Section 2 in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011
2. Definitions.
- In this Act, unless the context otherwiserequires,-(a)"Bureau of Investment Promotion" means the Bureau of Investment Promotion as declared under section 4;(b)"Competent Authority" means any department or agency of the Government, Local Authority, Statutory Body, State owned Corporation, Gram Panchayat, Municipality, or any other authority or Agency constituted or established under any Rajasthan law or under administrative control of the Government, which is entrusted with the powers and responsibilities to grant or issue permissions for setting up or commencement of operations of an enterprise in the State;(c)"District Empowered Committee" means the District Empowered Committee constituted under section 3;(d)"enterprise" means an industrial undertaking or a business concern or any other establishment, by whatever name called, engaged in the manufacture or production of goods, in any manner, or engaged in providing or rendering of any service or services;(e)"Government" means the State Government of Rajasthan;(f)"investor" means any person who invests capital in any new enterprise or in an existing enterprise for expanding, modernizing or diversifying for securing income or profit or common social good;(g)"Nodal Agency" means the Nodal Agencies referred to in section 5;(h)"notification" means a notification published in the Rajasthan Gazette and the word 'notified' shall be construed accordingly;(i)"permission" means grant or issue of permission, no-objection certificate, clearance, allotment, consent, approval, registration, enrollment, licence and the like, by any Competent Authority in connection with the setting up of an enterprise in the State of Rajasthan and shall include all such permissions as are required under any Rajasthan law until the enterprise commences its operation;(j)"prescribed" means prescribed by the rules made under this Act;(k)"State" means the State of Rajasthan; and(l)"State Empowered Committee" means the State Empowered Committee constituted under section 3.
