Section 3(a) in The Mineral Conservation And Development Rules, 1988
(a)[ "abandonment of mine" means final closure of a mine either whole or part thereof when the mineral deposits within mine or part thereof, have been fully extracted or when the mining operations have become uneconomic;] [ Inserted by G.S.R. 330(E), dated 10.4.2003 (w.e.f. 10.4.2003).](aa)[] [ Clause (a) renumbered as Clause (aa) by G.S.R. 330(E), dated 10.4.2003 (w.e.f. 10.4.2003).] "Act" means the [Mines and Minerals (Regulation and Development) Act, 1957 (67 of 1957)] [ Nomenclature amended by Section 3 of the Mines and Minerals (Regulation and Development) Amendment Act, 1999 (38 of 1999), now it stands as the Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957).];
