Section 2(g) in Coal Mines (Taking Over of Management) Act, 1973
(g)"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, 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 workings;(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 equipments, instruments, stores, vehicles, railways, tramways and sidings in, or adjacent to, a mine and used for the purposes of the mine;(vii)all workshops (including buildings, machinery, instruments, stores, equipments of such workshops and the lands on which such workshops stand) in, or adjacent to, a mine and used substantially for the purposes of the mine or a number of mines under the same management;(viii)all coal in stock or in transit belonging to the owner of the mine and all coal under production in a mine;(ix)all power stations in a mine or operated primarily for supplying electricity for the purpose of working the mine or a number of mines under the same management;(x)all lands, buildings and equipments, belonging to the owner of the mine, and in, adjacent to or situated on the surface of, the mine where the washing of coal obtained from the mine or manufacture, therefrom, of coke is carried on;(xi)all lands and buildings [other than those referred to in sub-clause (x) ] wherever situated and solely used for the location of the management, sale or liaison offices, or for the residence of officers and staff, of the mine;(xii)all other assets, movable and immovable, belonging to the owner of a mine, wherever situated, including cash balances reserve funds and investments in so far as they relate to the mine and also any money lawfully due to him in relation to the mine in respect of any period prior to the appointed day;
