Section 41 in The Punjab Minor Mineral Concession Rules, 1964
41. Prohibition of premium.
- No person granting or transferring a mining lease or any right, title or interest therein, shall charge or pay any premium in addition to or in lieu of surface rent, dead rent or royalty payable under these rules or such proportionate part of such rent or royalty as is paybale in respect of such right, title or interest.
