Section 68A in The U.P. Minor Minerals (Concession) Rules, 1963
68A. [ Power of State Government to reserve mines. [Substituted by Notification No. 1868/LXXXVI-2019-57(Sa)/2017, dated 13.8.2019.]
(1)Nowithstanding anything to the contrary contained in these rules, the State Government may, by a written order, reserve any area to a Government organisation or any person/company in the interest of industrial promotion, for mining operation subject to such terms and conditions as may be specified in the said order.(2)Upon such reservation, mining lease or mining permit as the case may be for the area so reserved, shall be granted to the Government organisation or any person/company in the interest of industrial promotion, in whose favour the reservation has been made subject to such terms and conditions as may be decided by the State Govememnt.(3)The mining lease fora period not exceeding 10 years may be granted under this rule, as may be decided, by the State Government.(4)The Lessee, to whom a lease has been granted under this rule, shall pay to the Government all amount payable by a lessee under these rules and such additional charges as may be decided by the State Government from time to time.Explanation. - For the purposes of this rule, "Government organisation" shall mean a Government department or corporation established under any Central or State Act or a Government company within the meaning of clause (45) of Section 2 of the companies Act, 2013 and includes State authorities or organisation controlled substantially by Central or State Government.].
