Section 2 in Mineral Area Development Authority Market Fee Rules, 2010
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context-(i)"Act" means the Bihar Coal Mining Area Development Authority Act, 1986 (as amended, 1992) and Jharkhand Mineral Area Development Authority (Amendment and Adoption) Act, 2001.(ii)"Agent" means representative of any assessee duly authorized to appear before the officers of the authority.(iii)"Assessee" means any person, company, firm, corporate body etc. under license from the authority, liable to pay market fee for engaging in the sale, transaction or trade of commodities.(iv)"Assessment Officer" means the Secretary or Revenue Officer of the Authority.(v)"Assessment Year" means the financial year beginning from the 1st April ending with 31st March, next.(vi)"Authority" means the Mineral Area Development Authority established by the State Government under Section 5 of the Act.(vii)"Factory" means any place or premises where production or extraction or storage of any commodity takes place.(viii)"Licence" means a licence granted by the Secretary or Revenue Officer of the Authority.(ix)"Managing Director" means the Managing Director of the authority appointed by the State Government under Section 5(3) of the Act.(x)"Prescribed Authority" means Managing Director of the authority or any officer of the authority as notified by the Government to act as such from time to time.(xi)"Quarter" means a quarter on the 30th June, 30th September, 31st December and 31st March of an assessment year.(xii)"Revenue Officer" means an officer deputed by the Managing Director or an officer deputed and notified by the State Government to act as such time to time,(xiii)"Schedule" means list of items of commodity on which market fee is to levied as notified by State Government.(xiv)"Secretary" means the Secretary appointed by the State Government under Section 6 of the Act.(xv)"Section" means section of the Act.(xvi)"State Fund" means the consolidated fund of the State Government,(xvii)"State Government" means Government of Jharkhand.N.B.-The words and expression not defined under those Rules shall have the same meaning as assigned to them in the Act.Chapter-II
