(7)The rules that may be made for the purpose of this section may provide that the State Government may, in any case or class of cases, exempt in part or in full the payment of the required licence fee for any specified period in the interest of industrial and commercial developments in the State.Explanation. - For the purposes of this section-(a)"commercial establishment" shall have the same meaning as defined in the Orissa Shops and Commercial Establishment Act, 1956;(b)"Company" means a body corporate and includes a firm or other association of individuals;(c)"Director" in relation to a firm, means a partner in the firm; and(d)"industry" shall have the same meaning as defined in the Industrial Disputes Act, 1947.]
