Section 2 in The Haryana Public Money (Recovery of Dues) Act, 1979
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Collector" means a Collector of the district and includes any person appointed by the State Government to perform the functions of a Collector under this Act;(b)"Corporation" means the Haryana Financial Corporation established under the State Financial Corporations Act, 1951, and includes any other Corporation owned or controlled by the Central Government or the State Government which the State Government may, by notification, specify;(c)"Defaulter" means a person who, either as principal or as surety, is a party-(i)to any agreement relating to a loan, advance or grant given under that agreement or relating to credit in respect of, or relating to hire-purchase of goods sold by the State Government or the Corporation, by way of financial assistance; or(ii)to any agreement relating to a loan, advance or grant given under that agreement or relating to credit in respect of, or relating to hire-purchase of, goods sold by a Government company under the State-sponsored scheme; or(iii)to any agreement relating to a guarantee given by the State Government or a Corporation in respect of a loan raised by an industrial concern;(iv)to any agreement providing that any money payable thereunder to the State Government shall be recoverable as arrears of land revenue, any such person makes any default in repayment of the loan or advance or any instalments thereof or, having become liable under the conditions of the grant to refund the grant or any portion thereof, makes any default in the refund of such grant or portion or any instalments thereof or otherwise fails to comply with the terms of the agreement;(d)"financial assistance" means any financial assistance -(i)for establishing, expanding, modernising, renovating or running any industrial undertaking; or(ii)for the purposes of vocational training; or(iii)for the development of agriculture, horticulture, animal husbandry or agro-industry; or(iv)for the purpose of any other kind of planned development; or(v)for relief against distress;(e)"Government company" means a Government company as defined in Section 617 of the Companies Act, 1956;(f)"industrial concern" has the meaning assigned to in the State Financial Corporation Act, 1951, as amended from time to time;(g)"industrial undertaking" includes any undertaking for the manufacture, preservation, storage or processing of goods, or mining, or the hotel industry, or the transport of passengers or goods, or the generation or distribution of electricity or any other form of power, or for the development of any contiguous area of land as an industrial estate.Explanation. - The expression "processing of goods" includes any act or process for producing, preparing or making an article by subjecting any material to a manual, mechanical, chemical, electrical or any other like operation;(h)"State sponsored scheme" means a scheme sponsored by way of financial assistance by the State Government under which the State Government either -(i)advances money to a Government company for the purposes of disbursing loans, advances or grants or for the purposes of sale of goods on credit or hire purchase; or(ii)guarantees or agrees to guarantee the repayment of a loan, advance or grant or the payment of the price of goods sold on credit or hire purchase.
