Section 60(1) in The U.P. Minor Minerals (Concession) Rules, 1963
(1)In case of any breach or contravention by a lessee of any of these rules or conditions and covenants contained or deemed to be contained in the lease except those relating to payment of royalty, rent or other sums due to the State Government, the State Government may, after giving the lessee a reasonable opportunity to State his case, terminate the lease. The right shall be in addition to and without prejudice to the provisions of Rule 59
