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Bombay Presidency - Section

Section 2 in Bombay Khadi and Village Industries Act, 1960

2. Definitions :-

In this Act, unless the context otherwise requires,
(a)'Board' means a Board constituted or deemed to be constituted under this Act;
(b)'Khadi' means any cloth woven on handlooms in India from cotton silk or wollen yarn handspun in India or from a mixture of any two or all of such yarns and certified as Khadi by the Khadi and Village Industries Commission established under the Khadi and Village Commissioner Act, 1956 (LXI of 1956).
(c)'member' means a member of the Board, whether an official or a non-official and includes the Chairman, the Vice-Chairman and a Member Secretary of the Board:
(d)'prescribed' means prescribed by rules made or deemed to be made under this Act:
(e)'regulations' means regulations made or deemed to be made under this Act:
(f)Village industry' means,- [Subs, by Gujarat 15 of 1990 w.e.f. 13-8-1990]
(i)any industry located in a rural area which produces any goods or renders any service with or without the use of power and in which
the fixed capital investment per head of an artisan or a worker does not exceed fifteen thousand rupees or such other sum as may, bynotification in the Official Gazette, be specified from time to time by the State Government:Provided that any industry specified in the Schedule and located in an area other than a rural area and recognised as a village industryat any time before the commencement of the Bombay Khadi and Village Industries (Gujarat Amendment) Act, 1990 (Gujarat 15 of 1990) shall, notwithstanding anything contained in this sub- clause, continue to be a village industry under this Act.
(ii)any other non-manufacturing unit established for the sole purpose of promoting, maintaining, assisting, servicing (including
mother units) or managing any village industry; Explanation.-For the purpose of this clause,
(a)'fixed capital investment' includes investment in plant and machinery and land and building of an industry:
(b)'rural area' means the area comprised in any village, and includes the area comprised in any town, the population of which does not exceed ten thousand or such other figure as the Government may, by notification in the Official Gazette, specify from time to time].