Section 8 in The Punjab Minor Mineral Concession Rules, 1964
8. Application fee.
- Every application for the mining lease shall be accompanied by-(i)a fee of [Rs. 1000] [Substituted for 'Rs. 400' by Punjab Government Notification No.G.S.R.93/C.A.67/57/S.15/Amd.(18)/99, dated 24.12.1999.];(ii)an income-tax clearance certificate from the Income Tax Officer concerned.(iii)[ A certificate of approval in Form B] [Clause (iii) added by GSR 239, dated 27.9.1965.].
