(xvi)"Lessee" means a person who has been granted a quarry lease [...] [Omitted by Notification No. F-19-10-99-XII-2, dated 30-05-2001.] under these rules and include any contractor, sub-lessee, and agent whether appointed as such or not who acting or purporting to act on behalf of the lessee takes part in the management, supervision, extraction and dispatch of mineral;
