Section 26(a) in Notifications under - The Industries (Development And Regulation) Act, 1951
(a)in calculating the value of plant and machinery, the original price thereof, irrespective of whether the plant and machinery are new or second hand, shall be taken into account but the following shall be excluded, namely :(i)the cost of equipments such as tools, jigs, dies, moulds and spare parts for maintenance and the cost of consumable stores;(ii)the cost of installation of plant and machinery;(iii)the cost of research and development equipment and pollution control equipment;(iv)the cost of generation sets, extra transformer, installed by the undertaking as per the regulations of the State Electricity Board;(v)the bank charges and service charges paid to the National Small Industries Corporation or the State Small Industries Corporation;(vi)the cost involved in procurement or installation of cables, wiring, bus bars, electrical control panels (not those mounted on individual machines), oil circuit breakers /miniature circuit breakers, etc. which are necessarily to be used for providing electrical power to the plant and machinery/ safety measures;(vii)the cost of gas producer plant;(viii)transportation charges (excluding of taxes, e.g. Sales Tax, Excise, etc.) for indigenous machinery from the place of manufacturing to the site of the factory;(ix)charges paid for technical know-how for election of plant and machinery;(x)cost of such storage tanks which store raw materials finished products only and are not linked with the manufacturing process; and(xi)cost of fire fighting equipments;
