Section 2(11) in Tamil Nadu Value Added Tax Act, 2006
(11)"capital goods" means, -(a)plant, machinery, equipment, apparatus, tools, appliances or electrical installation for producing, making, extracting or processing of any goods or for extracting or for bringing about any change in any substance for the manufacture of final products;(b)pollution control, quality control, laboratory and cold storage equipments;(c)components, spare parts and accessories of the goods specified in (a) and (b) above;(d)moulds, dies, jigs and fixtures;(e)refractors and refractory materials;(f)storage tanks; and(g)tubes, pipes and fittings thereof used in the State for the purpose of manufacture, processing, packing or storing of goods in the course of business excluding civil structures and such goods as may be notified by the Government;
