Section 3(e) in The Mines And Minerals (Development And Regulation) Act, 1957
(e)"minor minerals" means building stones, gravel, ordinary clay, ordinary sand other than sand used for prescribed purposes, and any other mineral which the Central Government may, by notification in the Official Gazette, declare to be a minor mineral;(ea)[ "notified minerals" means any mineral specified in the Fourth Schedule;] [Inserted by Act No. 10 of 2015.]
