Section 2(vi) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003
(vi)The expression "Mineral", "Mining lease", "Prospecting licence", "Mines", "Quarry lease" have the same meanings which are assigned to them in the Mines & Mineral (Development & Regulation) Act, 1957 and Rules made thereunder i.e. Mineral Concession Rules, 1960 and Bihar Minor Mineral Concession Rules, 1972.
