Section 2 in Coal Mines (Nationalisation) Act, 1973
2. Definitions.-
In this Act, unless the context otherwise requires,-(a)"appointed day" means the 1st day of May, 1973;(b)"coal mine" means a mine in which there exists one or more seams of coal;(c)"company" means a company as defined in section 3 of the Companies Act, 1956, (1 of 1956) and includes a foreign company within the meaning of section 591 of that Act;(d)"Commissioner" means the Commissioner of Payment appointed under section 17;(e)"Custodian" means the Custodian appointed under sub-section (2) of section 11, to take over, or carry on, the management of a coal mine;(f)"Government company" has the meaning assigned to it by section 617 of the Companies Act, 1956 (1 of 1956);(g)"managing contractor" means the person, or body of persons, who, with the previous consent, in writing, of the State Government, has entered into an arrangement, contract or understanding, with the owner of a coal mine under which the operations of the coal mine are substantially controlled by such person or body of persons;(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, 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 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 equipment of such wordships and the lands on which such workships 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 belonging to the owner of the mine, whether in stock or in transit, 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, if solely used for the location of the management, sale or liaison officers or for the residence of officers and staff, of the mine;(xii)all other fixed assets, movable and immovable, belonging to the owner of a mine, wherever situated, and current assets, belonging to a mine, whether within its premises or outside, and also any money lawfully due to such owner in relation to the mine in respect of any period prior to the appointed day.Explanation.- The expression "current assets" does not include dues from sundry debtors, loans and advances to other parties and investments, not being investments in the coal mine;(i)"Mineral Concession Rules" means the rules, for the time being in force, made under the Mines and Minerals (Regulation and Development) Act, 1957 (67 of 1957);(j)"mining company" means a company owning a coal mine, and in relation to a foreign company within the meaning of section 591 of the Companies Act, 1956, (1 of 1956) the undertaking of that company in India;(k)"notification" means a notification published in the Official Gazette;(l)"prescribed" means prescribed by rules made under this Act;(m)"specified date" means such date as the Central Government may, for the purpose of any provision of this Act, by notification, specify; and different dates may be specified for different provisions of this Act;(n)words and expressions used herein and not defined but defined in the Coal Mines (Conservation, Safety and Development) Act, 1952, (12 of 1952) have the meaning, respectively, assigned to them in that Act;(o)words and expressions used herein and not defined in this Act or in the Coal Mines (Conservation, Safety and Development) Act, 1952, (12 of 1952) but defined in the Mines Act, 1952, (35 of 1952) have the meanings, respectively, assigned to them in the Mines Act, 1952.
