Section 7 in The U.P. Minor Minerals (Concession) Rules, 1963
7. [ Enquiry and reports. [Substituted by Notification No. 1956/LXXXVI-2017-57(Shamanaya)-2017, dated 14.8.2017, (w.e.f. 26.8.1963).]
- The District officer shall, unless he is authorised to grant the mining lease cause an enquiry to be made into all relevant matter and, within two months from the date of receipt of application of mining lease forward two copies of the application alongwith his report to the State Government or to such other authority as the State Government may authorize in this behalf.]
