- An undertaking shall be considered for notification under clause (iii) of sub-section (4) of section 80-IA of the Act, if it fulfills all of the following conditions, namely:-(1)The date of commencement of the Industrial Park should be on or after the 1st day of April 2006 and not later than 31st of March 2009;(2)The area allocated or to be allocated to industrial units shall not be less than ninety per cent of the allocable area;(3)There shall be a minimum of thirty industrial units located in a industrial park;(4)For the purpose of computing the minimum number of industrial units; all units of a person and his associated enterprises will be treated as a single unit.(5)The minimum constructed floor area shall not be less than 50,000 square meters;(6)No industrial unit, along with the units of an associated enterprise, shall occupy more than twenty five per cent of the allocable area;(7)The industrial park should be owned by only one undertaking; and(8)Industrial units shall undertake only manufacturing activity as defined in section D of the National Classification, 2004, Code issued by the Central Statistical Organisation, Department of Statistics.
