Section 54(2) in The Punjab Minor Mineral Concession Rules, 1964
(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.
