Section 2(c) in The Industrial Development Bank Of India Act, 1964
(c)[ "Industrial concern "means any concern engaged or to be engaged in,-(i)the manufacture, preservation or processing of goods;(ii)shipping;(iii)[ mining including development of mines;](iv)[ the hotel industry; [ Substituted by Act 35 of 1986, Section 2, for sub-Cls. (iii), (vi), (ix) and (xii) (w.e.f. 14.8.1986).](v)the transport of passengers or goods by road or by water or] [by air or by ropeway or by lift] [ Substituted by Act 35 of 1986, Section 2, for " by air" (w.e.f. 14.8.1986).];(vi)[ the generation, storage or distribution of electricity or any other form of energy;] [Substituted by Act 35 of 1986, Section 2, for sub-Cls. (iii), (vi), (ix) and (xii) (w.e.f. 14.8.1986). ](vii)[ the maintenance, repair, testing or servicing of] [ Substituted by Act 35 of 1986, Section 2, for sub-Cls. (iii), (vi), (ix) and (xii) (w.e.f. 14.8.1986).] [machinery or equipment] [ Substituted by Act 35 of 1986, Section 2, for " machinery" (w.e.f. 14.8.1986).] [of any description or vehicles or vessels or motor boats or trailers or tractors; [ Substituted by Act 35 of 1986, Section 2, for sub-Cls. (iii), (vi), (ix) and (xii) (w.e.f. 14.8.1986).](viii)assembling, repairing or packing any article with the aid of machinery or power;](ix)[ the setting up of, or development of, an industrial area or an industrial estate;] [ Substituted by Act 35 of 1986, Section 2, for sub-Cls. (iii), (vi), (ix) and (xii) (w.e.f. 14.8.1986).](x)[ fishing or providing shore facilities for fishing or maintenance thereof; [ Substituted by Act 35 of 1986, Section 2, for sub-Cls. (iii), (vi), (ix) and (xii) (w.e.f. 14.8.1986).](xi)providing special or technical knowledge or other services for the promotion of industrial growth; or](xii)[ providing engineering, technical, financial management, marketing or other services or facilities for industry; [Substituted by Act 35 of 1986, Section 2, for sub-Cls. (iii), (vi), (ix) and (xii) (w.e.f. 14.8.1986). ](xiii)service industry such as altering, ornamenting, polishing, finishing, oiling, washing, cleaning or otherwise treating or adapting any article or substance with a view to its use, sale, transport, delivery or disposal;(xiv)providing medical, health or other allied services;(xv)providing services relating to information technology, telecommunication or electronics;(xvi)leasing, sub-leasing or giving on hire or hire-purchase of industrial plants, equipments, machinery or other assets including vehicles, ships and aircraft;(xvii)such other activity as the Central Government may, having regard to the objects of this Act, by notification in the Official Gazette, specify in this behalf; or(xviii)the research and development of any concept, technology, design, process or product whether in relation to any of the matters aforesaid, including any activities specified under sub-clause (xvii), or any other matter.
