Section 2 in The Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1971
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1966 (Tamil Nadu Act 25 of 1966);(b)"construction" means the construction of any structure and includes additions to, or alterations of, an existing building;(c)"copying" together with its grammatical variations and cognate expressions means the preparation of copies by drawing or by photography or by mould or by squeezing and includes the preparation of a cinematographic film, with the aid of a hand camera, which is capable of taking films of not more than eight millimetres and which does not require the use of a stand or involve any special previous arrangement;(d)"filming" together with its grammatical variations and cognate expressions means the preparation of a cinematographic film with the aid of a camera, which is capable of taking films of more than eight millimetres and which requires the use of a stand or involves other special previous arrangement;(e)"Form" means a form set out in the Third Schedule;(f)"mining operation" means any operation for the purpose of searching for or obtaining minerals and includes quarrying, excavating, blasting and any operation of a like nature;(g)"prohibited area" or "regulated area" means an area near or adjoining a protected monument, which the Government have declared under rule 32 to be a prohibited area or, as the case may be, a regulated area, for the purposes of mining operation or construction or both;(h)"Schedule" means a Schedule to these rules; and(i)"section" means a section of the Act.
