Section 2 in The Orissa Industries (Facilitation) Act, 2004
2. Definitions.
- In this Act unless the context otherwise requires:-(a)'Authority' means any statutory body, Corporation or other Authority established by the Government, which are entrusted with the powers or responsibility to grant or issue clearances;(b)'Clearances' means a supply of No Objection Certificates, allotments, consents, approvals, permissions, registrations, enrolments, licences or the like, by the Departments of State or Central Government, Authorities, or any other bodies;(c)'Department' means, a Department of the State Government;(d)'District Level Single Window Clearance Authority' means an Authority constituted under Section 5 of this Act;(e)'Entrepreneur' means a person or body of persons or a Company, having majority portion of investment or controlling interest in an industry or enterprise;(f)'Government' means the State Government of Orissa;(g)'High Level Clearance Authority' means a Committee constituted under Section 3 of this Act;(h)'Industrial Policy Resolution' means the Policy issued by Industries Department from time to time;(i)'Industrial Unit' means any industrial undertaking located inside the State and engaged in any manufacturing or servicing activity as detailed in the Industrial Policy Resolution from time to time;(j)'Nodal Agency' means the Nodal Agency at the State Level or at the District Level constituted under Section 8 of this Act;(k)'notification' means a notification published in the Orissa Gazette and the word 'notify' will be construed accordingly;(l)'prescribed' means prescribed by rules made under this Act; and(m)'State Level Single Window Clearance Authority' means a Committee constituted under Section 4 of this Act.
