Section 89(1) in The U.P. Minor Minerals (Concession) Rules, 1963
(1)The State Government or the authority authorised by it in the behalf may, subject to the provisions of these rules and after making such further enquiry as it may consider necessary-(a)in case of application for grant of a mining lease or prospecting licence refuse or grant the mining lease for the whole or part of the area applied for and for such period as it may consider proper.(b)in case of application for renewal of a mining lease, refuse or renew the mining lease for the whole or part of the area applied for and for such period, not exceeding the period of the original lease, as it may consider proper:Provided that where an application for grant or renewal of a mining lease or grant of prospecting license is refused or the area is reduced, reasons therefor shall be recorded and communicated to the applicant:Provided further that if the application for the grant of mining lease or prospecting license is not disposed off within 12 months from the date of receipt , it shall be deemed to be refused.
