Section 19(2) in The U.P. Minor Minerals (Concession) Rules, 1963
(2)The State Government, may by an order in writing, determine any lease at any time if the lessee has, in the opinion of the State Government assigned, sublet, mortgaged or in any other manner transferred the mining lease or any right, title or interest therein or entered into or made any arrangement, contract or understanding without its prior approval or has committed breach of any condition or restriction specified by the State Government in this behalf:Provided that no such order shall be made without giving the lessee a reasonable opportunity of stating his case."
