Section 2 in The Bombay Minor Mineral Extraction Rules, 1955
2. Definitions.
(1)In these rules, unless there is anything repugnant in the subject or context,-(i)"competent officer" means -(a)in the case of lands in charge of the Forest Department of Government, the Divisional Forest Officer concerned :[Provided that, the Divisional Forest Officer of the Division or the Sub-Divisional Forest Officer of an independent Sub-Division may be appointed to be a competent officer in respect of another Division or independent subdivision or any part thereof,] [Inserted by G.N. of 16.2.1960.](b)in the case of quarries in charge of the Public Works Department of Government, the Executive Engineer of the Division concerned :[Provided that, the Executive Engineer of the Division may be appointed to be competent officer in respect of another Division or any part thereof,] [Inserted by G.N. of 16.2.1960.] and ,(c)in other case, the Collector of the District concerned, or such other officer as may be appointed by the Government in that behalf :[Provided that, the Collector of the District may be appointed to be a competent officer in respect of another district or any part thereof;] [Inserted by G.N. of 16.2.1960.](ii)"Director of Industries" means the Director of Industries, Bombay State;(iii)"Government" means the State Government;(iv)"quarrying lease" means a lease to mine, quarry, bore, dig and search for, win, work and carry away any minor mineral specified therein;(v)"quarrying permit" means a permit granted under Chapter IV of these rules to extract and remove any minor mineral in specified quantities;(vi)"specified minor mineral" means limestone, limeshell or such other minor mineral as may be specified by Government by notification in the Official Gazette.(2)Words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Mineral Concession Rules, 1949.
