Section 2 in The Punjab Minor Mineral Concession Rules, 1964
2. Definitions.
- In the rules, unless the context otherwise requires. --(a)'Act' means the Mines and Minerals (Regulations and Development) Act, 1957.(b)[,(c)] [[Clauses (b) and (c) omitted vide Legislative Supplement Part III dated 27.7.1969. Before omission these read as under :(b)'Minor Mineral' means building stones, gravel, ordinary clay, ordinary sand other than sand used for prescribed purposes and any other mineral which the Central Government may, by notification in Official Gazette, declare to be a minor mineral under clause (e) of section 3 of the Act.(c)'Building Stone' includes sand-stone, quartzite schists limestone, bajri, marble dolomite, slate and shale when used as building material.]](d)'Department' means the [Mines and Geology Department] [Substituted by Haryana Government Notification No. GSR 178/PR64/R53-89. dated 24.10.1989.] of the [Haryana] Government.(e)'Director' means the [Director of Mines and Geology] [Substituted by Haryana Government Notification No. GSR 178/PR64/R53-89 dated 24.10.1989.], [Haryana].(f)'Government' means the Government of the State of [Haryana.](g)'Mining lease' means a lease to mine, quarry, bore, dig, and search for win, work and carry away any minor mineral specified therein.(h)'Presiding Officer' means the Director or any other Officer nominated or authorised by him for holding auction/calling tenders for contracts.(i)'Short term permit' means a permit granted by the Director to extract a certain quantity of mineral for the period specified in the permit.(j)'Contract' means a contract given on behalf of the Government to carry, win, work and carry away any mineral specified therein through open auction or by inviting tenders for certain specified areas, notified by the Director.(k)'Contractor' means a person or a party holding a contract under these rules.(l)'Schedule' means a Schedule appended to these rules.(m)'Form' means a form appended to these rules.(n)'Mining Officer' means an officer appointed by the Government to ensure enforcement of minerals rules and regulations at district level, holding charge of one or more districts;(o)[ "mining plan" means a mining plan prepared by mining lessees of minor mineral lease granted under these rules; [Clauses (o) (p) (q) and (r) added by Haryana Government Notification No. S.O. 143/C.A. 67/1957/S.15/2003 dated 8.12.2003.](p)"mining engineer" means a person appointed in writing by the owner or agent to perform the duties of a mining engineer under the Mines Act, 1952 (35 of 1952);(q)"authorised officer" means any officer of the Government duly authorized in writing by the Government to perform the functions under these rules;(r)all other words and expressions used in these rules but not defined shall have the same meaning as respectively assigned to them in the Mines and Mineral (Development and Regulation) Act, 1957 (67 of 1957) and rules framed thereunder.]
