Section 2 in Telangana Mining Settlements Act, 1956
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context-(1)the expressions "agent" , "employed" , "mines" and "owner", when used in relation to a mine have the same meaning as in section 2 of the Mines Act, 1952;(2)"Board" means a Mines Board of Health established under this Act;(3)"market" means a place for the sale of goods or animals publicly exposed where, ordinarily or periodically, at least four shops, stalls or sheds are set up or where at least twenty five animals are brought for sale;(4)"occupier" , when used in relation to any land or building within an area declared to be a Mining Settlement under section 3 means a person in actual occupation of such land or building or part thereof and includes an owner in actual possession;(5)"owner" , when used in relation to any land or building within an area declared to be a Mining Settlement under section 3 means any person for the time being receiving, or entitled to receive the rent of any land or building or part thereof, whether on his own account or on account or on behalf or for the benefit of any other person or as a receiver, guardian or trustee for any other person or who would so receive the rent or be entitled to receive the rent if the land or building or part thereof were let to a tenant;(6)"prescribed" means prescribed by the Government by rules under this Act;(7)"public market" means any market belonging to the Board or acquired, constructed, maintained or managed by the Board;(8)"tax" includes any toll, rate, cess, fee or other impost leviable under this Act.
