Section 69(2) in The U.P. Minor Minerals (Concession) Rules, 1963
(2)The consequences of non-payment of the contractor of royalty or dead rent, as the case may be, by the holders of mining leases shall be the same as on default. of payment to the State Government, and the State Government shall in that case, have all the powers for the recovery of the arrears from the lessee and in respect of determination of the lease as provided in these rules.
