Section 38 in The Punjab Minor Mineral Concession Rules, 1964
38. Transfer or assignment.
- No mining lease or any right, title or interest in such lease shall be transferred to a person unless [he produces an income-tax clearance certificate from the Income-tax Officer concerned.] [The words 'he holds a certificate of approval in Form 'B' from the Government and unless' omitted by Haryana Government Notification No. SO110/C.A.67/1957/S.15/2001 dated 6.8.2001.]
