Section 6(2) in The Punjab Minerals (Vesting of Rights) Rules, 2003
(2)Every notice referred to in sub-rule (1), shall be given in Form 'C' and shall require all persons interested to appear personally or through an agent before the Collector at a time and place mentioned therein (such time not being earlier than thirty days after the date of issue of notice), and to file a claim showing the nature of their respective interest and their claim to the amount on the basis of such interest and objection, if any :Provided that the Collector may entertain the claim, after the expiry of the stipulated of thirty days period, if he is satisfied that the person interested was prevented by sufficient cause from submitting the claim by the prescribed date.
