Section 2 in Bihar District Mineral Foundations Rules, 2018
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (Act 67 of 1957); as amended in 2015.(b)"Affected areas" means the area indentified in Sub-Rule (1) of Rule 15 of these Rules.(c)"Affected People" means the persons indentified in Sub-Rule (2) of Rule 15 of these Rules.(d)"Foundation" means the District Mineral Foundation of the respective district.(e)"Fund" means fund of the Foundation;(f)"Government" means the Government of Bihar.(g)"Rules" means the Bihar District Mineral Foundations Rules;(h)"Trust" means the District Minerals Foundation constituted under these rules;(i)"Year" means financial year commencing from the 1st April and ending on the 31st March.(j)"PMKKKY" means Pradhan Mantri Khanij Kshetra Kalyan Yojana.(2)The words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Mines and Minerals (Development and Regulation) Act, 1957 (Act 67 of 1957) as amended in 2015 or as may be defined under the provisions of the Bihar Minor Mineral Concession Rules, 1972,as amended in 2014.
