Section 2 in Chhattisgarh Minor Mineral Rules, 2015
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (No. 67 of 1957);(b)"Additional Director", "Joint Director", "Deputy Director" and "Assistant Geologist", means the respective officers of Directorate of Geology and Mining, Government of Chhattisgarh;(c)"Agreement" means an agreement to quarry and carry away one or more minor minerals specified therein;(d)"Air Pollution" shall have the meaning as assigned to it under clause (b) of Section 2 of the Air (Prevention and Control of Pollution) Act, 1981 (No. 14 of 1981);(e)"Appellate Authority" means the Government or any other authority vested with such powers under these rules;(f)"Assessee" means a person holding a Mining Lease, Quarry Lease or Quarry Permit and includes any other person who holds a mine of minor minerals granted under these rules, save as exempted under rules;(g)"Assessing Authority" means Deputy Director (Mineral Administration), Mining Officer, Assistant Mining Officer and Mining Inspectors posted in the district;(h)"Assessment" means the assessment levied under these rules with reference to the extent of minor minerals extracted;(i)"Assessment Year" means the yearly period beginning from the date of commencement of the lease and ending on 31st December for the first year of the lease and thereafter from 1st January to 31st December or part thereof;(j)"Association" means a body of persons associated for objects and promotion of the economic interest of its members and is so registered under the Chhattisgarh Co-operative Societies Act, 1960 (No. 17 of 1961);(k)"Below Poverty Line" means the family declared as Below Poverty Line by the State Government, from tune to time;(l)"Collector" shall have the same meaning as assigned to him under the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959);(m)"Commissioner" of a revenue division shall have the same meaning as assigned to him in the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959);(n)"Competent Authority" means a Competent Authority appointed by the State Government to carry out the provisions of these rules;(o)"Co-operative Society" has the same meaning as assigned to it under the Chhattisgarh Co-operative Societies Act, 1960 (No. 17 of 1961);(p)"Corporation" shall have the same meaning as assigned to it under the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956);(q)"Dead Rent" and "Royalty" shall have the same meaning as respectively assigned to them under the Act;(r)"Director" means the Director/Commissioner, Geology and Mining, Government of Chhattisgarh;(s)"Educated Unemployed" means a person,-(i)who holds at least High School Certificate Examination i.e. 10th pass in (10+2) system of the Chhattisgarh Board of Secondary Education;(ii)who is a resident of the State of Chhattisgarh;(iii)who is above 18 years but below 35 years of age;(iv)who belongs to Below Poverty Line family; and(v)who has not availed any facility under any other scheme for Educated Unemployed at any time;(t)"Environment" shall have the same meaning as assigned to it under clause (a) of Section 2 of the Environment (Protection) Act, 1986 (29 of 1986);(u)"Financial Assurance" means the sureties furnished by the Mining Lease holder, Quarry Lease holder or Quarry Permit holder to the Competent Authority, so as to indemnify the authorities against the reclamation and rehabilitation cost;(v)"Form" means a form appended to these Rules;(w)"Gram Panchayat", "Janpad Panchayat", "Zila Panchyat" and "Gram Sabha" shall have the same meaning assigned to them respectively in the Chhattisgarh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994);(x)"Lessee" means a person who has been granted a Prospecting Licence, Mining Lease, Quarry Lease or Quarry Permit under these rules and includes any contractor, sub-lessee and agent, whether appointed or not, who is acting or purporting to act on behalf of the lessee and is taking part in the management, supervision, extraction and dispatch of mineral;(y)"Mine" and "Owner" shall have the same meaning assigned to them respectively in the Mines Act, 1952 (35 of 1952);(z)"Mineral Concession" includes Prospecting Licence, Mining Lease, Quarry Lease and Quarry Permit;(aa)"Mining Officer", "Assistant Mining Officer" and "Mining Inspector" means the respective officers of the Directorate of Geology and Mining, Government of Chhattisgarh;(ab)"Mining Operation" and "Quarrying Operation" means any operation undertaken for the purpose of winning any minor mineral and shall include erection of machinery, construction of roads in connection with the mine;(ac)"Minor Minerals" means the minerals as specified in Schedule-I and Schedule-II appended to these Rules and any other mineral which the Government of India may, by notification in the Official Gazette, declare to be a minor mineral under clause (e) of Section 3 of the Act;(ad)"Municipality" shall have the same meaning as assigned to it under clause (18) of Section 3 of the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961);(ae)"Other Backward Classes" means the Other Backward Classes of citizens as specified by the Government vide Notification No. F-8-5-XXV-4-84, dated 26th December, 1984, as amended from time to time;(af)"Prospecting Licence" means a licence granted for the purpose of undertaking Prospecting Operation of minor minerals;(ag)"Prospecting Operation" means any operation undertaken for the purpose of prospecting, locating or proving minor mineral deposits;(ah)"Public Place" means roads, public buildings, reservoirs, irrigation canals, tanks, natural water courses, village paths, religious places, burial ground, etc.;(ai)"Quarry Closure Plan" means a plan for the purpose of decommissioning, reclamation and rehabilitation in the quarry or part thereof, after cessation of mining and mineral processing operations that has been prepared in the manner specified in the standard format and guidelines issued by the State Government;(aj)"Quarry Lease" means a lease granted for mining and removal of minor minerals as mentioned in Section 15 of the Act;(ak)"Quarry Permit" means the permission granted under these rules to extract and remove any specific quantity of minor mineral within a specified period;(al)"Quarry Plan" means a plan prepared under these rules for mining of minor mineral/minerals;(am)"Railway" and "Railway Administration" shall have the same meaning as respectively assigned to them under the Indian Railways Act, 1989 (No. 24 of 1989);(an)"Recognised Qualified Person" means a person having the prescribed educational qualification or/and experience as notified by the State Government, under these Rules, from time to time;(ao)"Schedule" means a schedule appended to these Rules;(ap)"Scheduled Castes" means the Scheduled Castes as specified in relation to this State under Article 341 of the Constitution of India;(aq)"Scheduled Tribes" means the Scheduled Tribes as specified in relation to this State under Article 342 of the Constitution of India;(ar)"Special Area" shall have the same meaning as assigned to it in the Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (No. 23 of 1973);(as)"State Government" means the Government of Chhattisgarh;(at)"Water Pollution" shall have the same meaning as assigned to it under the Water (Prevention and Control of Pollution) Act, 1974 (No. 6 of 1974).(2)All other words and expressions used in these rules but not defined in these rules but defined in the Mines and Minerals (Development and Regulation) Act, 1957 (No. 67 of 1957) shall have the same meaning as respectively assigned to them in the said Act.
