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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(z) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(z)"mineral concession" means mining lease or mining contract or permit or any other permission in respect of minor mineral;
(za)mining dues' means any of the dues on account of royalty, dead rent, contract money, amount payable towards the Mines and Minerals Development, Restoration and Rehabilitation fund, interest on delayed payments of any fees or any other sum due to the Government in respect of mineral concession granted under these rules;
(zb)"mineral products" means minerals in any raw or processed form, bricks, dressed stone, rock aggregates grit, chips, ballast, stone dust, sand, and/or any product to be prepared from minerals without involving any chemical changes;
(zc)"minor mineral" means building stones, gravel, ordinary clay, ordinary sand other than sand used for prescribed purposes, boulder, shingle, chalcedony pebbles used for ball mill purposes only, limeshell, kankar and limestone used in kilns for manufacture of lime used as building material, murrum, brick-earth, ordinary earth, fuller's earth bentonite, road metal, rehmatti, slate and shale when used for building material, granite, quartzite and sand stone when used for purposes of construction/building or for making road metal and household utensils, quartzite pebbles used for ball mill purposes or filling for bore wells or for decoration purposes in buildings and any other mineral which the Central Government may, by notification in official Gazette, declare to be a minor mineral under clause (e) of section 3 of the Act;
(zd)"mining approach road/haulage road" means a stretch of road existing in the mining area constructed mainly for mine development and transportation of mineral;
(ze)"mining plan" means a mining plan prepared under these rules and duly approved by the Competent Authority for the scientific development of mine;
(zf)"Mining Officer" means an Officer appointed by the Government to ensure enforcement of minerals rules and regulations at district level, holding charge of one or more districts;
(zg)"Presiding Officer" means the Director or any other officer authorised by him for holding auction/calling tenders for contracts;
(zh)"royalty" means amount payable to Government in respect of ore/mineral excavated from any land prescribed in the Second Schedule;
(zi)"Schedule" means a Schedule appended to these rules;
(zj)"Scheduled areas" means the Scheduled areas as referred to in clause (1) of article 244 of the Constitution of India;
(zk)"State Geologist" means State Geologist for the State of Himachal Pradesh;
(zl)"stack-yard or sale depot" means any place where a mineral or its products are stored and staked in any raw or processed form for commercial purposes;
(zm)"Stone Crusher" means Stone Crusher to be registered under these rules and shall include a machine which use metal surface to break rock/ mineral or compress material to reduce particle size for the manufacturing of grit/bajri or further reducing to the finer size to be used as a raw material for manufacturing reinforced or pre-stressed cement concrete products or building material or for construction purpose, except pulverizing or grinding and crushing of rock for reducing size in a Cement Plant for the production of clinker/cement; and converting rock fragments into sand without using conveyor belts.
(zn)"transit pass" means a document issued by the Mining Officer or any other authorized officer to the mineral concession holder or dealer for lawful dispatch and transportation of any mineral(s) raised; and
(zo)"un-authorised mining" means any mining operation undertaken without having valid mineral concession or permission granted by the Government or person authorized in this behalf.