Section 35 in The Punjab Minor Mineral Concession Rules, 1964
35. Restrictions on the grant of mining lease.
(1)No mining lease shall be granted to any person unless he -(a)[-] [Omitted by Haryana Government Notification No. SO110/C.A.67/1957/S.15/2001 dated 6.8.2001.](b)produces an income-tax clearance certificate from the Income-Tax Officer concerned.(2)Except with the previous approval of the Government, no mining lease shall be granted to any person who is not an Indian national.[-] [Explanation omitted by Haryana Government Notification No. SO110/C.A.67/1957/S.15/2001 dated 6.8.2001.]
