Section 8(1) in The Micro, Small And Medium Enterprises Development Act, 2006
(1)Any person who intends to establish,—(a)a micro or small enterprise, may, at his discretion, or(b)a medium enterprise engaged in providing or rendering of services may, at his discretion; or(c)a medium enterprise engaged in the manufacture or production of goods pertaining to any industry specified in the First Schedule to the Industries (Development and Regulation) Act, 1951 (65 of 1951),shall file the memorandum of micro, small or, as the case may be, of medium enterprise with such authority as may be specified by the State Government under sub-section (4) or the Central Government under sub-section (3):Provided that any person who, before the commencement of this Act, established—(a)a small scale industry and obtained a registration certificate, may, at his discretion; and(b)an industry engaged in the manufacture or production of goods pertaining to any industry specified in the First Schedule to the Industries (Development and Regulation) Act, 1951 (65 of 1951), having investment in plant and machinery of more than one crore rupees but not exceeding ten crore rupees and, in pursuance of the notification of the Government of India in the erstwhile Ministry of Industry (Department of Industrial Development) number S.O.477(E) dated the 25th July, 1991 filed an Industrial Entrepreneur’s Memorandum,shall within one hundred and eighty days from the commencement of this Act, file the memorandum, in accordance with the provisions of this Act.
