Section 2(1) in The Minerals (Transfer of Mining Lease Granted Otherwise than through Auction for Captive Purpose) Rules, 2016
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957);(b)"transfer charges" means the amount to be paid from time to time by the transferee to the State Government as notified in accordance with the provisions of sub-rule (1) of rule 6;(c)"transferee" means a person to whom a mining lease granted otherwise than through auction to be used for captive purpose is to be transferred;(d)"transferor" means a person who holds the mining lease to be transferred, which was granted otherwise than through auction and is being used for captive purpose;(e)"used for captive purpose" means the use of the entire quantity of mineral extracted from the mining lease in a manufacturing unit owned by the lessee;(f)"value of mineral dispatched" shall have the meaning as specified in sub-rule (2) of rule 8 of the Mineral (Auction) Rules, 2015.
