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State of Uttar Pradesh - Section
Section 6A in The U.P. Minor Minerals (Concession) Rules, 1963
6A. [***] [Omitted by Notification No. 1956/LXXXVI-2017-57(Shamanaya)-2017, dated 14.8.2017, (w.e.f. 26.8.1963).]
| 6A. Application fee etc. for renewal of mining lease.- (1) An application for renewal of mining lease may be made at least six months before the date of expiry of the mining lease along with four copies of the map of lease hold area showing clearly the area applied for renewal and the provisions of clause (a) and (d) of sub-rule (1) of Rule 6 shall mutatis mutandis apply(2)[The Slate Government may condone the delay caused in making the application for renewal of mining lease after the period specified in sub-rule (1).] [Inserted vide above notification] |