Section 2 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
2. Definitions.
- In these rules, unless the context otherwise requires of-(a)"Act" means the Maharashtra Ancient Monuments and Archaeological Sites and Remains Act, 1960;(b)"Board" means the State Advisory Board constituted under sub-section (1) of section 30;(c)"construction" means the construction of any structure and includes addition to, or alteration of, an existing building;(d)"copying" together with its grammatical variations and cognate expressions, means the preparation of copies by drawing, or by photograph or by mould or by squeezing, and includes the preparation of a cinematographic film with the aid of a hand camera which is capable of taking films of not more than eight millimeters and which does not require the use of a stand or involve any special previous arrangements;(e)"filming", together with its grammatical variations and cognate expressions, means the preparation of a cinematographic film with aid of a camera which is capable of taking films of more than eight millimeters and which requires the use of a stand or involves other special previous arrangements;(f)"form" means a form set out in the Third Schedule;(g)"mining operation" means any operation for the purpose of searching for or obtaining minerals; and includes quarrying, excavating, blasting and of any operation of a like nature;(h)"Schedule" means a Schedule to these rules;(i)"section" means a section of the Act.
