Section 13 in The U.P. Minor Minerals (Concession) Rules, 1963
13. Security deposit.
- An application for a mining lease shall, before the deed referred to in rule 14 is executed and in such manner as the State Government may by order specify deposit as security, for the due observance of the terms and conditions of the lease, a sum equal to twenty five percent of the annual dead rent or annual lease amount of the leased area subject to the minimum of Rs. 2,000.00 No interest shall be payable on such security deposit.
