Section 21(1) in The U.P. Minor Minerals (Concession) Rules, 1963
(1)The holder of a mining lease granted on or after the commencement of these rules shall pay royalty in respect of any mineral removed by him from the lease area at the rates for the time being specified in the First Schedule to these rules.(1-a) Notwithstanding anything to the contrary contained in Rule 3, royalty should be payable by concerned brick klin owner or use of ordinary clay on ordinary earth at the rate, for the time being, specified in First Schedule to these rules:Provided that the State Government shall take fees to be known as regulating fees from brick klin owners in respect of districts categorised, on the basis of pay on at such rates as may be notified from time to time by it.
