Section 2(1) in The Bombay Minor Mineral Extraction Rules, 1955
(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.
