Section 2 in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959
2. Definitions. - In these rules, unless the context otherwise requires,--
(a)"construction" of any structure includes additions to or alterations of an existing building;(b)"copying", together with its grammatical variations and cognate expressions, means the preparation of copies by drawing or by photography or by mould or by squeezing and includes the preparation of a cinematographic film [and video film] with the aid of a hand-camera which is capable of taking films of not more than eight millimetres and which does not require the use of a stand or involve any special previous arrangement;(c)"filming", together with its grammatical variations and cognate expressions, means the preparation of a cinematographic film [including video film] [Inserted by G.S.R. 90, dated 30.1.1991 (w.e.f. 1.3.1991).] with the aid of a camera which is capable of taking films of more than eight millimetres and which requires the use of a stand or involves other special previous arrangements;(d)"Form" means a Form set out in the Third Schedule;(e)"mining operation" means by operation for the purpose of searching for or obtaining minerals and includes quarrying, excavating, blasting and any operation of a like nature;(f)"prohibited area" or "regulated area" means an area near or adjoining a protected monument which the Central Government has, by notification in the Official Gazette, declared to be a prohibited area, from as the case may be, a regulated area, for purposes of mining operation or construction or both;(g)"Schedule" means a Schedule to these rules; and(h)"section" means a section of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (24 of 1958).
