n 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; 2 [(cc) "fixed capital investment" includes investment in plant and machinery and land and building of an industry;] (d) "khadi" means any cloth woven on handlooms in India from cotton, silk or woolen yarn handspun in India or from a mixture of any two or all of such yarns; (e) "member" means a member of the Commission 3 [and includes the chairman 4 ***]; (f) "prescribed" means prescribed by rules made under this Act; 5 [(ff) "rural area" means the area comprised in any village, and includes the area comprised in any town, the population of which does not exceed 6 [twenty thousand] or such other figure as the Central Government may specify from time to time;] 7 * * * * * 8 * * * * * 9 [(h) "village industry" means,-- (i) 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 10 [one lakh 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 (12 of 1987), shall, notwithstanding anything contained in this sub-clause, continue to be a village industry under this Act: 11 [Provided further that in the case of any industry located in a hilly area, the provisions of this this sub-clause shall have effect as if for the words "one lakh rupees", the words "one lakh and fifty thousand rupees" steal.] (ii) any other non-manufacturing unit established for the sole purpose of promoting, maintaining, assisting, servicing (including mother units) or managing any village industry;]Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.