Section 10(1) in The Punjab Minor Mineral Concession Rules, 1964
(1)Priority in granting mining lease shall be given to the following:(i)First priority shall be given to the discoverer of the new mineral;(ii)Second priority shall be given to a person who intends to set up a mineral-based industry in the State, and(iii)third priority shall be given to a co-operative society :Provided that where two or more persons of the same category have applied for a mining lease in respect of the same land, the applicant whose application is received earlier shall have a preferential right for the grant of the lease over an applicant whose application is received later :Provided further that where such applications are received on the same day, the Government after taking into consideration the matters specified in sub-rule (2) may grant mining lease to such one of the applicants as it may deem fit.
