Section 3A in The Punjab Minor Mineral Concession Rules, 1964
3A. [ Maximum number of villages where quarrying of sand be undertaken in a zone (applicable only to sand zone) [Inserted by Haryana Government Gazetted Notification No. S.O. 54/C.A. 67/1957/S. 15/2000, dated 24th March, 2000.] :- The contractor(s) shall restrict the quarrying operations to maximum four villages of the zone at any time during the subsistence of the contract. The contractor shall have a right to change the site any time during the subsistence of the contract on settlement of compensation with the land owners of the new sites of the zone from where they intend to extract sand, but ceiling of maximum four villages shall be adhered to:
Provided that in the event of contractor meeting his requirement of sand in village(s) less than four or where he fails to settle compensation in the maximum permissible four villages or due to any other reason could not operate upto the maximum permissible four villages then he shall not be entitled to claim any relief in payment of contract money on that account.]
