Section 2 in Punjab State Aid to Industries Act, 1935
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context -(1)"Board means the Board of Industries constituted under section 3 of this Act.(2)"Borrower" means an individual, company or association or body of individuals, whether incorporated or not, to whom or to which State aid has been granted under this Act.(3)"Company" means a company as defined in the Indian Companies Act, 1913.(4)"Director" means the Director of Industries, [Haryana] [Substituted by Haryana Adoption of Laws Order 1968.] [and includes any officer authorised by the State Government to perform all or any of the functions of the Director under this Act.] [Added by Punjab Act, 12 of 1959, section 2.](5)"Industry" means any industrial business or enterprise conducted or undertaken either by an individual or by a company, association or body of individuals, whether incorporated or not.(6)[ "Cottage Industry" means any industry carried on by a worker in his home and includes dairy farming, bee-keeping, lac-making and keeping a poultry farm. [Inserted by Punjab Act 3 of 1940, section 2(i).](7)"Village Industry" means any industry which forms the normal occupation, whether whole-time or part-time, of any class of the rural population of the [State].](8)[ "Machinery" includes plant, apparatus, tools and other appliances required for the purpose of carrying on any industrial operation or process.] [Existing clauses (6) and (7) renumbered respectively as (8) and (9) by Punjab Act 3 of 1940, section 2(2).](9)[ "Prescribed" means prescribed by rules made under this Act.] [Existing clauses (6) and (7) renumbered respectively as (8) and (9) by Punjab Act 3 of 1940, section 2(2).]
