Section 2(1) in Atomic Minerals Concession Rules, 2016
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957);(b)"atomic minerals" means minerals specified in Part B of the First Schedule to the Act;(c)"Beach Sand Minerals" means economic heavy minerals found in the teri or beach sands, which include ilmenite, rutile, leucoxene, garnet, monazite, zircon and sillimanite;(d)"Board" means the Atomic Energy Regulatory Board constituted under section 27 of the Atomic Energy Act, 1962 (33 of 1962);(e)"Department" means the Department of Atomic Energy, in the Central Government;(f)"Directorate" means the Atomic Minerals Directorate for Exploration and Research under the Department;(g)"illegal mining" means any reconnaissance or prospecting or mining operation undertaken by any person or a company in any area without holding a mineral concession as required by Sub-section(1) of section 4 of the Act.Explanation. - For the purposes of this clause,(a)violation of any rules, other than the rules made under section 23C of the Act, within the mining lease area by a holder of a mining lease shall not be construed as illegal mining;(b)any area granted under a mineral concession shall be considered as an area held with lawful authority by the holder of such mineral concession, while determining the extent of illegal mining;(h)"prescribed substances" means minerals included in the list of prescribed substances under the Atomic Energy Act,1962 (33 of 1962);(i)"railway" and "railway administration" have the meanings respectively assigned to them in the Railways Act, 1989 (24 of 1989);(j)"run-of-mine" means the raw unprocessed or uncrushed material in its natural state obtained after blasting or digging or dredging from mineralised zone of mining lease area;(k)"Schedule" means a Schedule to these rules;(l)"section" means a section of the Act;(m)"threshold value" means the grade of atomic mineral, specified as percentage of weight of the prescribed substances contained in the ore, [as specified] [Substituted 'to be specified and notified by the Department from time to time' by Notification No. G.S.R. 126(E), dated 19.2.2019 (w.e.f. 11.7.2016).] in Schedule A as the threshold value for the particular atomic mineral occurring as such or in association with one or more minerals; and(n)"Total Heavy Mineral" means the minerals which comprises of Ilmenite, Rutile, Zircon, Monazite, Sillimanite, Leucoxene and Garnet.
