Section 2 in Assam Tax Reimbursement for Eligible Tourism Units Scheme, 2018
2. Definitions.
(1)'Eligible Tourism Unit' means a new tourism Unit which commence commercial operation during the validity of the Tourism Policy of Assam, 2017, i.e., from 1st January, 2018 to 31st December, 2022 in the tourism location with a minimum investment of Rs.100 lakhs;(2)'Fixed Capital Investment' means and includes investment in plant and machinery, building excluding furniture, electrification, generator set but excluding cost of land.Explanation 1. - For removal of doubt, it is clarified that 'Fixed Capital Investment' shall not include furniture and cost of land.Explanation 2. - The expression 'plant and machinery' for the purpose of this clause, shall mean such plant and machinery as notified vide Government Notification No.FTX.47/2013/Pt/2 dated 23rd March, 2015 published in the Assam Gazette, Extraordinary No.68 dated 24th March, 2015, shown in the Schedule annexed to this Notification.(3)'Tourism Location' means whole of Assam excluding the area covered under the Guwahati Municipal Corporation.(4)'Tourism Unit' means a hotel, lodge, homestay, resort, boat with accommodation facility used for cruise, Film City or any other unit as may be notified by the Government from time-to-time.
