Section 99(1) in The U.P. Minor Minerals (Concession) Rules, 1963
(1)Where an order has been made for the grant of mining lease, a lease deed in Form MM-3 or in a form as near thereto as the circumstances of each case may require, shall be executed within six months of the communication of the said order or within such further period as the State Government may allow, in this behalf. If no such deed is executed within the aforesaid period due to any default on the part of the applicant, the State Government may revoke the order granting the lease and in that event the application fee and security amount shall be forfeited to the State Government.
