Section 1 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
1. Short title and commencement.
(1)These rules may be called the Iron Ore Mines Labour Welfare Cess Rules, 1963.(2)They shall come into force from 1st October, 1963.(1)the "Act" means the Iron Ore Mines Labour Welfare Cess Act, 1961 (LVIII of 1961);(2)"Advisory Committee" means a committee constituted under Section 4 of(3)"Chairman" means the Chairman of an advisory committee;(4)"Commissioner" means an Ore Mines Cess Commissioner referred to in rule 31;(5)"fund" means the Iron Ore Mines Labour Welfare Fund;(6)"member" means a member of an advisory committee;(7)"month" means the period from the first day of any month reckoned according to the British calendar to the last day of the same month:(8)"owner" in relation to an iron ore mine includes a lessee, or mortgagee in possession of such mine and any partner, managing director, agent; manager or any other person authorized to represent such mine in its transactions:(9)[ "schedule" means a schedule appended to these rules] [Inserted by G.S.R. 907, dated 31st May, 1967.](10)"treasury" means any Government treasury or sub-treasury.] [Re-numbered by G.S.R. 907, dated 31st May, 1967.]
