Section 12 in The U.P. Minor Minerals (Concession) Rules, 1963
12. [ Period of mining lease. [Substituted by Notification No. 2430/86-2015-278-2011, dated 14.7.2015.]
(1)Except as provided in sub-rule (2), a mining lease in respect of sand or morrum or bajari or boulder or any of these in mixed state exclusively found in the riverbed shall be granted for a fixed period of five years and in respect of other minor minerals for a period not less than five years and not more than ten years.(2)If the State Government is of opinion that in the interest of mineral development, it is necessary so to do, it may, for reasons to be recorded in writing grant a mining lease for any period exceeding 10 years but not exceeding 15 years:Provided that the State Government may allow to extend the period of existing mining lease in respect of sand or morrum or bajari or boulder or any of these in mixed state exclusively found in the riverbed from the current period of three years to five years.
