Section 59(6) in The U.P. Minor Minerals (Concession) Rules, 1963
(6)Where the lease-holder fails to conform to the prescribed loading norms, penalty of Rs 25,000.00 per occasion of default shall be imposed by the District Magistrate. Upon failure to deposit the said penalty, the same shall be deducted by the District Magistrate from the security money deposited against the concerned lease.
