S.O. 1722(E) – In
exercise of the powers conferred by sub-section (1) of 2006) herein referred
to as the said Act, the Central Government specifies the following items, the
cost of which shall be excluded while calculating the investment in plant and
machinery in the case of the enterprises mentioned in Section 7(1)(a) of the
said Act, namely:
i. equipment such
as tools, jigs, dyes, moulds and spare parts for maintenance and the cost of
consumables stores;
ii. installation
of plant and machinery;
iii. research and
development equipment and pollution controlled equipment
iv. power generation
set and extra transformer installed by the enterprise as per regulations of
the State Electricity Board;
v. bank charges
and service charges paid to the National Small Industries Corporation or the
State Small Industries Corporation;
vi. procurement
or installation of cables, wiring, bus bars, electrical control panels (not
mounded on individual machines), oil circuit breakers or miniature circuit breakers
which are necessarily to be used for providing electrical power to the plant
and machinery or for safety measures;
vii gas producers
plants;
viii. transportation
charges ( excluding sales-tax or value added tax and excise duty) for indigenous
machinery from the place of the manufacture to the site of the enterprise;
ix. charges paid
for technical know-how for erection of plant and machinery;
x. such storage
tanks which store raw material and finished produces and are not linked with
the manufacturing process; and
xi. fire fighting
equipment.
2. While calculating
the investment in plant and machinery refer to paragraph 1, the original price
thereof, irrespective of whether the plant and machinery are new or second handed,
shall be taken into account provided that in the case of imported machinery,
the following shall be included in calculating the value, namely;
i. Import duty (excluding miscellaneous
expenses such as transportation from the port to the site of the factory, demurrage
paid at the port);
ii. Shipping charges;
iii. Customs clearance charges; and
iv. Sales tax or value added tax.
(F.No.4(1)/2006-MSME- Policy)
JAWHAR SIRCAR, Addl. Secy.