Section 2 in Gujarat Minor Mineral Concession Rules, 2017
2. Definitions.
(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)"agent" when used in relation to a mine, means a person specified under sub-clause(c) of sub-section(1) of section 2 of the Mines Act, 1952 (35 of 1952);(c)"auction premium" means the premium as specified in sub-rule (3) of rule 5;(d)"bank guarantee" means a guarantee to be in Form A or Form V by a bank as may be notified by the Government in Finance Department for acceptance of bank guarantees as security deposit and earnest money deposit;(e)"beneficiation" means processing of minerals or ores for the purpose of upgrading the quality, purity or assay grade of the desired product by removing unwanted constituents like gangue minerals or tailings;(f)"Cluster" means a group of more than one mines formed when the distance between the peripheries of one lease is less than five hundred metres from the periphery of the other lease in a homogeneous mineral area;(g)"Committee" means a committee constituted under Rule 50 for the purpose of revision under Chapter XIII;(h)"cores" means the samples of subsurface rocks or mineralized zone obtained during the drilling of boreholes;(i)"Dead rent" means the amount payable by a quarry lease holder, calculated on the basis of the area leased and not on the quantity of minerals extracted or removed;(j)"financial assurance" means a bank guarantee or a non-interest bearing security deposit to be furnished by quarry lease holder;(k)"Form" means a Form appended to these rules;(l)"Government" means the Government of Gujarat;(m)"illegal mining" shall have the meaning assigned to such term in the rules made by the Government under section 23C;(n)"landowner" means the owner of a part of the lands in respect of which a quarry lease is granted under these rules;(o)"manager" when used in relation to a mine, means a person as specified under section 17 of the Mines Act, 1952 (35 of 1952);(p)"mineral concession" means a quarry parwana, a quarry permit or a quarry lease, as applicable;(q)"mining plan" means a mining plan prepared under these rules and duly approved by the Government for the development of mineral deposits in the area concerned and includes a scheme of mining required to be submitted as per the provisions of these rules;(r)"performance security" means a bank guarantee or a non-interest bearing security deposit, to be provided pursuant to rule 100 and sub-rule (4) of rule 29;(s)"quarry lease" means a lease granted for mining and quarrying operations in respect of minor mineral(s);(t)"quarry parwana" means a parwana granted pursuant to the provisions of Chapter VII;(u)"quarry permit" means a permit granted pursuant to the provisions of Chapter IV;(v)"rules" means the Gujarat Minor Mineral Concession Rules, 2017;(w)"Schedule" means a Schedule appended to these rules;(x)"Scheduled Area" includes tribal areas, and scheduled area and tribal area shall have the same meaning as assigned to them under Article 244 of the Constitution of India;(y)"section" means a section of the Act;(z)"successful bidder" means the bidder referred to in sub-rule (2) of rule 8;(aa)"tender document" means the tender document issued by the Government for conduct of an auction for grant of quarry lease under Chapter II;(bb)"value of estimated resources" means an amount equal to the product of-(i)the estimated quantity of mineral resources for which the mineral block is being auctioned, expressed in metric tonne; and(ii)the last available price per metric tonne of such mineral, published by Government; and(2)The words and expressions used in these rules but not defined herein above shall have the same meaning as assigned to them in the Act or the rules made thereunder.
