Section 53 in The Punjab Minor Mineral Concession Rules, 1964
53. Recovery of Government dues as arrears of land revenue.
- Any rent, royalty, fee, contract money or other sum due to the Government under these rules or under the terms and conditions of any mining lease or contract, on a certificate in form 'M' of such officer as may be specified by the Government in this behalf by general or special order, be recovered in the same manner as an arrear of land revenue.
