Section 35 in The Punjab Minor Mineral Concession Rules, 1964
35. Restrictions on the grant of mining lease.
(1)No mining lease shall be granted to any person unless he -(a)holds a certificate of approval in Form 'B' from the Government;(b)produces an income-tax clearance from the Income-tax Officer concerned.(2)Except with the previous approval of the Government, no mining lease shall be granted to any person who is not an Indian national.Explanation. - The expression 'Indian national' has the same meaning as in the Explanation to rule 6 and if any question arises as to whether a person is an Indian national or not, it shall be referred to the Central Government for decision whose decision shall be final.
