Section 17 in The U.P. Minor Minerals (Concession) Rules, 1963
17. [ Survey of the area leased. [Substituted by Notification No. 1868/LXXXVI-2019-57(Sa)/2017, dated 13.08.2019.]
(1)When a mining lease is granted, arrangement shall be made by the Director for survey and demarcation of the area granted under the lease for which lessees shall be charged at the following rates:(a)in the plains(i)for area up to 10 hectares Rs 5,000.00(ii)for areas beyond 10 hectares at the rate of Rs 500.00 per hectare subject to the minimum of Rs 6,000.00(b)in the hills(i)for areas up to 10 hectares Rs 8,000.00(ii)for areas beyond 10 hectares at the rate of Rs 800.00 per hectare subject to the minimum of Rs 10,000.00(2)The lessee shall, after the lease is granted to him, pay the demarcation charges through treasury challan and submit a map of the area granted under the lease, certified by the District Officer, to the concerned Mines Officer or to such other officer as may be authorised by the Director in this behalf. The Mines Officer or the officer so authorised shall, on receipt of the certified map and upon being satisfied that demarcation charges have been duly deposited, within fifteen days from the date of such receipt, survey and demarcate the area taking as reference at least two fixed points on the map and denoting the geo-coordinates of all the boundary pillars of the demarcated lease area.(3)The mines officer or the officer so authorised may, for the purpose of survey and demarcation of the area, take the help of such officer of the revenue and forest department of the district as he may consider necessary.(4)If any dispute arises in respect of demarcation of the area, the matter shall be referred to the Director, who shall, after giving the parties a reasonable opportunity of being heard, decide the matter.(5)The decision of the Director under under sub-rule (4) shall be final.].
