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The Income-Tax Act, 1961

Part C

For The State of Himachal Pradesh and The State of Uttaranchal

S. No. Activity or article or thing or operation 4/6 digit excise classification Sub-class under NIC classification on 1998 ITC(HS) classification 4/6 digit
1. Floriculture

-

-

0603 or 060120 or 06029020 or 06024000
2. Medicinal herbs and aromatic herbs, etc., processing

-

-

3. Honey

-

-

-040900

4. Horticulture and agro-based industries such as 21.03 15135 to 15137 and 15139
(a) Sauces, ketchup, etc. 2202.40
(b) Fruit juices and fruit pulp 20.01
(c) Jams, jellies, vegetable juices, puree, pickles, etc.
(d) Preserved fruits and vegetables
(e) Processing of fresh fruits and vegetables including packaging
(f) Processing, preservation, packaging of mushrooms
5. Food Processing Industry excluding those included in the Thirteenth Schedule 19.01 to 19.04
6. Sugar and its byproducts

-

-

17019100
7. Silk and silk products 50.04
50.05
17116
8. Wool and wool products 51.01 to 51.12 17117
9. Woven fabrics (Excisable garments)

-

-

6101 to 6117
10. Sports goods and articles and equipment for general physical exercise and equipment for adventure sports/activities, tourism (to be specified, by notification, by the Central Government) 9506.00
11. Paper and paper products excluding those in the Thirteenth Schedule (as per excise classification)
12. Pharma products 30.03 to 30.05
13. Information and Communication Technology Industry, Computer hardware, Call Centres 84.71 30006/7
14. Bottling of mineral water 2201
15. Eco-tourism including hotels, resorts, spa, entertainment/ amusement parks and rope-ways -

-

55101
16. Industrial gases (based on atmospheric fraction)
17. Handicrafts
18. Non-timber forest product-based industries.]








  

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