Section 2 in The Goa Information Technology Development Act, 2007
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"engineering operation" includes road, supply of water or electricity, street lighting, drainage, sewage, conservancy and such other connivance as the Government may, by notification in the Official Gazette, specify to be an amenity for the purposes of this Act;(b)"building" means any structure or erection, or a part of a structure or erection, which is intended to be used for residential, industrial, commercial or other purposes, whether in actual use or not;(c)"Collector" means the Collector of the district, and includes any Officer specially appointed by the Government to perform the functions of a Collector under this Act;(d)"Corporation" means the Goa Information Technology Development Corporation established under section 3;(e)"development" with its grammatical variations, means the carrying out of building, engineering, quarrying or other operations, in, on, over or under land, or the making of any material change on any building or land, and includes re-development, but does not include mining operations and "to develop" shall be construed accordingly;(f)"engineering operation" include the formation or laying out of means of access to a road or the laying out of means of water supply;(g)"Integrated IT Township/IT Parks" means any site selected by the Government where the Corporation shall develop plots, build factories other buildings and make them available for [Integrated Information Technology Township/Information Technology Parks, Information Technology (IT) Companies, Information Technology Enabled Services (ITES), Startup, Electronic Manufacturing Cluster (EMC), Industry 4.0] [Substituted by Act No. 21 of 2017, dated 16.9.2017].;(ga)[ "Information Technology (IT) Companies" includes Information Technology Software, Information Technology Services; [Insterted by Act No. 21 of 2017, dated 16.9.2017](i)not prior to seven years, and in case of Biotechnology Startups, not prior to ten years;(ii)with annual turnover not exceeding Indian Rupee (INR) 25 crores in the preceding financial year; and(iii)working towards innovation, development or improvement of products or processes or services, with a high potential of employment generation or wealth creation; and(iv)not formed by splitting up, or reconstruction, of a business already in existence;(gd)"Electronic Manufacturing Cluster (EMC)" means either a Greenfield EMC or a Brownfield EMC notified under the guidelines for notifying Brownfield Clusters under M-SIPS Scheme dated 14.1.2013[F.No. 36(3)/2012-IPHW] or a Greenfield EMC as notified under Clause 6.8(iii) of the guidelines No. 8(50)/2011-IPHW dated 15th April, 2013;(ge)"Industry 4.0" means current trend of automation and date exchange in manufacturing technology including cyber-physical systems, the Internet of things and cloud computing;](gb)"Information Technology Enabled Services (ITES)" include Call Centres, Medical Transcriptions, Back Office Operations/Business Process Outsourcing (BPO)/Knowledge Process Outsourcing (KPO), Website services and Development, AVGC (Animation, Visual Effects, Gaming and Comics), Information Technology System Audit Services, Legal Database Processing, Bioinformatics, Information Technology enabled banking, non-banking services including insurance, pension asset management and market related services, Information Technology solution provider/Implementers (including server data banks, application service provider internet//web based e-commerce service providers and system integrators)/Visual Effects/Digital Entertainment and Information Technology Engineering Services Companies;(gc)"Startup" means an entity, in-corporated or registered in Goa;(h)"means of access" includes a road, wharf or any means of access, whether private or public, for vehicles or boats or for foot passengers;(i)"premises" means any land or building or part of a building and includes-(i)the garden, grounds and out-houses, if any, appertaining to such building or part of a building; and(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof;(j)"prescribed" means prescribed by rules made under this Act;(k)the expression "land" and the expression "person interested" shall have the meanings respectively assigned to them in section 3 of the Land Acquisition Act, 1894 (1 of 1894);(l)"Government" means the Government of Goa.
