Section 2 in Rajasthan Investment Promotion Scheme, 2014
2. Definitions.
- (i) "Agri-marketing" means business that derives most of its revenue from agriculture and may cover processing, manufacturing and distribution of agricultural products;".(ia)"Agro-processing" means processes that use agriculture products, agri-waste and intermediate agriculture products to produce products in a manner that there is a transformation in the nature of the agriculture product;(ib)"Agriculture products" means produce of Agriculture, Horticulture, Sericulture, Floriculture, Aromatic, Herbal & Medicinal plants, Fisheries, Poultry, Apiculture, Dairy and shall include minor forest produce and livestock bases products;(ic)"Agro-processing and Agri-marketing sector" means the sector comprising enterprises engaged in such Agro-processing and Agri-marketing activities as mentioned in Annexure-IV appended to the scheme;(id)"Backward Area" means an area as the Government may so notify by an order;"(ie)"Bioinformatics" means construction of database on genomes, protein sequences; modelling complex biological processes, including systems biology;(if)"Bio-technology sector" means a sector comprising the enterprises engaged in manufacturing of such drugs, which involves the manipulation of micro-organism or biological substances to perform a specific process, essentially by use of those microorganisms or highly complex proteins from genetically-modified living cells as components in medications to treat various diseases and conditions and shall include:(i)enterprises engaged in the development of a product or rendering service related to 'living systems';(ii)enterprises engaged in the research & development beginning with the discovery of novel compounds, which then get ushered into the clinic for further testing which are used or derived by using specific living system and information or material derived there from; and(iii)enterprises engaged in bio-informatics and bio-technology product.Explanation. - Living System means plants, animals including humans and microbes and parts thereof, their genetic material and by-products;(ii)"CST" means tax payable under the Central Sales Tax Act, 1956 to the Government of Rajasthan;(iia)"Capital goods" means capital goods as defined under the Rajasthan Value Added Tax Act, 2003, and shall also include the generating set for use in generation of electrical energy;(iii)"Ceramic and Glass Sector" means the industrial sector comprising enterprises manufacturing ceramic, glass or their products;(iv)"Commencement of Commercial Production/ Operation" means:(a)For a new enterprise, the date on which the enterprise issues,-
