Section 3(m) in The Mineral Conservation And Development Rules, 1988
(m)"manager" when used in relation to a mine, means any person appointed by the owner or agent and includes the owner or the agent if he appoints himself to be such manager, under section 17 of the Mines Act, 1952 (35 of 1952);(mm)[ "mine closure" means steps taken for reclamation, rehabilitation measures taken in respect of a mine or part thereof commencing from cessation of mining or processing operations in a mine or part thereof;] [ Inserted by G.S.R. 330(E), dated 10.4.2003 (w.e.f. 10.4.2003).]
