Section 52(2) in The Mineral Concession Rules, 1960
(2)If any person grants or transfers or obtains a prospecting license or mining lease or any right, title or interest therein, in contravention of any of the provisions of this Chapter, he shall be punishable with imprisonment which may extend to [one year or fine which may extend to five thousand rupees or both] [ Substituted by G.S.R. 449(E), dated 13.4.1988.].
