Section 3(2) in The Assam Aid to Industries (Small and Cottage Industries) Act, 1955
(2)Loan may be granted for all or any of the following purposes, viz-(i)For the purchase of a cottage industrial undertaking;(ii)For the erection of additional machinery or for replacing old machinery of a cottage industry;(iii)for the development of a new or has sent college industry and;(iv)For presiding the working capital such as the cost of new material, any of operating staff etc. of cottage industry for a specified time.
