Section 45 in The Punjab Minor Mineral Concession Rules, 1964
45. Penalty.
(1)If the holder of a mining lease [or a short term permit or the transferee or assignee of such mining lease or short term permit] [See Legislative Supplement Part III, dated 14.9.1977.] fails, without sufficient cause, to furnish the documents, information and returns, called for by the Government, he shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.(2)If any person grants or transfers or obtains a mining lease [or a short term permit or any right, title or interest in such mining lease or short term permit] [Substituted vide Legislative Supplement Part III, dated 14.9.1977.] in contravention of any of the provisions of this chapter, he shall be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.
