Section 42 in The Punjab Minor Mineral Concession Rules, 1964
42. Prohibition of working of mines.
- If the Government has reason to believe that the grant or transfer of mining lease or any right, title or interest in such lease is in contravention of any of the provisions of this chapter, the Government may, after giving the parties an opportunity to represent their views, direct the parties concerned not to undertake mining operations in the area to which the lease relates.
