Section 2(iv) in The Punjab Khadi and Village Industries Board Act, 1955
(iv)"village industries" means such industries which generally form the normal occupation, whether whole time or part time, of any class of the rural population of the State of Punjab and in particular such industries as may be recommended from time to time by the [Commission] [Substituted by Punjab Act, 29 of 1957, section 2.] appointed by the Government of India and such other industries as the State Government may, by notification in the official gazette, specify in this behalf in consultation with the Board.
