Section 45(1) in The Punjab Minor Mineral Concession Rules, 1964
(1)If the holder of a mining lease [or a short term permit or the transferee or assignee of such mining lease or short term permit] [See Legislative Supplement Part III, dated 14.9.1977.] fails, without sufficient cause, to furnish the documents, information and returns, called for by the Government, he shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.
