Section 2 in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003
2. Definitions
- In these Rules unless the context otherwise requires:-(i)"Act" means Mines & Minerals (Development & Regulation) Act, 1957 (Act No. 67 of 1957).(ii)"Carrier" means any mode or conveyance of facility by which Ore/ mineral is transported from one place to another and it includes mechanized device, person, animal or cart.(iii)"Competent Officer" means Asst. Mining Officer/Distt. Mining Officer/ Geologist posted as Mining Officer in district and any other officer authorised by the State Government.(iv)"Prescribed" means prescribed by these Rules made under the Mines and Minerals (Development and Regulation) Act, 1957.(v)"Transit pass" means a Transit pass issued by the Competent Officer for lawful transportation of any raised or stocked mineral in accordance with the provision of the M.M. (D. and R) Act and Rules made thereunder, by a carrier.(vi)The expression "Mineral", "Mining lease", "Prospecting licence", "Mines", "Quarry lease" have the same meanings which are assigned to them in the Mines & Mineral (Development & Regulation) Act, 1957 and Rules made thereunder i.e. Mineral Concession Rules, 1960 and Bihar Minor Mineral Concession Rules, 1972.(vii)"Form" means a form set out in Schedule-I appended to these Rules.(viii)"Scientific test" means any test conducted for chemical or mineralogical analysis of minerals and assessment of its chemical & mineralogical constituents and properties for the purpose of scientific study without any commercial motive.(ix)"Research work" means any work done for beneficiation and upgradation of the mineral and for examining its suitability for utilisation in the industry, for the purpose of scientific study without any commercial motive.(x)Terms not defined in these Rules will have the same meaning which are assigned to them under the Act or Rules framed thereunder.
