Section 54 in The Punjab Minor Mineral Concession Rules, 1964
54. Unauthorised working.
(1)No person shall undertake any mining operations in any area except under and in accordance with the terms and conditions of mining lease, contract or permit granted under these rules.(2)Any contravention of sub-rule (1) 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 and in case of a continuing contravention, with an additional fine which may extend to one hundred rupees for every day during which the contravention continues after conviction for the first such contravention.[54A. Prohibition of under taking quarrying or mining operation - ] [See Legislative Supplement Part III, dated 14.9.1977.] No person shall undertake quarrying or mining operation unless and until he holds a certificate of approval in Form "B" :Provided that no such certificate shall be necessary for undertaking quarrying or mining operation by a person exempted under rule 3.
