Section 21(3) in The U.P. Minor Minerals (Concession) Rules, 1963
(3)Where the royalty is to be charged on the pit's mouth value of the mineral, the State Government may assess such value at the time of the grant of the lease and the rate of royalty will be mentioned in the lease deed. It shall be open to the State Government to reassess not more than once in a year the pits mouth value if it considers that an enhancement is necessary.]
