Section 13(2) in The Punjab Minor Mineral Concession Rules, 1964
(2)No lessee by himself or with any person joint in interest with him shall ordinarily hold in aggregate more than [ten square kilometers] [Substituted for the words 'five square kilometers' by Haryana Government Notification No. S.O. 143/C.A. 67/1957/S.15/2003 dated 8.12.2003.] of area under lease in respect of one minor mineral within the State of Punjab :Provided that at the time of the renewal of the lease, the lessee shall be entitled to surrender any part of the area:[Provided further that the areas granted on mining lease by public auction shall not be added for the purpose of determining the total area of mining lease.] [Added by Haryana Government Notification No. S.O. 143/C.A. 67/1957/S.15/2003 dated 8.12.2003.]
