Section 45(2) in The Punjab Minor Mineral Concession Rules, 1964
(2)If any person grants or transfers or obtains a mining lease [or a short term permit or any right, title or interest in such mining lease or short term permit] [Substituted vide Legislative Supplement Part III, dated 14.9.1977.] in contravention of any of the provisions of this chapter, he shall be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.
