Section 5 in The U.P. Minor Minerals (Concession) Rules, 1963
5. [ Application for grant of mining lease. [Substituted by Notification No. 1956/LXXXVI-2017-57(Shamanaya)-2017, dated 14.8.2017, (w.e.f. 26.8.1963).]
(1)An Application in form MM-1 for grant of a mining lease shall be addressed to the State Government.(2)The application refereed to in sub-rule (1) shall be submitted in quadruplicate to the District Officer or to the officer authorised in this behalf by the State Government. Such officer shall endorse the receipt of the application on all the four copies entering the place time and date of receipt. One copy shall be returned immediately to the person presenting the application(3)The application referred to in sub-rule (1) shall be entered in a register of mining lease application in form MM-2.]
