Section 2 in Haryana Industrial Promotion Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"any State Law" means any law of the Legislature of the State of Punjab as amended and adapted in its application to the State of Haryana and the law made by the Legislature of the State of Haryana;(b)"authority" means any department of the State Government or a local authority or any statutory Board, Corporation or other authority established by the State Government and entrusted with the powers and responsibility to grant or issue clearances;(c)"clearances" means grant or issue of no objection certificate, allotments, consents, approvals, permissions, registration, enrolments, licences and the like, by any authority or authorities in connection with setting up an industrial undertaking in the State of Haryana;(d)"Committee" means the High Powered Clearance Committee, State Level Clearance Committee, District Level Clearance Committee, as the case may be;(e)"District Level Clearance Committee" means a Committee constituted under State Government 5;(f)"entrepreneur" means a person or a body of persons or a company, having majority investment or controlling interest in an industrial undertaking;(g)"State Government" means the Government of the State of Haryana;(h)"High Powered Clearance Committee" means the Committee constituted under Section 3;(i)"industrial undertaking" means an undertaking engaged in manufacturing or processing or both or providing service or doing any other business or commercial activity as may be specified by the State Government;(j)"Nodal Agency" means the Nodal Agency at the State level or at the district level constituted under Section 7;(k)"prescribed" means prescribed by rules made under this Act; and(l)"State Level Clearance Committee" means the Committee constituted under Section 4.
