Section 61(11) in The Punjab Minor Mineral Concession Rules, 1964
(11)A statement showing all the areas within the jurisdiction of the Government-(i)already held by me/us in my/our names/names (and jointly with others) under quarrying leases specifying the names of minor minerals.(ii)already applied for but not yet granted, and(iii)applied for simultaneously or being applied for in other districts of this State, is appendedNote. - No application will be held to be complete for purposes of priority unless it furnishes correctly the particulars required by paragraphs I, II and III and is properly signed and stamped.
