Section 2 in The Bengal State Aid To Industries Act, 1931
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(1)"Board" means the Board of Industries established under section 3 ;(2)"Chairman" means the Chairman of the Board;[* * * * * * * * *] [Clause (3) omitted by W.B. Act 4 of 1970.](4)[ "industry" shall for the purposes of this Act include an industry which is being established, and agriculture ;] [Clause (4) substituted by W.B. Act 12 of 1961.](5)"machinery" includes plant, apparatus, tools and other appliances required for carrying on any industrial operation or process ;(6)"notification" means a notification published in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.]',(7)"owner" means the person who owns any industrial undertaking, and includes the successors-in-interest of such person in respect of such undertaking; and(8)"prescribed" means prescribed by rules made under this Act.
