Section 2(1) in The Coal Mines (Special Provisions) Rules, 2014
(1)In these rules, unless the context otherwise requires,-(a)"additional levy" has the same meaning as assigned to it in clause (a) of sub-section (1) Section 3 of the Coal Mines (Special Provisions) Ordinance, 2014 (Order 5 of 2014);(b)"allotment document" means the document referred to in sub-rule (4) of rule 11;(c)"allotment order" means the allotment order as referred to in clause (b) of sub-section (1) of Section 3 of the Coal Mines (Special Provisions) Ordinance, 2014 (Order 5 of 2014);(d)"business day" means a day which is not a Saturday or Sunday or any other day declared as a public holiday by the Central Government;(e)"designated custodian" means a person appointed as a designated custodian by the Central Government under section 18 of the Coal Mines (Special Provisions) Ordinance, 2014 (Order 5 of 2014);(f)"floor price" means the price fixed by the Central Government for a Schedule I coal mine allocated by way of auction;(g)"mine dossier" means the mine dossier as referred to in sub-rule (6) of rule 9;(h)"nominated authority" means a person appointed as a nominated authority by the Central Government under section 6 of the Coal Mines (Special Provisions) Ordinance, 2014 (Order 5 of 2014);(i)"operation and management plan" means the plan as referred to in sub-rule (1) of rule 28;(j)"Ordinance" means the Coal Mines (Special Provisions) Ordinance, 2014 (Order 5 of 2014);(k)"reserve price" means the price fixed by the Central Government for a Schedule I coal mine allocated by way of allotment;(l)"rules" means the Coal Mines (Special Provisions) Rules, 2014;(m)"successful allocatee" means the successful allocatee as referred to in sub-rule (1) of rule 13;(n)"tender document" means the tender document as referred to in sub-rule (2) of rule 10;(o)"vesting order" means the vesting order as referred to in clause (w) of sub-section (1) of Section 3 of the Ordinance.
