Section 88 in The U.P. Minor Minerals (Concession) Rules, 1963
88. Enquiry and reports.
- The District officer shall, unless he is authorised to grant or renew the mining lease or grant prospecting license cause an enquiry through Senior Mines Officer / Mines Officer / Mines Inspector of the concerned district to be made into all relevant and technical matters 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 authorise in this behalf.
