Section 2 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Archaeological officer" means an officer of the Archaeology and Museum Department of the State of Madhya Pradesh;(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 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 millimeters and which does not require the use of a stand or involve any 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 milimeters and which requires the use of a stand or involves other special previous arrangements;(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 State protected monument which the State Government has by notification in the official gazette, declared 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 Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 (12 of 1964).
