Section 6 in The Punjab Minerals (Vesting of Rights) Rules, 2003
6. Public notice.
- Sections 3 and 8. - (1) On receipt of the statement mentioned in rules 4 and 5, the Collector shall cause public notice to be given at convenient places on or near the mineral bearing land concerned and shall also have a copy thereof affixed at the Panchayat Ghar of the village concerned.(2)Every notice referred to in sub-rule (1), shall be given in Form 'C' and shall require all persons interested to appear personally or through an agent before the Collector at a time and place mentioned therein (such time not being earlier than thirty days after the date of issue of notice), and to file a claim showing the nature of their respective interest and their claim to the amount on the basis of such interest and objection, if any :Provided that the Collector may entertain the claim, after the expiry of the stipulated of thirty days period, if he is satisfied that the person interested was prevented by sufficient cause from submitting the claim by the prescribed date.(3)The Collector shall also serve a notice to the same effect on the owner and occupier of such land and on all such persons known or believed to be interested or their agents authorised to receive service on their behalf, within the district in which such land is situated.(4)Where the person on whom notice is to be served, cannot be found, a copy of such notice shall, in addition to any other manner of service, be affixed in a conspicuous place of business of such person or be delivered to some adult members of his family.(5)In case any person so interested resides outside the district, in which such land is situated and has no such agent, the notice under registered cover, shall be sent to him at his last known residence or address.(6)The Collector may, also require any such person to make or deliver to him at the specified time and place (such time not being earlier than thirty days after the date of requisition), a statement containing, so far as may be practicable, the names of every other person possessing any interest in the mineral bearing land or any part thereof as a co-proprietor, sub-proprietor, mortgagee or otherwise and of the nature of such interest.
