The Khadi and Industries Commission Act, 1956
2. Definitions.
In this Act, unless the context
otherwise requires,--
a.
"the
Board" means the Board constituted under 1*[section 10];
b.
"chairman"
means the chairman of the Commission;
c.
"Commission"
means the Khadi and Village Industries Commission established under section 4;
cc
2*[ "fixed
capital investment" includes investment in plant and machinery and land
and building of an industry;]
- "khadi" means any
cloth woven on handlooms in India from cotton, silk or woollen yarn handspun in
India or from a mixture of any two or all of such yarns;
- "member" means a member of the
Commission 3*[and includes the chairman 4***];
- "prescribed" means prescribed by
rules made under this Act;
5*[ "rural area" means
the area comprised in any village, and includes the area comprised in any town,
the population of which does not exceed ten thousand or such other figure as the
Central Government may specify from time to time;] 6* * * * **The Act comes into
force in Pondicherry on 1.10.1963 vide Reg. 7 of 1963, s. 3 and Sch.
I.*Extended to Goa, Daman and Diu by Reg. 11 of 1963, s. 3 &
sch.
Subs. by Act 36 of 1957, s. 3
and Sch. II, for "section 9".
Ins. by Act 12 of 1987, s. 2 (w.e.f.
24.7.1987).
Subs. by Act 32 of 1961, s. 2,
for "and includes the chairman".
Certain words omitted by Act 12
of 1987, s. 2 (w.e.f. 24.7.1987).
Ins. by s. 2, ibid.
(w.e.f.24.7.1987).
- and (gg) omitted by s.
2, ibid. (w.e.f. 24.7.1987).
-
180 1*"village industry"
means,--
- any industry located in a rural area
which produces any goods or renders any service with or without the use of power
and in which the fixed capital investment per head of an artisan or a worker
does not exceed fifteen thousand rupees or such other sum as may, by
notification in the Official Gazette, be specified from time to time by the
Central Government:
Provided that any industry specified
in the Schedule and located in an area other than a rural area and recognised
as a village industry at any time before the commencement of the Khadi and
Village Industries Commission (Amendment) Act, 1987 shall, notwithstanding
anything contained in this sub lause, continue to be a village industry under
this Act;
- any other non-manufacturing unit
established for the sole purpose of promoting, maintaining, assisting,
servicing (including mother units) or managing any village industry;]
3. [Power to add to the Schedule.] omitted by Act 12 of 1987, s.3 (w.e.f.
24.7.1987).
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