Section 2 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Authority" means any Department of Government or Government agencies or Grama Panchayat or Municipality which are required to issue clearances or licenses or certificates or permits for setting up an industrial undertaking in the State;(b)"Bye-laws" means bye-laws made by the State Board under this Act;(c)"District Board" means the District Single Window Clearance Board constituted under sub-section (1) of section 4 of this Act;(d)"designated Authority of Industrial Area" means the Managing Director of the Industrial Area or any other Officer appointed by the Government for purposes of promoting and maintaining the industrial area concerned;(e)"Government" means the Government of Kerala;(f)"Industrial Area" means any area in the State declared to be an industrial area by the Government by notification in the Gazette from time to time and includes industrial estates; development area, development plots, mini industrial estates, industrial parks and growth centres;(g)"Industrial Area Board" means the Industrial Area Single Window Clearance Board constituted under sub-section (1) of section 5 of the Act;(h)"Industrial Township Area" means an industrial area referred to in section 14 of this Act;(i)"Industrial Township Authority" means an Industrial Township Authority constituted for an industrial township area under section 15 and the Scheme;(j)"Industrial undertaking" means a factory, workshop or work place where steam power, water power, mechanical power or electrical power is used or any premises where any machinery or manufacturing plant driven by any power as aforesaid is installed, or any industrial under taking where ten or more workers are employed with or without the aid of power;(k)"Prescribed" means prescribed by rules made under this Act;(l)"Scheme" means the Scheme framed under this Act;(m)"Small Scale Industrial undertaking" means an industrial undertaking which in accordance with the requirements specified under sub-section (1) of section 11B of Industries (Development and Regulation) Act, 1951 is entitled to be regarded as a Small Scale Industrial undertaking for the purpose of that Act;(n)"State Board" means the "Kerala State Single Window Clearance Board" constituted under sub-section (1) of section 3 of the Act;(o)"State enactment" means a Proclamation or Act of Travancore or Cochin, an Act or Ordinance of Travancore-Cochin, an Act passed by the Legislature of the State of Kerala, or an Ordinance promulgated by the Governor and in force in the State and includes a rule, order, bye-law or regulation made in exercise of a power conferred by any such Act or Ordinance by the Government or an authority subordinate to Government.
