Section 2 in The Haryana Regulation and Control of Crushers Act, 1991
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"crusher" includes any power run machinery of any size which crushes any mineral or minor mineral;(b)"crusher zone" means a zone or area which the State Government may, by notification in the Official Gazette, declare or specify for location, installation or working of crushers;(c)"Director" means the Director of Mines and Geology;(d)"licence" means a licence granted by the Director;(e)"minerals" or "minor minerals" shall have the meanings respectively assigned to them under the Mines and Minerals (Regulation and Development) Act, 1957;(f)"owner" means any person who is the proprietor or lessee or occupier or managing agent or principal officer of a company-owned crusher or part thereof, and in case of a crusher, the business whereof is being carried on by a liquidator or receiver, such liquidator or receiver;(g)"prescribed" means prescribed by rules made under this Act;(h)"State Government" means the Government of the State of Haryana.
