Section 2(1) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957);(b)"Competent Authority" means officers as mentioned in the Schedule appended to these rules;(c)"Carrier" means any mode of conveyance or facility by which mineral is transported from one place to another and it includes mechanized conveyance, person, animal, bicycle, vessel, cart or any other means;(d)"Check-post" means any permanent or temporary structure managed by authorized personnel to verify the documents relating to transport of mineral(s);(e)"Form" means a form appended to these rules;(f)"Government" means the Government of Orissa;(g)"Government Laboratory" means Chemical Analytical Laboratories functioning under the control of the Department of Steel & Mines, Orissa;(h)"Illegal mining" means any mining activity undertaken in violation of Sub-section (1) of Section 4 of the Act;(i)"Illegal transportation" means transportation or caused to be transported of any mineral otherwise than in accordance with the provisions of the Act and rules made thereunder;(j)"Illegal storage" means the storing of any mineral other than in accordance with the provisions of the Act and rules made thereunder;(k)"Inspecting officer" means any person authorised by the Government under Section 24 of the Act;(l)"Prescribed" means prescribed under these rules or rules made under the Act;(m)"Research work" means any work done for beneficiation and up gradation of the mineral and for examining its suitability for utilization in the industry and for the purpose of scientific study without any commercial utilization;(n)"Scientific test" means any test conducted for chemical analysis or mineralogical study of mineral and assessment of its chemical and mineralogical constituents and properties for the purpose of scientific study without any commercial utilisation;(o)"Trader" means any person who carries on business of buying, possessing, storing, selling, supplying, transporting, distributing or delivering for sale or processing of mineral(s), and includes:(i)person who buys and processes, minerals for sale or for utilisation for their own purposes;(ii)person who holds a mining lease granted under Mineral Concession Rules, 1960 or acquires a mining lease under the Coal Bearing Area (Acquisition and Development) Act, 1957;(p)"Trading licence" means a licence issued by the Competent Authority to any person, who wishes to possess, sell, trade in, transport, store, or otherwise deal with any mineral;(q)"Transit pass" means a pass issued by the Competent Authority for lawful transportation of any mineral, raised in accordance with the provisions of the Act and rules made thereunder, by a carrier;(r)"Transit permit" means the permission granted by the Competent Authority in the prescribed form for removal of mineral from one place to another;(s)"Transportation" means carrying of mineral from one place to another;(t)"Weighbridge" means mechanized or electronic system of weighing minerals or mineral products;
