Section 2(1) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957);(b)"composite licence" means a prospecting licence-cum-mining lease as defined in the Act;(c)"illegal mining" means any reconnaissance or prospecting or mining operation undertaken by any person or a company in any area without holding a mineral concession as required under sub-section (1) of section 4:Explanation. - For the purpose of this clause, -(a)violation of any rules, other than the rules made under section 23C, within the mining lease area by a holder of a mining lease shall not include illegal mining; and(b)any area granted under a mineral concession shall be considered as an area held with lawful authority by the holder of such mineral concession, while determining the extent of illegal mining.(d)"mineral concession" means a reconnaissance permit, a non-exclusive reconnaissance permit, a prospecting licence, a prospecting licence-cum-mining lease, or a mining lease, as applicable;(e)"railway" and "railway administration" have the meanings respectively assigned to them in the Indian Railways Act, 1989 (24 of 1989);(f)"run-of-mine" means the raw unprocessed or uncrushed material in its natural state obtained after blasting or digging, from the mineralised zone of a lease area;(g)"Schedule" means a Schedule appended to these rules;(h)"scheme of prospecting" means a scheme prepared in compliance with the Minerals (Evidence of Mineral Contents) Rules, 2015 in the format specified by Indian Bureau of Mines from time to time;(i)"section" means a section of the Act; and(j)"value of estimated resources" means an amount equal to the product of,-(i)the estimated quantity of mineral resources for which the prospecting licence, prospecting licence-cum-mining lease or mining lease, as the case may be, is granted, expressed in metric tonne; and(ii)the average price per metric tonne of such mineral as published by Indian Bureau of Mines for the relevant State for a period of twelve months immediately preceding the month of computation of the value of estimated resources.
