Section 90(2) in The U.P. Minor Minerals (Concession) Rules, 1963
(2)The matters referred to in sub-rule (1) are -(a)any special knowledge or experience possessed by the applicant.(b)an intent to establish any value addition or processing or manufacturing unit.(c)The Financial resources of the applicant.(d)The nature and quality of the technical staff employed or to be employed by the applicant.(e)The conduct of the applicant in carrying out mining operations on the basis of any previous lease or Permit and complying with conditions of such lease or permit of the provisions of any law in connection therewith; and(f)Such other matters, as may be considered necessary by the State Government.
