Section 4 in The State Capital Investment Subsidy Scheme for New Industries, 1990
4. Definitions.
(a)"DIC" means the District Industries Centre.(b)"Diversification" means launching of a new product line under the same company, firm or partnership provided that the total fixed capital investment in such a diversification exceeds at least 25% of the value of the net fixed assets of the original project.(c)Eligible fixed capital investment means investment in :-- the actual price paid for the land to the extent needed.- New building to the extent needed.- New plant and machinery.- Technical know how fees or drawing fees paid in lump sum to foreign collaborators or foreign suppliers as approved by the Government of India or paid to laboratories recognised by the State Government or the Government of India.Note. - (i) Working capital (whether raised through Banks or otherwise and including working capital margin goodwill fees, engineering fees, commissioning fees, commissioning expenses, expenditure on trucks, cars, vans, trailers, tractors and transport vehicles and catalysts will not be considered as eligible fixed capital investment for the purpose of this scheme. Plant and machinery used or installed any where and shifted, purchased, leased, hired,licensed or transferred in any manner will not be considered as fixed capital investment eligible for subsidy.(ii)Any investment in land and building which is in excess of fifteen percent (15%) of the total fixed capital investment will not be eligible for subsidy under this scheme.(d)"Eligible Industrial Unit" means an undertaking engaged or proposed to be engaged in the manufacture of items/articles listed in Annexure 'A' to this notification, except those which are declared ineligible under Annexure 'B' to this notification.(e)"Expansion" means increase in the value of fixed capital Investment by not less than 25% of the net fixed assets of the existing project, and accompanied by an increase in production to the extent of at least 25% of the original installed capacity.Note.- "Installed Capacity" means (i) as mentioned in the letter of Intent or Registration or License issued by the Government of India and (ii) in all other cases the Installed Capacity as determined by the Director of Industries, Rajasthan.(f)"Export Oriented Unit" means an Industrial unit set up for the purpose of exporting its products as defined in the Import Export Policy of the Government of India for time to time and duly approved or registered as such by the competent authority.(g)"Ineligible Industries" means the industries listed in Annexure 'B' to this notification.(h)"New Industrial Units" means an industrial unit set up during the operative period of this scheme. The industrial unit will be deemed to have been set up during the inoperative period of the scheme, if it commences commercial production on or after 1-4-1990 and is found eligible under this scheme. Date of commencement of the commercial production will be the 61st day after the day on which the raw material is, for the first time, put in the process of production including trial production.(i)"Non Resident Indian" would have the same meaning as contained in the definition given by the Government of India from time to time.(j)"RFC" means the Rajasthan Financial Corporation.(k)"RIICO" means the Rajasthan State Industrial Development and Investment Corporation Limited.(l)SSI/Medium/Large Scale units would have the same meaning as contained in the definitions given by the Government of India from time to time.
