Section 17 in The Punjab Minor Mineral Concession Rules, 1964
17. Transfer of mining lease.
- The lessee, may, with the previous sanction of the Government, assign, sublet or transfer his lease or any right, title or interest therein, to any person holding a valid certificate of approval, on payment of a fee of [Rs. 5000] [Substituted for 'Rs. 800' by Punjab Government Notification No.G.S.R.93/C.A.67/57/S.15/Amd.(18)/99, dated 24.12.1999.] to the Government.
