Section 7 in The Punjab Minor Mineral Concession Rules, 1964
7. Application for mining lease.
- An application for a mining lease shall be made to the State Government through the Director or any other officer, authorised by Government in this behalf, in form 'C' and shall contain the following particulars -(a)(i)if the applicant is an individual, his name, nationality, profession and residence, and(ii)if the applicant is a partnership firm, a company or an association or body of individuals whether incorporated or not, its name, nature and place of business and place of registration or incorporation.(b)name of the minor mineral or minor minerals for which the applicant intends to obtain the lease.(c)a description, illustrated by a map or plan showing as accurately as possible the situation, boundaries and area of the land in respect of which the lease is required and where the area is unsurveyed, the location of the area should be shown by some permanent physical feature, roads, tanks, etc., the period for which the lease is required and the purpose for which the extracted minor minerals are to be used.
