Section 17 in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
17.
On the commencement of the Uttar Pradesh Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2019;(a)the Uttar Pradesh Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2002 shall stand rescinded;(b)any reference to the Uttar Pradesh Mineral (Prevention of Illegal Mining, Transportation and Storage) Rules, 2002 shall be construed as the reference to the Uttar Pradesh Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018;(c)notwithstanding such rescission the licenses issued under the Uttar Pradesh Mineral (Prevention of Illegal Mininig, Transportation and Storage) Rules, 2002 shall be valid for a period of 3 months from the commencement of the Uttar Pradesh Mineral (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018.
