Section 2 in Orissa Minor Minerals Concession Rules, 2004
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957;(b)"auction" means auction sale of minor mineral source in any area in favour of highest bidder under the terms and conditions fixed by the Competent authority including auction sale of specified quantity of minor minerals under the terms and conditions fixed by the authority under these rules;(c)"Authorised Officer" means the Director of Mines or any officer of the Directorate of Mines duly authorised by the Government in writing for the purpose;(d)"Collector" means the Chief Officer-in-charge of the revenue administration of a district and also includes the Additional District Magistrate;(e)"Competent authority" means officers of the concerned Department of Government mentioned in columns (3) and (4) of Schedule IV for the purpose and jurisdiction specified against each of them in columns (2) and (1) respectively thereof;(f)"Controlling authority" means officers mentioned in the column (2) of Schedule-III for the purpose and jurisdiction specified against each of them in column (1) thereof;(g)"Director" means the Director of Mines, Orissa;(h)"Deputy Director" means the Deputy Director of Mines, Orissa;(i)"Decorative stone" means all types of granites as defined in Granite Conservation and Development Rules, 1999 and any other rock suitable for decorative, industrial or export purpose including dimension stone;(j)"Form" means Form appended to these rules;(k)"Government" means the Government of Orissa;(l)"Granite" means dolerites, granite gneisses, migmatites, gabbros, anorthosites, rhyolites, syenites, leptynites, charnockites and other igneous and orthometamorphic rock types which are -(i)amenable to be recovered as dimensional stone;(ii)capable of taking polish; and(iii)commercially exploitable.(m)"Gram Panchayat" means the Executive Committee of the 'Grama Sasan' established under Section 7 of the 'Orissa Gram Panchayat Act, 1964;(n)"Joint Director" means Joint Director of Mines, Orissa;(o)"Mining lease" means a lease granted on tenure basis for a period not exceeding 30 years for extraction and/or removal of decorative stones over a compact area;(p)"Mining Plan" means a mining plan prepared under Granite Conservation and Development Rules, 1999 and under these rules;(q)"Prospecting License" means a license granted for the purpose of undertaking any operation for the purpose of exploring, locating or proving the deposits of decorative stones over a compact area;(r)"Quarry lease" means a lease granted on tenure basis for extraction, collection and/or removal of minor minerals other than decorative stones over a compact area;(s)"Quarry permit" means a permit granted for a period not exceeding one year for extraction, collection and/or removal of any specified quantity of minor minerals other than decorative stones not exceeding one thousand cubic meter;(t)"Quarrying operations" means any operation undertaken for the purpose of winning any minor mineral including decorative stones and shall include erection of machinery, laying of tramways, construction of roads and other preliminary operations for the purpose of quarrying;(u)"Recognised person" means a qualified person granted recognisation by the authorized officer under Granite Conversation and Development Rules, 1999 and under these rules for preparation of mining plan;(v)"Sub-Collector" means the Officer-in-charge of a Revenue Sub-division;(w)"Schedule" means a Schedule appended to these rules;(x)"Scheduled Areas", means the Scheduled Areas as referred to in Clause (1) of Article 244 of the Constitution of India; and(y)"Tahasildar" means the officer so appointed by the Government and includes an Additional Tahasildar.(3)Words and expressions used herein but not defined in these rules shall have the meanings as respectively assigned to them in the Act, the Mineral Concession Rules, 1960 and Granite Conservation and Development Rules, 1999.
