Section 2(h) in The Coking Coal Mines (Emergency Provisions) Act, 1971
(h)"mine" means any excavation where any operation for the purpose of searching for or obtaining minerals has been or is being carried on and includes--(i)all borings and bore holes;(ii)all shafts adjacent to, and belonging to, or in, a mine, whether in the course of being sunk or not;(iii)all levels and inclined planes in the course of being driven;(iv)all open cast working;(v)all conveyors or aerial ropeways provided for the bringing into or removal from a mine of minerals or other articles or for the removal of refuse therefrom;(vi)all lands, buildings, works, adits, levels, planes, machinery and equipment, vehicles, railways, tramways and sidings adjacent to, and belonging to, or in, a mine;(vii)all workshops belonging to, or in, a mine including buildings, machinery, instruments, stores, equipment of such workshops and the lands on which such workshops stand;(viii)all coal in stock or in transit or under production and other stores, stocks and instruments belonging to, or in, a mine;(ix)all power stations belonging to, or in, a mine or operated for supplying electricity for the purpose of working the mine or a number of mines under the same management;(x)all lands, buildings and equipment adjacent to, or belonging to, or in, a mine where the washing of coal or manufacture of coke is carried on;(xi)all other assets, movable or immovable, belonging to a mine, whether within its premises or outside, including cash balances, reserve funds and investments in so far as they relate to the coking coal mine and also any money lawfully due to the coking coal mine in relation to any period prior to the appointed day;
