Section 2 in Sikkim Industries Licensing Act, 1982
2. Definitions.
- In this Act, unless the context otherwise requires,(a)"government" means the Government of Sikkim;(b)"industry" means any establishment for manufacture.;(c)"licensing authority" in relation ,to(i)a small scale industry means the Department of the Government dealing with Industries; and(ii)other industries means the Government.Explanation. - For the purpose of sub-clause (i), a small scale industry shall mean an undertaking having investment in fixed assets in plant and machinery (whether held on ownership terms- or by lease or by hire purchase) not exceeding rupees ten lakhs and that of approved ancillaries upto rupees fifteen lakhs.(e)"manufacture" means any process for making, fabricating, altering, repairing, ornamenting, finishing, packing, oiling, washing, cleaning, breaking up, demolishing or otherwise treating or adapting any article or substance with a view to its use, sale, transport, delivery or disposal;(f)"notification" means the notification published in the Official Gazette;(g)"owner of an industry" includes a person who has ultimate control over the affairs of the industry and where the said affairs are substantially entrusted to or carried on by a person such person shall be deemed to be the owner of such industry;(h)"prescribed" means prescribed by rules made under this Act.
