Section 60 in The U.P. Minor Minerals (Concession) Rules, 1963
60. [ Consequences of contravention of rules and conditions of lease generally. [Substituted by Notification No. 1868/LXXXVI-2019-57(Sa)/2017, dated 13.8.2019.]
(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(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.(3)If any person other than the mining lease-holder or entity held is convicted for the charge of illegal mining transportation, then beside the penalty/punishment, name of such person or entity will be listed into the blacklist by the State Government and will be uploaded and displayed on the website of the department and no mining lease under this rules shall be granted within such period in favour of the said person or entity.].
