Section 2 in Bihar Minor Mineral Concession Rules, 1972
2. Definitions.
- In these Rules, the context otherwise requires. -(i)"Collector" means the Chief Officer incharge of the revenue administration of a district or any officer specially empowered by the State Government to perform the duties of a Collector under these Rules;(ii)"Commissioner" means the Commissioner of Mines and Geology, Bihar, or any other Officer authorised in this behalf by the State Government to perform the duties of Commissioner under these Rules;(iii)"Competent Officer" means (a) in the case of grant of quarrying permits in land notified as Reserved and Protected Forest under the Indian Forest Act, 1927 (Central Act XVI of 1927), where the actual mining operation involved is merely removal from the surface or from a depth not exceeding five feet and to a limit of 10.000 cubic feet only, Divisional Forest Officer of the reserved and protected areas concerned, and(b)in all other cases in respect of all lands, and sub-soil including any right in mines and minerals whether discovered and whether being worked or not, the Assistant [Director or Mineral Development Officer of the district or circle or Mines Inspector of the district or circle where Assistant Director or Mineral Development Officer has not been posted.] [Substituted vide Section 2 of Amendment Rules, 2008.] [x x x] [Omitted by S.O. 305 dated 26.3.1985.];(iv)"Divisional Commissioner" means the Commissioner of a Division appointed as such by the State Government;(v)"Director of Mines" means the Director of Mines appointed as such by the State Government;(va)[ "Additional Director of Mines" means Additional Director of Mines appointed as such by the State Government;] [Inserted by S.O. 861 dated 11.7.1983.](vi)"Deputy Director of Mines" means the Deputy Director of Mines appointed as such by the State Government;(vii)"Form" means a form set out in Schedule III appended to these Rules;(viii)"Government" means the State Government of Bihar;(ix)"Local authority" shall mean a Municipal Committee, District Board or other authority legally entitled to, or entrusted, by the Government with, the control or management of a municipal or local fund;(x)"Minerals" means minor minerals as defined in clause (e) of Section 3 of the Mines and Minerals (Regulation and Development) Act, 1957;(xi)"Person" means an individual, a firm, a company, an association or body of individuals, an institution or department of the State Government or Central Government;(xii)"Quarrying Permit" means a permit granted under Chapter IV of these Rules to extract and remove any minor minerals in specified quantities from the specified areas;(xiii)"Schedule" means a Schedule appended to these Rules; and(xiv)Words and expression used but not defined in these Rules shall have the same meanings as are respectively assigned to them in the Mines and Minerals (Regulation and Development) Act, 1957.
