Section 3 in The Project Imports Regulations, 1986.
3. [ Definitions. - For the purposes of these regulations, -
(a)"Industrial plants" means an industrial system designed to be employed directly in the performance of any process or series of processes necessary for manufacture, production or extraction of a commodity, but does not include(i)establishments designed to offer services of any description such as hotels, hospitals, photographic studios, photographic film processing laboratories, photocopying studios, laundries, garages and workshops; or(ii)a single machine or a composite machine, within the meaning assigned to it, in Notes 3 and 4 to Section XVI of the said First Schedule.Explanation. - For the purposes of sub-clause N, the expression "establishments designed to offer services of any description" shall not include video recording or editing units, cinematographic studios, cinematographic film processing laboratories and sound recording, processing, mixing or editing studios;(b)"sponsoring authority" means an authority specified in the Table annexed to these regulation;(c)"Substantial expansion" means an expansion which well increase the existing installed capacity by not less than 25 per cent;(d)"unit" means any self-contained portion of an industrial plant or any self-contained portion of a project specified under the said Heading No. 98.01 and having an independent function in the execution of the said project.]
