Section 2 in The Punjab Industrial Facilitation Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"clearances" means no objection certificates, allotments, consents, approvals, permissions, registration, enrolments and licences, granted or issued by the competent authority in connection with the setting up of an industrial undertaking in the State of Punjab;(b)"competent authority" means any department or agency of the State Government or any other agency, Gram Panchayat, Municipality or other local body, which is entrusted with the powers and responsibilities to grant or issue clearances;(c)"District Committee" means the District Single Window Clearance Committee constituted under Section 3;(d)"Empowered Committee" means the Committee constituted by the State Government under Section 5;(e)"industrial undertaking" means an undertaking engaged in manufacturing or processing or both or providing service or doing other business or commercial activity, specified by the State Government;(f)"Nodal Agency" means an agency, notified by the State Government at the District level or at the State level under Sections 9 and 11, respectively;(g)"notification" means a notification published in the Official Gazette of the State Government;(h)"prescribed" means prescribed by rules made under this Act;(i)"section" means a section of this Act;(j)"State Board" means the State Board for Industrial Facilitation constituted by the State Government under Section 7;(k)"State Government" means the Government of the State of Punjab; and(l)"State Law" means a law made by the Legislature of the State of Punjab.
