Section 2 in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
2. Definitions.
(1)In these rules, unless the context otherwise requires -(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (Act 67 of 1957);(b)"District Officer" means Collector or District Magistrate of the concern district;(c)"Carrier" means any mode of conveyance or facility by which mineral is transported from one place to another and it includes truck, tractor, dumper, rail, vessel or any other means;(d)"Check-post" means any permanent or temporary structure managed by authorised personnel to verify the documents relating to transport of mineral(s);(e)"Form" means a form appended to these rules;(f)"Government" means the State Government of Uttar Pradesh;(g)"Government Laboratory" means Chemical Analytical Laboratories functioning under the control of the Department of Geology and Mining Uttar Pradesh;(h)"Illegal mining" means any mining activity undertaken in violation of sub-section (1) of Section 4 of the Act;(i)"Illegal transportation" means transportation or caused to be transporated of any mineral otherwise than in,accordance with the provisions of the Act and rules made thereunder;(j)"Illegal storage" means the storing of any mineral other than in accordance with the provisions of the Act and these rules;(k)"Inspecting officer" means any person authorised by the Government under Section 24 of the Act and Rule 66 of the Uttar Pradesh Minor Mineral (Concession) Rules, 1963:(l)"Research work" means any work done for beneficiation and upgradation of the mineral and for examining its suitability for utilisation in the industry and for the purpose of scientific study without any commercial utilisation;(m)"Scientific test" means any test conducted for chemical analysis or mineralogical study of mineral and assessment of its chemical and mineralogical constituents and properties for the purpose of scientific study without any commercial utilisation;(n)"Storage licence" means licence issued by the District Officer to any person, who wishes to possess, sell, trade in, transport, store or otherwise deal with any mineral;(o)"Storage Licensee" means any person holding licence under these rules to carry on business of buying, possessing, storing, selling, supplying, transporting, distributing or delivering for sale or processing of mineral(s);(p)"Transit pass" means a pass issued by the District Officer for lawful transportation of any mineral, raised in accordance with the provisions of the Act and these rules;(q)"Transportation" means carrying of mineral from one place to another;(r)"Weighbridge" means mechanised or electronic system of weighing minerals or mineral products;(s)"Urban Area" means area notified by the State Government as urban and development area.(2)Words and expressions used but not defined in these rules shall have the same meaning as respectively assigned to them under the Act.
