Section 2(1) in Gujarat Minor Mineral Concession Rules, 2010
(1)In these rules, unless the context otherwise requires-(i)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957, (67 of 1957);(ii)"Competent Authority" means.-(a)The Commissioner, who shall have jurisdiction in whole of the State of Gujarat in the matters pertaining to granite under these rules;(b)District Collectors or, as the case may be, District Officer of Geology and Mining, who shall have jurisdiction within their respective Districts in the matters pertaining to minor mineral except granite, under these rules;Explanation. - The District Officer of Geology and Mining shall include the Geologist or the Assistant Geologist.(iii)"Commissioner" means Commissioner of Geology and Mining, Gujarat State;(iv)"Dead rent" means the guaranteed amount of royalty payable to the lesser, but calculated on the basis of the area leased and not on the quantity of minerals extracted or removed;(v)"Form" means a form appended to these rules;(vi)"Government" means the Government of Gujarat;(vii)"Quarry lease" means a kind of mining lease in respect of a minor minerals granted under these rules or Granite Conservation and Development rules 1999 or Marble Development and Conservation Rules 2002, as the case may be;(viii)"quarrying Parwana" means a quarrying Parwana granted under these rules to extract and remove building stones like limestone, sandstone, trap and sand only within notified area for land not exceeding a specified area;(ix)"quarrying permit" means a quarrying permit granted under these rules to extract and remove any specified quantity of a minor mineral;(x)"Schedule" means a Schedule appended to these rules.(xi)"Schedule Area" means the area declared by the President as Schedule Area, under Part C of the Fifth Schedule of the Constitution of India, for the State of Gujarat, vide the Scheduled Areas (State of Bihar, Gujarat, Madhya Pradesh and Orissa) Order, 1977.
