Section 2 in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
2. Definitions.
- In this Ordinance, unless the context otherwise requires :-(i)"Board" means the State Investment Promotion Board, under Section 9;[(i-a) "Advisory Board" means the State Industries Advisory Board constituted under Section 9; [Inserted by Act No. 16 of 2004, dated 2.1.2005.](i-b) "Clearance" means and includes grant or issue of no objection certificate, consent, enrolment, registration, permission, approval, licence, allotment, and the like by any competent authority in connection with setting up of an industrial undertaking in the State of Chhattisgarh.(i-c) "Competent Authority" means and includes any Department or Agency of the State Government, Gram Panchayat, Municipality or other local body, which is entrusted with the powers and responsibilities to grant or issue any clearance,](ii)"District Committee" means the District Investment Promotion Committee under Section 3;[***] [Omitted '(iii) Divisional Committee means the Divisional Investment Promotion Committee under Section 6;' by Act No. 16 of 2004, dated 2.1.2005.](iv)"Industrial Facilitation Services" means the assistance provided by the State Government from the time the investor submits a valid project proposal to the State Investment Promotion Board till the time the project goes into commercial production;[(iv-a) "Industrial Undertaking" means and includes an undertaking engaged in manufacturing or processing or both or providing service or doing any other business or commercial activity specified by the State Government;] [Inserted by Act No. 16 of 2004, dated 2.1.2005.](v)"Government" means the State Government of Chhattisgarh;(vi)"Government Agency" means any department of the Government or any body corporate, by whatever name called, owned or controlled by the Government;(vii)"Investment" means any or all of the preliminary and pre-operative expenses, capital expenditure, lease on land and equipment, interest during construction, and administrative expenses etc., relating to the project;(viii)"Investor" means any person or persons, or his authorized nominees, including Companies incorporated under the Indian Companies Act, 1956, Public Trusts registered under the Public Trusts Act, Private Trusts registered under the Indian Trusts Act, 1882 (No. 2 of 1882), registered Societies ; and shall include any other bodies corporate including those from outside India qualified to invest in India under relevant laws for the time being in force or under the relevant policies of the Government of India or the State Government as may be applicable at the time of such investment;(ix)"Local Co-ordination Committee" means a committee constituted under Section 14;(x)"Local Government" means and includes, Municipal bodies, by whatever name called, constituted under Article 243-Q of the Constitution of India, and Panchayats constituted under Article 243-B therein;[(x-a) "Nodal Agency" means the State level or the District level agency notified under sub-section (1) of Section 12.] [Inserted by Act No. 16 of 2004, dated 2.1.2005.](xi)"Project" means a project to be undertaken by the investor,in which he proposes to make investment in the State;(xii)"Project Affected Persons" means and includes all persons affected due to displacement or acquisition of land owned by them by the establishment of a project;(xiii)"Secretary" means a Secretary of the State Government, by whatever name called.
