Section 2 in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
2. Definition.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (Central Act No. 67 of 1957);(b)"Authorized Officers" means officer to whom State Government has empowered under these rules to act upon ;(c)"Check Post" means a check post established on the road by Mineral Resources Department for the verification of the quantity of minerals being transported and the transit documents in any vehicle;(d)"Collector" and "Additional Collector" of Senior Indian Administrative Services scale have the same meaning respectively assigned to them in the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959);(e)"Director" means Director of Geology and Mining, Chhattisgarh appointed by the State Government;(f)"Government" means the Mineral Resources Department of State Government of Chhattisgarh;(g)"Form" means the form appended to these Rules ;(h)"In-charge of Check Post" means the officer in-charge of any check post appointed by the Collector of the concerned district;(i)"Lease" means mining lease and quarry lease granted for the purpose of exploitation of minerals;(j)"Mineral" shall have the same meaning, as assigned in the Mines and Mineral (Development and Regulation) Act, 1957;(k)"Mineral Concession" means Reconnaissance Permit, Prospecting Licence and Mining Lease under the Act and Rules;(l)"Mining Officer" means Deputy Director (Mineral Administration)/ Mining Officer/Assistant Mining Officer posted in the district as Officer In-charge of mining section ;(m)"Owner of Mines" covers Lessee or any manager or any person authorised by the Lessee in writing to work on his behalf;(n)"Rules" means rules framed under Section 23 (C) of the Mines and Minerals (Regulation and Development) Act, 1957 (Central Act No. 67 of 1957);(o)"Scientific Test" means any chemical analysis of minerals conducted in the laboratory of Directorate of Geology and Mining or any other laboratories of Government of India;(p)"Section" means a section of the Act;(q)"State" means the State of Chhattisgarh;(r)"Storage" means Temporary Storage of mineral at any place during transportation to the final destination after removing it from the mining lease area (lease area);(s)"Storage Permit" means the permit issued under these rules by the Collector to any person/company for the temporary storage/beneficiation/ crushing of any mineral in the territorial jurisdiction of the concerned district;(t)"Transit Pass" means a pass issued by the Authorized Officers of Mineral Resources Department, Government of Chhattisgarh for lawful transportation of minerals;(u)"Vehicle" means any mode by which mineral/minerals or its products are transported front the place of raising or from one place to another, excluding railway wagons, aerial ropeway, conveyor belt;(v)"Weigh Bridge" means weighment machine established to measure the quantity of the minerals being transported;(w)All other words and expressions used herein but not defined in the Act, shall have the same meaning as respectively assigned to them under the Act.
