Section 39 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
39. Restrictions on the grant of mining lease.
(1)No mining lease shall be granted to any person unless he:(i)produces an income-tax clearance certificate from the Income Tax Officer, concerned;(ii)produces a certificate of no dues from the Director or an officer authorized by him in this behalf.(2)No mining lease(s) shall be granted to any person who is not an Indian National, except with the previous approval of the Government.
