Section 2(1) in The Karnataka Regulation of Stone Crushers Act, 2011
(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.
