Section 10(8) in The Punjab Minor Mineral Concession Rules, 1964
(8)In case it is detected that lessee has disposed off incidentally extracted major mineral referred to in Sub-rule (7) above in whole or part thereof or failed to maintain the record of stored mineral he shall be liable to penalties as specified in Sub-sections (1), (4) and (5) of Section 21 of the Mines and Minerals (Development and Regulation) Act, 1957 and determination of mining lease in term of clause (XVI) of Sub-rule (1) of Rule 21 of the said rules.][10A. Grant of mining lease on application in certain cases. -
