- In this Act, unless the context requires-(a)"block mica" means any mica, other than chillas, splittings and waste mica, obtained from crude mica by any process of trimming:(b)"chillas" means thin lamination or cleanings of mica not more than 0.008 inch thick obtained from crude or block mica:(c)"Controller" means an officer appointed by the State Government to be a Mica Controller for the purpose of this Act:(d)"crude mica" means mica in its rough state before it has been trimmed or subjected to any process;(e)"dealer's license" means a license granted under section 5 authorising the person to whom it is granted to by mica, and to have in his possession and sell mica-(i)extracted in the state of Rajasthan from a mica mine of which he is not in possession or from a mica dump, or(ii)imported into the State of Rajasthan from any place not situated in the State of Rajasthan:(f)"home splitter" means a person who is employed by a splitting contract or a license to split block mica or chillas;(g)"licensee" means a person to whom a dealer's license has been granted:(h)"manufactured mica" means mica in any form other than the form of crude mica, block mica, chillas or splittings:(i)"mica" [includes] [Substituted by Rajasthan Act 43 of 1976.] crude mica:(j)"mica dump" means any collection of refuse consisting wholly or largely of mica [and shall include waste, scrap or waste- round mica] [Inserted by Rajasthan Act 43 of 1976.]:(k)"mica mine" means any excavation where any operation for the purpose of searching for or obtaining mica has been or is being carried on:(l)"mining lease" means a mining lease, as defined by the [rules made form time to time under section 13 of the Mines and Minerals (Regulation and Development) Act, 1957 (Central Act LXVII of 1957),] [Substituted by Rajasthan Act 43 of 1976.] covering mica, granted by State Government and "mining lessee" means a person holding a mining lease:(m)"prescribed" means prescribed by rules made under this Act:(n)"prospecting license" means a prospecting license as defined by the [rules made, from time to time, under section 13 of the Mines and Minerals (Regulation and Development) Act, 1957 (Central Act LXVII of 1957),] [Substituted by Rajasthan Act 43 of 1976.] covering mica, granted by State Government and "prospecting licensee" means a person holding a prospecting license:(o)"splittings" means thing laminations of mica not more than 0.00125 inch thick: and(p)"splitting contractor" means a person who receives block mica or chillas from a licensee for preparing splitting therefrom through home splitters.
