Section 2(1)(c) in Rajasthan Minor Mineral Concession Rules, 2017

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State of Rajasthan - Subsection

Section 2(1)(c) in Rajasthan Minor Mineral Concession Rules, 2017

(c)any research work or field studies carried out by teachers and students of college as a part of their field curriculum shall not be treated as illegal mining.

(xxxi)"Mine Closure" means steps taken for reclamation, rehabilitation measures taken in respect of a mine or part thereof commencing from cessation of mining or processing operations in a mine or part thereof;

(xxxii)"Mineral Concession" means a mining lease, quarry licence or any other permission granted by competent authority under these rules;

(xxxiii)"Mines Foreman Grade I or Mines Foreman Grade II" means Mines Foreman of the Department of Mines and Geology, Rajasthan having jurisdiction over the area fixed by the Mining Engineer, Mining Engineer (Vigilance), Assistant Mining Engineer or Assistant Mining Engineer (Vigilance), as the case may be, from time to time;

(xxxiv)"Mining Approach Road" means a stretch of road existing in the mining area constructed mainly for mineral development and declared as such by the Director, from time to time;

(xxxv)"Mining Engineer" means Mining Engineer of the Department of Mines and Geology, Rajasthan having jurisdiction over the area, as may be fixed by the Government from time to time;

(xxxvi)"Mining Engineer (vigilance)" means Mining Engineer (vigilance) of the Department of Mines and Geology, Rajasthan having jurisdiction over the area, as may be fixed by the Government, from time to time;

(xxxvii)"Mining Plan" means a mining plan prepared under these rules and duly approved by the competent authority for the development of minor mineral deposits in the area concerned and includes simplified mining scheme required to be submitted as per the provisions of these rules;

(xxxviii)"Ordinary earth" means ordinary earth used for filling or leveling purposes in construction of embankment of dams, canals, roads, buildings, railways etc;

(xxxix)"Performance Security" means a security provided for due observance of the performance of the mineral concession or contract;

(xl)"Premium amount" means the amount payable as premium under these rules by the applicant, bidder or concession holder, as the case may be;

(xli)"Progressive mine closure plan" means a plan, for the purpose of providing protective, reclamation and rehabilitation measures in a mine or part thereof that has been prepared in the manner specified and in the standard format as per the guidelines issued by the Indian Bureau of Mines or State Government;

(xlii)"Quarry Licence" means a licence granted under these rules wherein a licensee is required to pay fixed annual licence fee exclusive of royalty;

(xliii)"Rawanna" means the rawanna or e-rawanna duly issued by the department or electronically generated from the departmental web portal and includes any other system notified by the Government for dispatch, consumption or processing of mineral or overburden from a specified area granted under any mineral concession or permit;

(xliv)"Royalty" means the charge payable to the Government in respect of the ore or mineral excavated, consumed or removed from any land granted under these rules as specified in Schedule II;

(xlv)"Royalty Receipt" means the receipt issued for collection of royalty and/or permit fee or any other charges for mineral dispatch from area under Excess Royalty Collection Contract or Royalty Collection Contract on Check Post or Naka by the department personnel or contractor duly authenticated or e-authenticated by the department;

(xlvi)"Royalty collection contract" means a contract to collect royalty with or without permit fees and any other charges, as the case may be, on behalf of the Government for specified mineral dispatched, by the quarry licencee or permit holder, from the area specified in the contract;

(xlvii)"Schedule" means the Schedule appended to these rules;

(xlviii)"Scheduled Areas" means Scheduled area of Rajasthan as referred to in clause (1) of Article 244 of the Constitution of India;

(xlix)"Scheduled Bank" means a Bank as defined in clause (e) of section 2 of the Reserve Bank of India Act, 1934 (Central Act No. 2 of 1934);

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State of Rajasthan - Subsection

Section 2(1)(c) in Rajasthan Minor Mineral Concession Rules, 2017