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;

(F.No.4(1)/2006-MSME- Policy)
JAWHAR SIRCAR, Addl. Secy.