Section 2 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965
2. Definitions.
- In these rules, unless the context otherwise requires -(a)"Act" means the Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Act of 1964;(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 a cinematographic film with the aid of a hand-camera which is capable of taking films of not more than eight milimeters 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 milimeters and which require the use of a stand or involves other special previous arrangements;(e)"form" means a form appended to these rules;(f)"mining operations" means any operation for the purpose of searching for or obtaining minerals and includes quarrying, excavating, 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 Official Gazette, declared to be a prohibited area or, as the case may be, a regulated area, for purposes of mining operation or construction or both; and(h)"section" means a section of the Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1964 (20 of 1964).
