Section 3 in The Minerals (Evidence of Mineral Contents) Rules, 2015
3. Definitions and interpretation.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957);(b)"composite licence" means a prospecting licence-cum-mining lease issued under sub-section (2) of section 10B or sub-section (3) of section 11of the Act;(c)"conforming" means in a form as near thereto as circumstances of each case may require;(d)"evidence of mineral contents" means the existence of mineral contents established as specified in rule 4, rule 5, or sub-rule (2) of rule 7, as the case may be;(e)"threshold value of minerals" means the limits prescribed by the Indian Bureau of Mines from time to time based on the beneficiability and marketability of a mineral for a given region and given time, below which the material obtained after mining can be discarded as waste;(f)"Schedule" means the Schedule annexed to these rules;(g)the expressions Reconnaissance Survey (G4), Preliminary Exploration (G3), General Exploration (G2), Detailed Exploration (G1), Reconnaissance Mineral Resource (334), Inferred Mineral Resource (333), Indicated Mineral Resource (332), Measured Mineral Resource (331), Probable Mineral Reserve (121 and 122), Proved Mineral Reserve (111), Feasibility Mineral Resource (211), Pre-Feasibility Mineral Resource (221 and 222), Modifying Factors, Geological Study (F3), Pre-Feasibility Study (F2), Feasibility Study (F1), Intrinsically Economic (E3), Potentially Economic (E2) and Economic (E1) used in these rules shall have the meanings assigned to them in Part-I of the Schedule;(h)all other words and expressions used in these rules, but not defined, shall have the same meaning as assigned to them in the Act or the rules made thereunder.
