- In this Act, unless there is something repugnant to the context, the following words shall have the meanings attached to them:-(a)"precious stone" means corundum sapphire and ruby and includes any other stone which [the Government may by a notification in the Government Gazette declare] [Substituted by Act X of 1996 for the words 'may by command of His Highness the Maharaja Bahadur and by notification in the Jammu and Kashmir Government Gazette be declared'.] to be a precious stone for the purposes of this Act;(b)"sapphire or ruby" means sapphire or ruby from the Paddar mines or elsewhere within the State territories which is in a crude condition, either as more or less complete crystals, such as appear in the pegmatite matrix, or broken fragments as are obtained from the detritus on the hill side ;(c)"export" means the taking out of the Jammu and Kashmir State territories to any place outside such territories;(d)"transport" means the removal from one place to another within the territories of the Jammu and Kashmir State;(e)"Minster-in-charge" means a [Minister of the Government] [Substituted by Act X of 2010 for 'Minister of His Highness Government'.] for the time being in charge of the Mining and Mineral Survey Department;(f)"vessel" includes anything for the conveyance of property ;(g)"Magistrate" means a Magistrate of the first or second class or any official or person specially empowered by [the Government] [In sections 2, 8 and 19 the words 'the Government' substituted for words 'His Highness the Maharaja Bahadur' by Act X of 1996.] to try cases under this Act;(h)"State territory" means the territory of the Jammu and Kashmir State;(i)"Mineral Survey Officer" means and includes the mining office of the Mineral Survey Department and any other officer of that Department higher in rank or any officer empowered by [the Government] [In sections 2, 8 and 19 the words 'the Government' substituted for words 'His Highness the Maharaja Bahadur' by Act X of 1996.] by name or by office to carry out all or any of the purposes of this Act;(j)"Police Officer" means and includes all officers of the Police Department of and above the rank of a constable;(k)"Customs and Excise Officer" means and includes every officer of the Department of and above the rank of a jamadar;(l)"Revenue Officer" means any officer of the Revenue Department of and above the rank of a lambardar;(m)"Forest Officer" means and includes every office of that Department of and above the rank of a forest guard;(n)"sapphire offence" means any offence punishable under this Act.
