Section 2 in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968
2. Definitions
- In these rules, unless the context otherwise requires-(a)"construction" means that construction of any structure and includes additions or alterations in an existing building.(b)"construction" means the preparation of copies by drawing or by photography or by mould or by squeezing and includes the preparations of a cinematographic film with the aid of a hand camera which is capable of taking films of not more than eight milimeters and which does not require the use of a stand or involve any special previous arrangements;(c)"document" means any record on stone, lead or copper plate etc., which is a work of art on craftmanship and is of historical value;(d)"filming" means the preparation of a cinematographic film with the aid of a camera which is capable of taking films of more than eight milimeters and which requires the use of a stand;(e)'form" means a form set out in Schedule III;(f)"manuscript" means any hand-writing, in a book form or on a paper of leaf,which is a work of art or historical value:(g)"mining operation" means any operation for the purpose of searching for or obtaining of any mineral;(h)"record" means engraved letters on stone, land terracotta or copper plate etc.:(i)"section" means a section of the Rajasthan Monument, Archaeological Sites and antiquities Act, 1961;(j)"Schedule" means a schedule to these rules: and(k)words and expression not defined but used in these rules shall have the meanings respectively assigned to them under the Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961.
