Section 2 in Andhra Pradesh Economic Development Board Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Act" means the Andhra Pradesh Economic Development Board Act, 2018;(2)"Advisory Council" means advisory council constituted under Section 7;(3)"Board" means the Andhra Pradesh Economic Development Board constituted under sub-section (1) of Section 3;(4)"Chief Executive Officer" means Chief Executive Officer of the Board;(5)"Financial Year" means the financial year as applicable to the Government of Andhra Pradesh;(6)"Government" means Government of Andhra Pradesh;(7)"Government Agency" includes any Department of the Government, or any Corporation or body owned or controlled by the Government or a Company, Statutory Authority or body or any other body, by whatever name called, owned and/or controlled by the Government;(8)"Infrastructure" includes public works relating to infrastructure for utilizing the natural resources and/or providing services by either public works of physical structure or systems or facilities or commodities or utilization of resources or provision of services;(9)"Investment" means any or all the preliminary and pre-operative expenses until commencement of commercial production, capital expenditure, expenses on land, equipments, interest paid, if any, during construction, administrative expenses, all operating and maintenance expenses including expenses incurred on recovery of user levies, etc., relating to a project or expansion of an existing project;(10)"Investor" means any person including an Individual, a company registered under the Companies Act, 1956 (Act No.l of 1956), or the Companies Act, 2013 (Act No. 18 of 2013), Trusts registered under the Indian Trusts Act, 1882 (Act No.2 of 1882), Society registered under the Societies Registration Act, 1860 (Act No.21 of 1860), or partnership firms registered under the Indian Partnership Act, 1932 (Act No.9 of 1932), limited liability Partnership registered under the limited liability Partnership Act, 2008 (Act No.6 of 2009), and shall include any other body corporate including those from outside India qualified to invest in India under relevant laws for the time being inforce or under the relevant policies of the Government of India or the State Government as may be applicable at the time of such investment;(11)"Local Authority" means any Municipal Corporation, or Municipal Council or Nagar Panchayat or any Development Authority or any Gram Panchayat or any other statutory body formed, elected or appointed for local self-Government;(12)"Member" means a member of the Board and includes the Chairman of the Board, members of the Advisory Council, Committees;(13)"Notification" means a notification published in the Andhra Pradesh Gazette and the word "notified" shall be construed accordingly;(14)"Private sector participant" means any person other than a Government agency or local authority or the Central Government or a Public Sector undertaking of the Central Government;(15)"Project" means a project to be undertaken by the investor, Government, Government Agency or Local Authority, where under investment is proposed to be made in the State of Andhra Pradesh;(16)"Public-Private Partnership" means an arrangement between a Government, a Government agency or local authority and a private sector participant for the provision of infrastructure through investment made or through design, development, construction, maintenance or operation undertaken by the private sector participant, where risks are allocated between them such that the private sector participant takes on the risk beyond the stage of design and construction and the payment for the services are performance linked, in the form of user charges, annuities or unitary payment;(17)"Public-Private-Partnership Project" means a project implemented through public-private partnership;(18)"Regulations" means regulations made by the Board under this Act;(19)"State" means State of Andhra Pradesh.
