Section 15 in The U.P. Minor Minerals (Concession) Rules, 1963
15. Refund of fee.
(1)Where an application for grant or renewal of a mining lease in refused, the fee paid by the applicant under clause (a) of sub-rule (1) rule 6 or under rule 6-A shall be refunded to him.(2)Where the whole or part of the amount deposited under clause (b) of sub-rule (1) of rule 6 has not been expended for the purposes specified in the said clause, it shall be refunded to the applicant:Provided that in case the amount to be expended for the purposes specified in the said clause (b) is more than the amount deposited under that clause, that applicant shall have to deposit the extra amount as may be determined by the State Government(3)Unless the State Government having regard to the facts of a particular case direct otherwise, the application fee shall not be refunded on an application being withdrawn.(4)Notwithstanding anything contained in sub-rules (1) and (2), where an application for grant or renewal of a mining lease is refused on account of any lapse on the part of the applicant, the application fee and preliminary expenses shall not be refunded and forfeited to State Government.
