Section 2 in The Minerals (Transfer of Mining Lease Granted Otherwise than through Auction for Captive Purpose) Rules, 2016
2. Definition.
(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)"transfer charges" means the amount to be paid from time to time by the transferee to the State Government as notified in accordance with the provisions of sub-rule (1) of rule 6;(c)"transferee" means a person to whom a mining lease granted otherwise than through auction to be used for captive purpose is to be transferred;(d)"transferor" means a person who holds the mining lease to be transferred, which was granted otherwise than through auction and is being used for captive purpose;(e)"used for captive purpose" means the use of the entire quantity of mineral extracted from the mining lease in a manufacturing unit owned by the lessee;(f)"value of mineral dispatched" shall have the meaning as specified in sub-rule (2) of rule 8 of the Mineral (Auction) Rules, 2015.(2)The words and expressions used in these rules but not defined herein shall have the same meaning as assigned to them in the Act or rules made thereunder.
