Section 104(1) in The U.P. Minor Minerals (Concession) Rules, 1963
(1)If any area which was held under a mining lease under Chapter IX or under Mineral Concession Rules, 1960 or reserved under-section 17-A of the becomes available for regrant on prospecting license or mining lease the District Officer shall notify the availability of the area through a notice inviting application for grant of prospecting license or mining lease specifying a date, which shall not be earlier than thirty days from the date of notice and giving description of such area and a copy of such notice shall be displayed on the notice board of his office and shall also be sent to the Tehsildar of such area and the Director.
