.-In these rules, unless there is anything repugnant to the subject or context,-(a)"Act" means the Mines Act, 1952;(b)"belowground mine" means any excavation which extends below superjacent ground;(c)"Board of Mining Examination" means the Board of Mining Examinations constituted under the Coal Mines Regulations, 1957 or the Metalliferous Mines Regulation, 1961, as the case may be;(d)"Chief Inspector" means the Chief Inspector of Mines appointed under section 5 of the Act;(e)"Foreman's Certificate" means the foreman's certificate granted by the Board of Mining Examination;(f)"Inspector" means an Inspector of Mines appointed under the Act, and includes a district magistrate when exercising any power or performing any duty of an Inspector which he is empowered by the Act to exercise or perform;(g)"Instructor" means a person appointed as such under sub-rule (2) of rule 3;(h)"Manager" means a person appointed under section 17 of the Act;(i)"Manager's Certificate" means the manager's certificate granted by the Board of Mining Examinations;(j)"Ordinarily employed" with reference to any mine or part thereof means the average number of persons employed per day in the mine or part of mine during the preceding calendar year (obtained by dividing the number of man-days worked by the number of working days excluding rest days and other non-working days);(k)"Overman's Certificate" means the overman's certificate granted by the Board of Mining Examinations;(l)"Owner" means a person who is the immediate proprietor or lessees/or occupier of the mine or of any part thereof and in the case of a mine the business whereof is being carried on by a liquidator or receiver, such liquidator or receiver but does not include a person who merely receives a royalty, rent or fine from the mine, or is merely the proprietor of the mine, subject to any lease; grant or licence for working thereof, or is merely the owner of the soil and not interested in the minerals of the mine; but any contractor or sub-lessee for the working of a mine or part thereof shall be subject to the Act in like manner as if he were an owner, but not so as to exempt the owner from any liability;(m)"Principal Official" means the senior-most mine official in mining discipline on duty in the mine;(n)"Qualified medical practitioner" means a medical practitioner who possesses any recognised medical qualification as defined in clause (h) of section 2 of the Indian Medical Council Act, 1956 and who is enrolled on a State medical register as defined in clause (k) of that section;(o)"rescue room" means a rescue room as established and maintained, under rules;(p)"rescue station" means a rescue station established and maintained under rule 3;(q)"rescue trained person" means a person certified by the Superintendent to be rescue trained person under sub-rule (1) of rule 21;(r)"Schedule" means a Schedule appended to these rules;(s)"Superintendent" means a superintendent of rescue station appointed under sub-rule (2) of rule 3.
