Section 2 in The Cost Accounting Records (Mining and Metallurgy) Rules, 2001
2. Application.
- These rules shall apply to every company engaged in the mining, production, processing or manufacturing activities of any of the products (metals and non-metals, their minerals, ores and alloys) as specified in the Appendix to these rules :Provided that these rules shall not apply to a company,-(a)the aggregate value of the machinery and plant installed wherein, as on the last date of the preceding financial year, does not exceed the limits as specified for a small scale industrial undertaking under the provisions of Industries (Development and Regulation) Act, 1951 (65 of 1951); and(b)the aggregate value of the turnover made by the company from sale or supply of all its products during the preceding financial year does not exceed ten crore rupees.
