Section 2 in Andhra Pradesh Industrial Single Window Clearance Act, 2002
2. Definitions.
- In this Act, unless the context, otherwise requires,-(1)"Clearances" means grant or issue of no objection certificate, allotments, consents, approvals, permissions, registrations, enrollments, licences and the like, by any competent authority or authorities in connection with the setting up of an industrial undertaking in the State of Andhra Pradesh and shall include all such clearances required till the industrial undertaking starts commercial production:(2)"Competent Authority" means any department or agency of the Government, Authorized Agency, Gram Panchayat, Municipality or other local body, which are entrusted with the powers and responsibilities to grant or issue clearances:(3)"District Committee" means the District Single Window Clearance Committee constituted under Section 3;(4)"Empowered Committee" means the Committee notified by the Government under Section 6;(5)"Government" means the Government of Andhra Pradesh:(6)"Industrial Undertaking" means an undertaking engaged in manufacturing or processing or both or providing service or doing any other business or commercial activity as may be specified by the State Government:(7)"Nodal Agency" means the agency notified at the State level or at the District level under Section 8;(8)"Notification" means a notification published in the Andhra Pradesh Gazette and the word 'notified' shall be construed accordingly:(9)"Prescribed" means prescribed by rules made under this Act;(10)"Special Committee" means the Special Single Window Clearance Committee constituted under Section 5;(11)"State Board" means the Board notified by the Government under Section 7;(12)"State Committee" means*the State Single Window Clearance Committee constituted under Section 4.
