Section 2 in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (No. 67 of 1957):(b)"Authorised Person" means Director, Joint Director, Deputy Director, Officer Incharge (Flying Squad) for the entire State and Collector, Additional Collector of senior I.A.S. scale, Additional Collector and Joint Collector, Deputy Collector, Tahsildar, Naib Tahsildar of State Administrative Service, Officer Incharge of the Mining Section of the concerned District Collectorate, Mining Officer, Diamond Officer, Assistant Mining Officer, Mining Inspector and Mining Surveyor of the district concerned within their respective jurisdiction or any other person authorised by the Government;(c)"Carrier" means any mode by which mineral/minerals or its products are transported from the place of raising or from one place to another by way of mechanised device; excluding railway wagons, aerial ropeway, conveyor belt:(d)"Collector" and "Additional Collector" of senior I.A.S. scale have the same meaning respectively assigned to them in the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);(e)"Director" means Director of Geology and Mining, Madhya Pradesh and Joint Director, Deputy Director, Mining Officer, Diamond Officer, Assistant Mining Officer, Mining Inspector and "Mining Surveyor" means the respective Officers of the Directorate of Geology and Mining, Madhya Pradesh;(f)"Form" means the form appended to these rules;(g)"Government" means the State Government of Madhya Pradesh;(h)"Licence" means a mineral dealer licence granted under these rules;(i)"Licensee" means holder of a mineral dealer licence granted under these rules for the purpose of transporting, storing and trading mineral/minerals or its products;(j)"Licensing Authority" means Collector, Additional Collector of senior I.A.S. scale or any other Officer to whom the State Government may, by notification in the Official Gazette, authorise for the purpose of granting or renewing a mineral dealer licence;(k)Words "Mineral", "Reconnaissance Permit", "Prospecting Licence" and "Mining Lease" shall have the same meaning, as assigned to them in the Act;(l)"Mineral Product" means bricks, roofing tile, lime, dressed stone, block, slabs, tiles, chips, ballast, stone dust; and/or any product to be prepared from mineral/minerals without involving any chemical changes;(m)"Officer Incharge" means the Officer Incharge of the Check Post appointed by the Collector;(n)"Scientific test" means any test conducted for geological mineralogical or chemical analysis of minerals and rocks exclusively for academic and research purpose without any commercial motive;(o)"Stockyard" means a place where the mineral/minerals and/or its products are stored and stocked for commercial purposes outside the lease area;(p)"Transit Pass" means a pass issued by an officer authorised under the provisions of these rules or under the Madhya Pradesh Minor Mineral Rules, 1996 for lawful transportation of any mineral/ minerals and/or its products from the lease area or from one place to another by a carrier;(q)The words used but not defined in these rules shall have the same meaning as assigned to them in the Act or rules framed thereunder.
