Section 2 in The Himachal Pradesh Public Moneys (Recovery of Dues) Act, 1973
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Corporation" means the Himachal Pradesh Financial Corporation established under the State Financial Corporations Act, 1951 and includes any other Corporation owned or controlled by the Central Government or the State Government which the State Government may, by notification, specify;(b)"financial assistance" means any financial assistance rendered -(i)for the purposes of vocational or technical training; or(ii)for the construction of residential building; or(iii)for providing drinking water kuhl or pipe line; or(iv)for the development of animal husbandry, agriculture or horticulture; or(v)for establishing, expanding, modernising, renovating or running any Village or cottage industry, industrial undertaking or agro-industry; or(vi)for purposes of any other kind of planned development, or(vii)for relief against distress; or(viii)for loan under the National Loon Scholarship Scheme;(c)"Government company" means a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956) and which is notified as such by the State Government from time to time;(d)"industrial undertaking" includes any undertaking for the manufacture, preservation, storage or processing or goods, or mining, or the hotel industry, or the transport of passengers or goods, or the generation or distribution of electricity or any other form of power or the maintenance, repair, testing or servicing of machinery, vehicles, motor boats, trailers or tractors or assembling, repairing or packing of any articles with the aid of fishing or maintenance thereof, or for the development of any contiguous area of land as an industrial estate or providing special industrial growth.Explanation. - The expression "processing of goods" includes any act or process for producing, preparing or making an article by subjecting any material to a manual, mechanical, chemical, electrical or any other like operation;(e)"sponsored scheme" means a scheme sponsored by way of financial assistance by the State Government or the Central Government under which the concerned Government either -(i)advances money to the Corporation of the Govt company for the purposes of disbursing loans, advances, grants, or subsidies for the purpose of sale of goods on credit or hire purchase, or(ii)guarantees or agrees guarantee the payment of loan, advances, grant of subsidies or the payment of price of goods sold on credit or his purchase; and(f)"State Government" means the Government of Himachal Pradesh.
