Section 2 in The Karnataka Regulation of Stone Crushers Act, 2011
2. Definitions.
(1)In this Act, unless there is anything repugnant in the subject or context,-(a)"Appellate Authority" means the Regional Commissioner of the concerned region;(b)"committee" means the District Stone Crusher Regulation Committee constituted under section 8;(c)"Deputy Commissioner" means the Deputy Commissioner of the concerned Revenue District;(d)"Licence" means a licence granted under this Act;(e)"Licensee" means a person or a company holding licence under this Act;(f)"Licencing Authority" means the Deputy Commissioner of the concerned Revenue District;(g)"Licence fee" means the licence fee payable under this Act;(h)"Pollution Control Board" means the Karnataka State Pollution Control Board established under the provisions of the Water (Prevention and Control of Pollution) Act, 1974;(i)"rules" means rules made under this Act;(j)"safer zone" means a location or a zone declared as such by the Licencing Authority under section 6;(k)"stone crusher" means any power driven machinery of any size which crushes stone;(l)"year" means year commencing on the first day of April and concluding on 31st day of March of the succeeding year.(2)All other words and expressions used in this Act but not defined shall have the same meanings respectively assigned to them in the Mines and Minerals (Development and Regulation) Act, 1957 (Central Act 67 of 1957) and rules issued thereunder.
