Section 2 in Andhra Pradesh Mineral Bearing Lands (Infrastructure) Cess Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Government" means the State Government;(b)" holder" means the holder of mining or quarry lease or exploring license or prospecting license of the mineral bearing land;(c)"mineral bearing land" means holding or holdings of land comprising the area of a mine or quarry having minerals;(d)"mineral produce" means a produce of mineral specified in the Schedule;(e)"prescribed" means prescribed by rules made under this Act;(f)"Schedule" means the Schedule appended to this Act; and(g)Words used but not defined in this Act and defined in the respective Acts shall have the meaning respectively assigned to them under those Acts.
