Section 4 in The Punjab Minerals (Vesting of Rights) Rules, 2003
4. Furnishing of statement to Collector.
- Sections 3 and 8. - (1) The Director shall furnish to the Collector every year in the month of April, a statement of Form 'B' alongwith an extract from the notification, issued under Section 3 relevant to the mineral bearing land to which the statement pertains.(2)The Director shall alongwith the statement mentioned in sub-rule (1) deposit in cash with the Collector, the amount specified in column (9) of Form 'B' for payment to the persons interested.
