Section 88 in The Maharashtra Value Added Tax Act, 2002
88. Definitions under Chapter XIV.
- In this Chapter, unless the context requires otherwise, -(a)"Certificate of Entitlement" means a certificate issued by the Commissioner in respect of sales tax incentives under the relevant Package Scheme of Incentives;[(a-1) "Identification Certificate" means a Certificate issued by the Commissioner to a Mega Unit covered under the Package Scheme of Incentives-2001 or, as the case may be, Package Scheme of Incentives-2007;] [Clause (a-1) was inserted by Maharashtra 7 of 2011, Section 2(a), (w.e.f. 10-3-2011).](b)"District Industries Centre" in relation to any eligible unit means the District Industries Centre established by the State Government in a district, in which the concerned Eligible Unit is situated;(c)"Eligibility Certificate" means a certificate granted by the [SICOM or Directorate of Industries] [These words were substituted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 48(1).] or the relevant Regional Development Corporation or the District Industries Centre concerned or the Maharashtra Tourism Development Corporation or the Maharashtra Energy Development Authority in respect of sales tax incentives under the relevant Package Scheme of Incentives designed by the State Government;(d)"Eligible Unit" means the Industrial Unit in respect of which an Eligibility Certificate is issued;(e)"Package Scheme of Incentives" means the 1979, 1983, 1988 or 1993 Package Schemes of Incentives introduced by the Industries, Energy and Labour Department, the Package Scheme of Incentives for Tourism 1993, [Electronic Scheme, 1985] [These words were Inserted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, 48(2)(1).] and the [New Package Scheme of Incentives for projects, 1999] [These words were substituted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 48(2)(ii).], introduced by the Home and Tourism Department and the Power Generation Promotion Policy 1998 [the Package Scheme of Incentives-2001 or, as the case may be, Package Scheme of Incentives-2007] [These words and figures were Inserted by Maharashtra 7 of 2011, Section 2(b), (w.e.f. 10-3-2011).]introduced by the Industries, Energy and Labour Department, all as amended, from time to time;(f)"the Relevant Regional Development Corporation" means, -(i)in relation to the Vidarbha area of the State, the Development Corporation of Vidarbha Limited, a Government Company registered under the Companies Act, 1956 (1 of 1956);(ii)in relation to the Konkan revenue division excluding the City of Mumbai and the Mumbai Suburban District, the Development Corporation of Konkan Limited, a Government Company registered under the Companies Act, 1956 (1 of 1956);(iii)in relation to the Marathwada area of the State, the Marathwada Development Corporation Limited, a Government Company registered under the Companies Act, 1956 (1 of 1956);(iv)in relation to the rest of Maharashtra, the Western Maharashtra Development Corporation Limited, a Government Company registered under the Companies Act, 1956 (1 of 1956);(g)"SICOM" means the State Industrial and Investment Corporation of Maharashtra Limited, a Government Company registered under the Companies Act, 1956 (1 of 1956).(h)"Maharashtra Tourism Development Corporation" means a Government Company registered under the Companies Act, 1956 (1 of 1956);(i)"Maharashtra Energy Development Authority" means a society registered by the name "the Maharashtra Energy Development Authority" under the Societies Registration Act, 1860 (21 of 1860).
