(8)For the purposes of this section,—(a)"eligible article or thing" means the article or thing other than the following:—(i)goods falling under Chapter 24 of the First Schedule to the Central Excise Tariff Act, 1985, which pertains to tobacco and manufactured tobacco substitutes;(ii)pan masala as covered under Chapter 21 of the First Schedule to the Central Excise Tariff Act, 1985;(iii)plastic carry bags of less than twenty microns as specified by the Ministry of Environment and Forests vide notification numbers S.O. 705(E), dated the 2nd September, 1999 and S.O. 698(E), dated the 17th June, 2003; and(iv)goods falling under Chapter 27 of the First Schedule to the Central Excise Tariff Act, 1985, produced by petroleum oil or gas refineries;(b)"eligible business" means the business of—(i)hotel (not below two star category);(ii)adventure and leisure sports including ropeways;(iii)providing medical and health services in the nature of nursing home with a minimum capacity of twenty-five beds;(iv)running an old-age home;(v)operating vocational training institute for hotel management, catering and food craft, entrepreneurship development, nursing and para-medical, civil aviation related training, fashion designing and industrial training;(vi)running information technology related training centre;(vii)manufacturing of information technology hardware; and(viii)bio-technology;(c)"initial tax year" means the tax year in which the undertaking begins to manufacture or produce articles or things, or completes substantial expansion;(d)"North-Eastern States" means the States of Arunachal Pradesh, Assam, Manipur, Meghalaya, Mizoram, Nagaland, Sikkim and Tripura;(e)"substantial expansion" means increase in the investment in the plant and machinery by at least 25% of the book value of plant and machinery (before taking depreciation in any year), as on the first day of the tax year in which the substantial expansion is undertaken.
