Section 60(2) in The U.P. Minor Minerals (Concession) Rules, 1963
(2)If a lease is terminated under sub-rule (1) or Rule 58, the lessee may be black listed by the District Officer for such period, not exceeding two years, as he may consider proper which shall be uploaded on the website of the department and during the said period no mineral concession under these rules shall be granted to him. An entry in this regard shall be made in the remarks column of the registers of mining lease or the auction lease, as the case may be.
