Section 3 in Jharkhand Minor Minerals (Evidence of Mineral Contents) Rules, 2018
3. Definitions and interpretation.
- In these rules, unless the context otherwise requires,-a. "Act" means the Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957);b. "Evidence of mineral contents" means the existence of mineral contents established by the process of geological exploration according to the norms fixed in Schedule-1 of these Rules.c. "Threshold value of minerals" means the limits prescribed by the Indian Bureau of Mines or Government of Jharkhand from time to time based on the beneficiability and marketability of a mineral for a given region and for given time, below which the material obtained after mining can be discarded as waste;d. "Schedule" means the Schedule annexed to these rules;e. The expressions General Exploration (C2) & Detailed Exploration (C1), Feasibility Study (FS) used in these rules shall have the meanings assigned to them in Part-1 of the Schedule-1.f. All other words and expressions used in these rules, but not defined, shall have the same meaning as assigned to them in the Act or the rules made there under.
