Section 2 in The Karnataka Treasure Trove Act, 1962
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“Deputy Commissioner” means such officer as the State Government may by notification appoint to perform the functions of a Deputy Commissioner under this Act, and if no such officer is appointed, the Deputy Commissioner of the District;(b)“Director” means the Director of Archaeology in Karnataka and includes any officer authorised by the State Government to perform the duties of the Director;(c)“finder” means in the case of any treasure found in the course of work done atthe express or implied direction of any person, such person and in any other case theperson who finds the treasure;(d)“notification” means a notification published in the official Gazette;(e)“owner” in respect of any land or thing affixed to land, includes a person who is entitled under any law or instrument, to treasure in such land or thing:Provided that where the land is the property of the Government, the Government shall be deemed to be the owner of the land or thing affixed thereto;(f)“prescribed” means prescribed by rules made under this Act.(g)“treasure” means anything of any value hidden in the soil or in anything affixed thereto.
