- For person to be eligible for grant of a mining lease or any license, he should be,(a)A citizen of India;(b)PAN Card Holder;(c)should not be a defaulter or blacklisted or debarred from holding a mining lease or any license or in arrears of any government dues;(d)should be solvent and bear good moral character and should not have been convicted of any offence under any Act and the same should be duly supported by a police verification report;(e)should not hire or employ persons who are below eighteen years of age or who have criminal background;
