Section 2 in Atomic Minerals Concession Rules, 2016
2. Definitions.
(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)"atomic minerals" means minerals specified in Part B of the First Schedule to the Act;(c)"Beach Sand Minerals" means economic heavy minerals found in the teri or beach sands, which include ilmenite, rutile, leucoxene, garnet, monazite, zircon and sillimanite;(d)"Board" means the Atomic Energy Regulatory Board constituted under section 27 of the Atomic Energy Act, 1962 (33 of 1962);(e)"Department" means the Department of Atomic Energy, in the Central Government;(f)"Directorate" means the Atomic Minerals Directorate for Exploration and Research under the Department;(g)"illegal mining" means any reconnaissance or prospecting or mining operation undertaken by any person or a company in any area without holding a mineral concession as required by Sub-section(1) of section 4 of the Act.Explanation. - For the purposes of this clause,(a)violation of any rules, other than the rules made under section 23C of the Act, within the mining lease area by a holder of a mining lease shall not be construed as illegal mining;(b)any area granted under a mineral concession shall be considered as an area held with lawful authority by the holder of such mineral concession, while determining the extent of illegal mining;(h)"prescribed substances" means minerals included in the list of prescribed substances under the Atomic Energy Act,1962 (33 of 1962);(i)"railway" and "railway administration" have the meanings respectively assigned to them in the Railways Act, 1989 (24 of 1989);(j)"run-of-mine" means the raw unprocessed or uncrushed material in its natural state obtained after blasting or digging or dredging from mineralised zone of mining lease area;(k)"Schedule" means a Schedule to these rules;(l)"section" means a section of the Act;(m)"threshold value" means the grade of atomic mineral, specified as percentage of weight of the prescribed substances contained in the ore, [as specified] [Substituted 'to be specified and notified by the Department from time to time' by Notification No. G.S.R. 126(E), dated 19.2.2019 (w.e.f. 11.7.2016).] in Schedule A as the threshold value for the particular atomic mineral occurring as such or in association with one or more minerals; and(n)"Total Heavy Mineral" means the minerals which comprises of Ilmenite, Rutile, Zircon, Monazite, Sillimanite, Leucoxene and Garnet.(2)The words and expressions used in these rules but not defined herein shall have the same meanings as assigned to them in the Act, the rules made thereunder or the Atomic Energy Act, 1962 (33 of 1962), as the case may be.
