Section 35 in The U.P. Minor Minerals (Concession) Rules, 1963
35. [ Demarcation of leased area, erection of boundary marks, determination of coordinated and their maintenance. [Substituted by Notification No. 1956/LXXXVI-2017-57(Shamanaya)-2017, dated 14.8.2017 (w.e.f. 26.8.1963)]
(1)At the time of the survey and demarcation of the area granted under the lease the coordinates will be marked on the demarcating map of the concerned mining lease area and earlier to the execution of lease deed lessee at his own expense erect and at all times maintain and keep in good repair boundary marks and pillars necessary to indicate the demarcation shown in the plan annexed to the lease deed.(2)The mining lease holder whose mining lease area is more than five hectare will construct at his own expense, check post/gate for observation of the vehicles transportation with accommodations/ installation of four C.C.T.V. camera capable of recording visuals at the 360 degree angle. The lease holder will also keep R.F.I.D. scanner at the said check post/gate to facilitate read and save data of bar code scribed over e-form M.M 11 issued against each and every vehicles used for transportations of the concerned mining leased area and will care properly and maintain in working condition at all point of time. The lease holdershall preserve the entire recording done by the said C.C.T.V. Cameras and R.F.I.D. Scanners at least for the thirty days and will produced the said recording before the authorised officer as provided under the provisions of rule 66.]
