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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(l) in Rajasthan Minor Mineral Concession Rules, 2017

(l)"Security Deposit" means a deposit provided for due observance of the terms and conditions of the mineral concession or contract;
(li)"Short Term Permit" means a permit granted under these rules for excavation and removal of a specified quantity of mineral from a specified area within a specified period;
(lii)"State" means the State of Rajasthan;
(liii)"Superintending Mining Engineer" means Superintending Mining Engineer of the Department of Mines and Geology, Rajasthan having jurisdiction over the area concerned, as may be fixed by the Government, from time to time;
(liv)"Superintending Mining Engineer (vigilance)" means Superintending Mining Engineer (vigilance) of the Department of Mines and Geology, Rajasthan having jurisdiction over the area concerned as may be fixed by the Government, from time to time;
(lv)"Surveyor or Senior Surveyor" means Surveyor of the Department of Mines and Geology, Rajasthan having jurisdiction over the area as may be fixed by the Mining Engineer, Mining Engineer (Vigilance), Assistant Mining Engineer or Assistant Mining Engineer (Vigilance), as the case may be, from time to time;
(lvi)"Tenant" means the tenant as defined in the Rajasthan Tenancy Act, 1955 and includes agricultural worker and village artisan; and
(lvii)"Transit Pass" means a pass including e-transit pass duly issued by the Department or generated online, to the lessee, stockist, trader, dealer etc. for lawful transportation of royalty paid mineral.