Rule - 2

Definitions

Definitions.

2. In this Scheme, unless the context otherwise requires,—

(a ) ‘Act’ means the Income-tax Act, 1961 (43 of 1961);

(b ) ‘allocable area’ means area available for allocation to the units for industrial activity or commercial activity and shall exclude the area utilized for providing common facility or infrastructure facility;

(c ) ‘associated enterprise’ shall have the same meaning as assigned to it in section 92A of the Act;

(d ) [***];

(e ) ‘common facility’ means facilities required for proper functioning of industrial park and commonly shared by all the units located in the industrial park and include facilities like lifts, corridors, industrial canteens, convention/conference halls, parking, travel desks, security service, first aid centre, ambulance, safety service training facilities;

(f ) ‘date of commencement’ means the date of obtaining the completion certificate or occupation certificate, as the case may be, from the relevant local authority, certifying thereby that all the required development activities for the project have been completed;

(g ) ‘Form’ means a form appended to this Scheme;

(h ) ‘industrial park’ means a project in which plots of developed space or built up space or a combination, with common facilities and quality infrastructure facilities, is developed and made available to the units for the purposes of industrial activities or commercial activities in accordance with this scheme;

(i ) ‘infrastructure facility’ means facilities required for development, operation and maintenance of the industrial park and include roads (including approach roads), water supply, sewerage and effluent treatment facilities, solid waste management facilities, telecom network, generation and distribution of power, air conditioning;

[(j) "industrial activity" means -

(a) manufacturing activity as defined in section D of the National Industrial Classification, 2004 Code, issued by the Central Statistical Organisation, Department of Statistics;

(b) research and experimental development on natural sciences and engineering as defined in section K, division 73, group 731 of the National Industrial Classification, 2004 Code, issued by the Central Statistical Organisation, Department of Statistics;

(c) development of computer software; and

(d) information technology enabled products or services as notified vide notification number S.O 890(E), dated the 26th September, 2000 for the purposes of sections 10A, 10B and 80HHE of the Income-tax Act, 1961;]

(k ) ‘industrial unit’ means a unit which is,—

(i) located in the Industrial Park;

(ii) a separate and distinct entity assessable to tax under the provisions of the Act having a separate Permanent Account Number (PAN); and

(iii) carrying out industrial activity;

(l ) words and expressions used in this Scheme and not defined but defined in the Act, shall have the same meanings respectively assigned to them in the Act.

Rule Number 2

Footnotes