Section 3 in The Granite Conservation And Development Rules, 1999
3. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Mines and Minerals [(Development and Regulation)] [Substituted by G.S.R. 706(E), dated 17.10.2002 (w.e.f. 17.10.2002). ] Act, 1957 (67 of 1957);(b)"agent" when used in relation to a quarry, means any person whether appointed as such or not, who acts as the representative of the owner in respect of the management of the quarry or any part thereof;(c)"development" means removing overburden or unproductive or waste materials as preparatory to mining;(d)"drilling" means the penetration of alluvial material, rocks or formations by holes for obtaining geological information and for drawing samples therefrom;(e)"environment" and "environmental pollution" shall have the same meanings, assigned respectively to these terms in the Environment (Protection) Act, 1986 (29 of 1986);(f)"Form" means a Form set forth in Schedule to these rules;(g)"geologist" means a person appointed in writing by the prospecting licensee, owner or agent to perform the duties of a geologist under these rules;(h)"granite" means dolerites, granite geneisses, migmatities, gabbros, anorthosites, rhyolites, syenites, leptynites, charnockites and any other igneous and orthometamorphic rock types which are-(i)amenable to be recovered a dimensional stone;(ii)capable of taking polish; and(iii)commercially exploitable;(i)"lease" means a lease granted for the purpose of undertaking mining or quarrying operations for granite;(j)"manager" when used in relation to a mine or a quarry, means any person appointed by the owner or agent and includes the owner or the agent if he appoints himself to be such manager, under section 17 of the Mines Act, 1952 (35 of 1952);(k)"mining engineer" means a person appointed in writing by the owner or agent to perform the duties of a mining engineer under these rules;(l)"prospect" means an area where existence of granite has been established;(m)"prospecting license" means a license granted for the purpose of undertaking any operation for the purpose of exploring, locating or proving granite deposits;(n)"quarry" means an open-cast working as defined in Mines Act, 1952 (35 of 1952);(o)"recognised person" means a qualified person granted recognition by the competent authority under these rules to prepare mining plan;(p)"sheet rock" means massive granite bodies but does not include boulders;(q)"year" means the twelve months period beginning from the first day of April and ending on the thirty-first day of March of the following year.(2)All other words and expressions used in these rules but not defined shall have the meanings respectively assigned to them in the Act.
