Section 2 in The Khadi And Village Industries Commission Act, 1956
2. Definitions.
In this Act, unless the context otherwise requires,--(a)"the Board" means the Board constituted under [section 10] [Substituted by Act 36 of 1957, Section 3 and Sch. II, for "section 9"](b)"chairman" means the chairman of the Commission;(c)"Commission" means the Khadi and Village Industries Commission established under section 4;(cc)[ "fixed capital investment" includes investment in plant and machinery and land and building of an industry;] [Inserted by Act 12 of 1987, Section 2 (w.e.f. 24.7.1987)](d)"khadi" means any cloth woven on handlooms in India from cotton, silk or woollen yarn handspun in India or from a mixture of any two or all of such yarns;(e)"member" means a member of the Commission [and includes the chairman] [Substituted by Act 32 of 1961, Section 2, for "and includes the chairman"] [***] [Certain words omitted by Act 12 of 1987, Section 2 (w.e.f. 24.7.1987)];(f)"prescribed" means prescribed by rules made under this Act;(ff)[ "rural area" means the area comprised in any village, and includes the area comprised in any town, the population of which does not exceed [twenty thousand] [Inserted by Act 32 of 1961, Section 2, (w.e.f.24.7.1987)] or such other figure as the Central Government may specify from time to time;][* * * * *] [Cls.(g) and (gg) omitted Act 32 of 1961, by Section 2, (w.e.f. 24.7.1987)][* * * * *] [Cls.(g) and (gg) omitted Act 32 of 1961, by Section 2, (w.e.f. 24.7.1987)](h)[ "village industry" means,-- [Substituted by Act 12 of 1987 s. 2, (w.e.f. 24.7.1987)](i)any industry located in a rural area which produces any goods or renders any service with or without the use of power and in which the fixed capital investment per head of an artisan or a worker does not exceed [one lakh rupees] or such other sum as may, by notification in the Official Gazette, be specified from time to time by the Central Government:Provided that any industry specified in the Schedule and located in an area other than a rural area and recognised as a village industry at any time before the commencement of the Khadi and Village Industries Commission (Amendment) Act, 1987 shall, notwithstanding anything contained in this sub-clause, continue to be a village industry under this Act;[Provided further that in the case of any industry located in a hilly area, the provisions of this sub-clause shall have effect as if for the words "one lakh rupees", the words "one lakh and fifty thousand rupees" had been substituted] [Inserted by Act 10 of 2006 (w.e.f. 22.3.2006) ](ii)any other non-manufacturing unit established for the sole purpose of promoting, maintaining, assisting, servicing (including mother units) or managing any village industry;]
