Section 3(h) in The Mines And Minerals (Development And Regulation) Act, 1957
(h)"prospecting operations" means any operations undertaken for the purpose of exploring, locating or proving mineral deposits; [*] [The words " and" omitted by Act 38 of 1999, Section 4 (w.e.f. 18.12.1999).](ha)"reconnaissance operations" means any operations undertaken for preliminary prospecting of a mineral through regional, aerial, geophysical or geochemical surveys and geological mapping, and include pitting, trenching, drilling and sub-surface excavation;(hb)"mineral concession" means a permit granted for the purpose of undertaking reconnaissance operations; [* * *]](hba)“Schedule” means the Schedules appended to the Act;’;(hc)[ "Special Court" means a Court of Session designated as Special Court under sub-section (1) of section 30B; and] [Inserted by Act No. 10 of 2015.]
