Section 2 in The Karnataka Minor Mineral Concession Rules, 1994
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Act" means the Mines and Minerals Regulation and Development Act, 1957 {Central Act 67 of 1957};(b)"Competent Authority" means a Competent Authority appointed under rule 4;(c)"Controlling Authority" means a Controlling Authority appointed under rule 5;(d)"Director" means the Director, Department of Mines and Geology;(e)"Form" means a form appended to these rules;(f)"Non-specified minor mineral" means minor minerals other than specified minor minerals;(g)"Ordinary building stone" means ordinary building stone specified by the State Government from time to time.(h)"Permit" means a mineral dispatch permit granted under these rules;(i)"Quarry" means any area declared as such by the Controlling Authority and set a part for quarrying any minor mineral;(j)"Quarrying lease" means a lease granted to quarry minor mineral under these rules;(k)"Quarrying Licence" means a quarrying licence granted under these rules;(l)"Schedule" means a Schedule appended to these rules;(m)"Specified minor mineral" means minor minerals specified by the State Government from time to time.
