Section 2 in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Act, 1989;(b)"Form" means a form appended to these rules;[(b-i) * * *] [Omitted vide Orissa Gazette Extraordinary No. 141/29.1.2003 S.R.O.No. 28/2003.](c)"scientific test" means any test conducted for chemical and mineralogical analysis of the ores and minerals and assessment of their chemical and mineralogical constituents and properties;(d)"section" means a section of the Act;(e)"research work" means any work done for benefication and upgradation of the minerals and ores and for examining their suitability for utilisation for industrial purpose.(2)All other words and expressions used but not defined in these rules, unless the context otherwise requires, shall have the same meanings as respectively assigned to them in the Act.Chapter-II Grant of licence and its renewal
