Section 2(1) in Andhra Pradesh Mineral Dealer's Rules, 2000
(1)In these rules, unless the context otherwise requires: -(a)"Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (Act 67 of 1957);(b)"Authorised Officer" means the officers of the Department of Mines and Geology as authorised by the Director of Mines and Geology;(c)"Carrier" means any mode or conveyance of facility by which mineral is transported from one place to another and includes mechanized device, person, animal or cart:(d)"Dealer" means the person who holds a Dealers Registration including the mining lease and or Quarry Lease to whom the leases have been sanctioned as per Mineral Concession Rules, 1960 and Andhra Pradesh Minor Mineral Concession Rules, 1966 respectively who intend to deal with minerals other than the minerals sanctioned;(e)"Dealers Registration" means a registration granted under these rules authorising a person to whom it is granted to engage in the transaction to buy or sell and be in possession of minerals defined in clause (h) below;(f)"Form" means form set out in Schedule to these rules:(g)"Government" means State Government of Andhra Pradesh;(h)"Mineral" means the minerals defined in clause (a) of Section 3 of the Mines and Minerals (Development and Regulation) Act and includes precious and semiprecious and uncut stones all minor minerals as specified in the Andhra Pradesh Minor Mineral Concession Rules, 1966 and also processed pulverised and finished products:(i)"Mining Lease" means a lease granted for the purpose of undertaking mining operation and includes a sub-lease thereof;(j)"Mineral Oil" means natural gas and petroleum;(k)"Notification" means a notification published in the Andhra Pradesh Gazette and the word notified shall be construed accordingly;(l)"Permit" means granted under the Mineral Concession Rules, 1960 or as the case may be under the Andhra Pradesh Minor Mineral Concession Rules, 1966;(m)"Prescribed" means prescribed by these rules under the Mines and Minerals (Development and Regulation) Act, 1957;(n)"Prospecting Licence" means 'a licence granted for the purpose of undertaking prospecting operations on Mineral Concession Rules, 1960 and Andhra Pradesh Minor Mineral Concession Rules, 1966;(o)"Quarry Lease" means a lease granted for the purpose of undertaking quarrying operations under the Andhra Pradesh Minor Mineral Concession Rules, 1966;(p)"Research Work" means any work done for beneficiation and upgradation of the mineral and for examining it's suitability for utilisation in the industry for the purpose of scientific study without any commercial motive;(q)"Scientific Test" means any lest conducted for chemical of Mineralogical analysis of mineral and assessment of it's chemical and Mineralogical constituents and properties for the purpose of scientific study without any commercial motive;(r)"Transit Pass" means a pass issued by the Officer authorised by the Director of Mines and Geology for lawful transportation of any mineral raised in accordance with the provisions of the Act and the rules made there under by a carrier which is issued to a Mineral Dealer: and(s)"Year" means financial year 1st April to 31st. March;
