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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Uttar Pradesh - Subsection

Section 54(2) in The U.P. Minor Minerals (Concession) Rules, 1963

(2)If the applicant fails to deposit the royalty within the period mentioned in sub rule (1) or within such further period, as may be allowed by the officer granting the permit, the order granting the permit shall stand revoked and the fee mentioned in clause (1) of the rule 52 shall be forfeited to the State Government.