Section 2 in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960
2. Definitions
In these rules, unless the context otherwise requires:-(a)‘act ‘ means the Andhra Pradesh Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1960.(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 cinematographic film with the aid of a hand-camera which his capable of taking films of not more than eight millimeters 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 millimeters and which requires the use of a stand or involves other special previous arrangements;(e)“form” means a form appended to these rules;(f)“ mining operation” means any operation for the purpose of searching for or obtaining minerals and includes quarrying, excavation, 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 has , by notification in the Andhra Pradesh Gazette, declared to be a prohibited area or, as the case may be, a regulated area, for purposes of mining operation or and construction or both;(h)“schedule” means the Schedule to these rules;(i)“section “means a section of the Act.
