds/shops constructed by the Government or any of its agencies like Department of Industries, HPSIDC, HIMUDA, HPSEDC etc. itself or in participation with private entrepreneur(s) for the establishment of Industrial enterprises.(xi)"New Industrial Unit" means an industrial unit which commences commercial production/operation on or after the date of notification of this Scheme.(xii)"Plant and Machinery" means plant and machinery/equipment at site only. Further explanatory note is at Annexure-II.(xiii)"State" means the State of Himachal Pradesh.(xiv)"Technical Civil Works" means all expenditure on account of civil work that are related to production or processing only and will not include compound wall, approach road, administrative office building, toilets, labour rest rooms and quarter for workers, sanitation room, security room or enclosure. It will also not include expenditure that are not related to production and processing. Technical Civil Work eligible under this Scheme for manufacturing sector should not be more than 25% of total investment.
