Section 99 in The U.P. Minor Minerals (Concession) Rules, 1963
99. Mining Lease deed to be executed within six month.
(1)Where an order has been made for the grant of mining lease, a lease deed in Form MM-3 or in a form as near thereto as the circumstances of each case may require, shall be executed within six months of the communication of the said order or within such further period as the State Government may allow, in this behalf. If no such deed is executed within the aforesaid period due to any default on the part of the applicant, the State Government may revoke the order granting the lease and in that event the application fee and security amount shall be forfeited to the State Government.(2)The date of commencement of a mining lease referred to in sub-rule (1) shall be the date on which the deed is executed under the said sub-rule.
