Section 2 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
2. Definitions.
- In these rules, unless the context requires otherwise,(a)'Act' means the Mines and Minerals (Regulations and Development) Act, 1957 (67 of 1957);(b)"Appellate Authority" means the Government or any authority vested with such powers under these rules or any other authority empowered by the Government to perform such functions;(c)"Assessee" means a person or a lessee holding a mining lease or a short term permit and includes any other person who has excavated, removed or used or is excavating, removing, processing or using minor mineral or minerals;(d)"Assessing Authority" means Collector or Additional Collector or Sub Divisional Officer or Tahsildar or District Mining Officer or Executive Engineer;(e)"Assessment Year" means the period beginning from the first day of April and ending on the thirty first day of March of the following year;(f)"Brick earth" means earth used for making bricks, Kavelus and earthen pots and shall include all types of earth used for construction of dams, buildings, canals, roads, rail embankments and other identical purposes;(g)"Building stone" means any rock or mineral which is used as building or construction material and includes such Minerals as specified in the Schedule appended to the Act;(h)"Competent Authority" means,-(i)for the purpose of Chapter IV of these rules,-(a)in the case of quarries situated on the lands owned by the Public Works Department and Water Resources Department of Government, the Executive Engineer of the concerned Division in case of the permits upto a maximum of 25,000 brass for the use of Departmental work only;(b)the Tahsildar, where minor minerals are to be extracted and removed from any land within the limits of their respective jurisdiction in quantities not exceeding 500 brass;(c)Sub-Divisional Officer of Revenue Department, where minor minerals are to be extracted and removed from any land within the limits of their respective jurisdiction in quantities not exceeding 2000 brass;(d)the Collector or Additional Collector of the District where minor minerals are to be extracted and removed from any land within that district, in quantities not exceeding 25000 Brass;(ii)For the purpose of auction of minor mineral, Competent Officer means the Collector or Additional Collector; and(i)"Directorate" means the Directorate of Geology and Mining, in the State of Maharashtra.(iii)any other officer appointed by the Government by notification in the Official Gazette;(j)"dead rent" means the minimum guaranteed amount of royalty per year payable as per rules of agreement under a mining lease;(k)"Excavation" means digging and or collecting of minor minerals from any land or nala or rive or creek;(l)"Forms" means forms appended to these rules;(m)"Government" means the Government of Maharashtra;(n)"Minor Minerals" means the minor minerals declared from time to time by the Central Government by notification in the Official Gazette under the Act;(o)"Royalty" means the charge payable to the Government in respect of the ore or mineral excavated, removed or utilised from any land;(p)"section" means a section of the Act;(q)"specified minor mineral" means limestone, lime shell, bentonite, fuller's earth or such other mineral as may be specified by the Central Government in the Official Gazette, from time to time, and the threshold value of the minor mineral specified by notification issued by Indian Bureau of Mines;(r)"quarry lease" means a lease to mine, quarry, bore, dig, search for, win, work and transport or carry away any minor mineral specified therein;(s)"quarry license or lease" means a license granted under these rules wherein a licensee is required to pay fixed annual license fee exclusive or inclusive of royalty, as the case may be;(t)"quarry permit" means a permit granted under Chapter-IV of these rules to extract and remove any minor mineral in specified quantities and specified time;(u)the words and expressions used in these rules but not defined hereinabove shall have the same meanings as respectively assigned to them under the Act.Chapter - II Procedure For Grant of Quarry Lease
