Section 23(2)(c) in The U.P. Minor Minerals (Concession) Rules, 1963

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(2)(c) in The U.P. Minor Minerals (Concession) Rules, 1963

(c)Naturally available rock type such mining deposit which had been defined earlier as major mineral and that has been declared minor mineral, vide Notification No. 422, Dated 10-2-2015 issued by the Government of India and new mining area containing embedded Granites (sized dimensional) shall be leased out as prospecting license-cum-mining lease for the maximum period of thirty two (32) years in one term through the proper process of e-tender/ e-auction/e-tender-cum-cum e-auction, however out of the abovementioned period of thirty two years, two years period will be reserved for prospecting works and on being proved availability of mining the lease period shall be for maximum thirty (30) years.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 23(2)(c) in The U.P. Minor Minerals (Concession) Rules, 1963