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State of Bihar - Section

Section 2 in The (Bihar State) Aid to Industries Act, 1956

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 5.
(1a)[ "Cottage industry means an industry that is carried on with a capital outlay of one lakh of rupees or less by a Co-operative Society or an individual himself or with the help of the members of his family and labourers and includes sericulture, pisciculture, horticulture, dairy farming, poultry farming, bee-keeping and lac making] [Inserted by Bihar Act 14 of 1964.];
(2)"Director" means the Director of Industries and includes any officer appointed by the State Government either by name or by virtue of his office to perform any of the functions of the Director under this Act;
(3)[ m|ksx ls vfHkizsr gS d`f"k ls laca/k dkjckj ;k m|e lfgr ,slk dksbZ vkS|ksfxd dkjckj ;k m|e tks fdlh O;fDr vFkok fdlh lgdkjh lfefr }kjk vFkok fu;fer ;k vfu;fer fdlh dEiuh] laxe ;k O;fDr }kjk lapkfyr fd;k x;k vFkok gkFk esa fy;k x;k gks rFkk blds vUrxZr lgdkjh lfefr ;k lhfer nkf;Ro okyh dEiuh izkbosV gks ;k ifCyd }kjk lgdkjh ;k ifCyd lsDVj esa vkS|ksfxd bLVsV LFkkfir djuk Hkh gSA [Substituted by Act No. 8 of 1982.]Li"Vhdj.k & bl [kaM esa 'vkS|ksfxd bLVsV' ls vfHkizsr gS cgqfo/k m|ksx;qDr dksbZ lag`r {ks= ftlds fy;s jksM] lM+d] ty] fctyh ;k vU; lqfo/kkvksa dk miyC/k fdlh lgdkjh lfefr vFkok lhfer nkf;Ro okyh dEiuh tks ifCyd gks ;k izkbosV }kjk fd;k x;k gksA]
(4)"machinery" includes plant, apparatus, tools and other appliances required for the purpose of carrying on any industrial operation or process;
(5)"owner of an industry" includes the manager, the managing director of any other person by whatever designation known who has the ultimate control over the management of the industry;
(6)"power" means electrical energy, or any other form of energy which is mechanically transmitted and is not generated by human or animal agency;
(7)"prescribed" means prescribed by rules made under this Act; and
(8)[ y?kq m|ksx ls vfHkizsr gS ,slk m|ksx tks lkr yk[k ipkl gtkj :i;s ls vf/kd iwath ykxr ls pyk;k tkrk gks vkSj blds vUrxZr ,sls vkuq"kafxd ;wfuVsa Hkh gSa ftudks e'khujh vkSj lkt&lekt e}s fofu/kku ipkl yk[k :i;s ls vf/kd u gks( rFkk dqVhj m|ksx( [Substituted by Act No. 8 of 1982.]Li"Vhdj.k& bl [kaM esa &
(d)'vkuq"kafxd ;qfuV' ls vfHkizsr gS ,slh ;qfuV tks lEiw.kZ mRiknksa dk fofu;ksx ;k la;kstu djus okyh ,d ;k vf/kd o`gr ;qfuVksa dh [kir vkSj izLrkfor ekaxksa dh vkiwfrZ ds fy;siwath] ?kVdksa] mila;kstuks vkSj vkStkjksa dk mRiknu djrh gksa] vkSj tks fdlh o`gr~ ;qfuV dks viuk eky vkiwfjr djus ds fo"k; esa lafonk laca/kh ckrphr djus ds fy, fdlh cM+h ;wfuV dh leuq"kaxh vFkok mlds }kjk fu;fU=d u gks] rFkk ([k) iwath ykxr ls vfHkizsr gS ek= la;a= vkSj e'khujh e)s fofu/kku] ftuds ewY; dh x.kuk djus esa Lokeh }kjk HkqxrkbZ xbZ ewy dher ij fopkj fd;k tk;xk] Hkys gh og la;a= vkSj e'khujh ubZ gks ;k iqjkuhA]]