(iii) a medium enterprise, where the investment in equipment is more than two crore rupees but does not exceed five crore rupees. Explanation 1. For the removal of doubts, it is hereby clarified that in calculating the investment in plant and machinery, the cost of pollution control, research and development, industrial safety devices and such other items as may be specified, by notification, shall be excluded. Explanation 2. It is clarified that the provisions of section 29B of the Industries (Development and Regulation) Act, 1951 , shall be applicable to the enterprises specified in sub- clauses (i) and (ii) of clause (a) of sub- section (1) of this section.