.-(1) No prospecting license or mining lease or any right, title or interest in such license or lease shall be transferred to a person unless he has filed an affidavit stating that he [has filed an up-to-date income-tax return, paid in income-tax assessed on him and paid the income-tax on the basis of self-assessment as provided in the Income-tax Act, 1961 (43 of 1961)] [ Substituted by G.S.R. 449(E), dated 13.4.1988.].(2)No prospecting license or mining lease or any right, title or interest in such license or lease in respect of any mineral specified in the First Schedule to the Act shall be transferred except with the previous approval of the Central Government.
