Section 2 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
2. Definitions
In this Act, unless the context otherwise requires –(a)“Competent authority” means a competent authority appointed under Section 5;(b)“Government” means the State Government of Orissa;(c)“licence” means a licence granted under Section 6;(d)“minerals” means minerals as defined in the Mines and Minerals (Regulation and Development) Act, 1957 and includes precious semi-precious and uncut stones and does not include minor minerals as defined under Clause (a) of Section 5 of the Mines and Minerals (Regulation and Development Act.1957. (67 of 1957);(e)“permit” means a permit granted under Section 8;(f)“prescribed” ‘means prescribed by rules;(g)“rules” means rules made by the Government under this Act.
