Section 2(l) in The Orissa Estates Abolition Act, 1951
(l)"Mine" means any excavation where any operation for the purpose of searching for or obtaining minerals has been or is being carried on, but does not include any works, machinery, tramways or sidings appertaining to mine; a mine shall be deemed to be 'in operation' if a notice of the commencement of its operation has been given under Section 14 of the Indian Mines Act, 1923, to the District Magistrate of the District in which such mine is situated and the discontinuance of the operation thereof has not been notified to the competent authority;
