Section 68 in The U.P. Minor Minerals (Concession) Rules, 1963
68. Relaxation of rules in special cases.
- The State Government may, it is of opinion that in the interest of mineral development it is necessary so to do, by order in writing and for reasons to be recorded, authorise in any case the grant of any mining lease or the working of any mine for the purpose of winning any mineral on terms and conditions different from those laid down in these rules.
