Section 6 in The Punjab Minor Mineral Concession Rules, 1964
6. Certificate of approval.
(1)Any person who is an Indian national shall on payment of a fee of [Rs. 1000] [Substituted by Punjab Government Notification No.G.S.R.93/C.A.67/57/S.15/Amd.(18)/99, dated 24-12-1999.] be entitled to obtain a certificate of approval from the Director. The application for certificate of approval shall be submitted to the Director in Form 'A'. An affidavit shall be obtained from the applicant of his being an Indian national.(2)The Director may, with the previous approval of the Government, grant a certificate of approval to any person who is not an Indian National, on payment of fee, specified in sub-rule (1).(3)A certificate of approval shall be in Form 'B' and shall be valid upto 31st day of December of the year [in which it is granted] [Substituted for 'next following' by GSR 239, dated 29.9.1965.] :Provided that a certificate granted in the last quarter of a year shall be valid until the 31st day of December of the year next following.(4)A certificate of approval shall be renewed by the Director if a renewal fee of [Rs. 500] [Substituted for 'Rs. 200' by Punjab Government Notification No.G.S.R.93/C.A.67/57/S.15/Amd.(18)/99, dated 24.12.1999.] is paid and an application for its renewal is submitted before the date of expiry of the certificate.(5)Where a certificate of approval is not granted or renewed to any person, the fee paid by the applicant shall be refunded to him.Explanation. - For purposes of sub-rule (1) a person shall be deemed to be an Indian national :(a)in the case of a public company as defined in the Companies Act, 1956, only if a majority of the Directors of the company are citizens of India and not less than fifty one per cent of the share capital thereof is held by persons who are either citizens of India or companies as defined in the said Act;(b)in the case of private company as defined in the said Act, only if all the members of the company are citizens of India;(c)in the case of a firm or other association of individuals, only if all the partners of the firm or members of the association are citizens of India; and(d)in the case of an individual, only if he is a citizen of India; and if any question arises as to whether a person is an Indian national or not, it shall be referred to the Central Government whose decision shall be final.
