(8)Nothing contained in this section shall apply in relation to any small-scale industrial undertaking engaged in mining.Explanation. - For the purposes of this section,-] [Inserted by Act 29 of 1977, Section 18 (w.e.f. 1.4.1978).](a)[ "rural area" means any area other than- [ Substituted by Act 4 of 1988, Section 126, for Clause (a) (w.e.f. 1.4.1989).](i)an area which is comprised within the jurisdiction of a municipality (whether known as a municipality, municipal corporation, notified area committee, town area committee, town committee or by any other name) or a cantonment board and which has a population of not less than ten thousand according to the last preceding census of which the relevant figures have been published before the first day of the previous year; or(ii)an area within such distance, not being more than fifteen kilometres from the local limits of any municipality or cantonment board referred to in sub-clause (i), as the Central Government may, having regard to the stage of development of such area (including the extent of, and scope for, urbanisation of such area) and other relevant considerations specify in this behalf by notification in the Official Gazette;](b)[ an industrial undertaking shall be deemed to be a small-scale industrial undertaking which is, on the last day of the previous year, regarded as a small-scale industrial undertaking under section 11-B of the Industries (Development and Regulation) Act, 1951 (65 of 1951).] [ Substituted by Act 27 of 1999, Section 44, for Clause (b) (w.r.e.f. 1.4.1978).]
