Section 2 in The Punjab Minor Mineral Concession Rules, 1964
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)[ 'Act' means the Mines and Minerals (Regulation and Development) Act, 1957; [See Legislative Supplement Part III dated 14.9.1977.](b)'assessee' means a holder of a quarrying lease, mining lease or any other mineral concession and includes a person who raises without any lawful authority any minor mineral from any land;(c)'Assessing Authority' means a Mining Officer and includes any person authorised by the Government to make assessment under these rules;(d)'assessment year' means a period of twelve months commencing on the first day of April, every year;(e)'building stone' includes sand stone, quartzite, schists, Limestone Bajri, Marble, dolmite, slate and shale when used as building material;(f)'contract' means a contract given on behalf of the Government to carry, win work and carry away any mineral specified therein through open auction or by inviting tenders for certain specified areas, notified by the Director;(g)'Contractor' means a person holding a contract under these rules;(h)'Department' means the Industries Department of the Punjab Government;(i)'Director' means the Director of Industries, Punjab;(k)'Government' means the Government of the State of Punjab;(l)'Mining Officer' means an officer appointed by the Government for the purposes of these rules for one or more districts;(m)'Presiding Officer' means the Director or any other Officer nominated or authorised by him for holding auction or calling tenders for contracts;(n)'Schedule' means a Schedule appended to these rules;(o)'Short Term Permit' means a permit granted by the Director to extract a certain quantity of minor minerals for the period specified in the permit;(p)'State Geologist' means State Geologist appointed by the Government].
