Section 5 in The Punjab Minor Mineral Concession Rules, 1964
5. Restriction on grant of mining lease.
(1)No mining lease shall be granted in respect of land within a distance of 60 meters from any village or national highway.(2)No mining lease shall be granted in respect of any such minor minerals as the Government may notify in this behalf. Such notification may be for the whole of Punjab or any part thereof.(3)No mining lease shall be granted to a person who does not hold a certificate of approval from the Director.
