Section 5 in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
5. Application for grant of Storage Licence.
(1)Any person who intends to procure, possess, store, sell, trade in, consume or otherwise deal with any mineral shall make an for storing and trading or storing and consuming any mineral whose source of procurement is not in the jurisdiction of the District Officer, he shall submit affidavit mentioning the source/ place of procurement of minerals. The application shall be submitted in duplicate to the District Officer under whose jurisdiction the applicant intends to store the mineral.(2)The applicant shall deposit a non-refundable fee of Rupees Ten thousand only through treasury challan under the Head of Account "0853-Non-Ferrous Mining and Metallurgical Industries 102-Mineral Concession Fees, Rents and Royalties".(3)Every application made under sub-rule (1) shall be accompanied by -(i)the original challan for the non-refundable fee as prescribed under sub-rule (2) deposited under proper Head of Account and on receipt of security deposit amounting 10% of the market value of the mineral stock;(ii)document pertaining to the title of land which may include sale deed/rent deed/ consent of the land owner or notarised affidavit;(iii)Cadastral map, Najri Naksa detailing the boundaries of the area;(iv)Character Certificate;(v)Solvency Certificate of not less than 10% of the royalty of the quantity of mineral applied for;(vi)an affidavit to the effect that the applicant has not been convicted in any Court of Law in any case relating to theft or smuggling or illegal mining or illegal transporting or illegal storage of minerals;(vii)an attested copy of the valid clearance certificate of mining dues payable under the Act or rules made thereunder issued by the District Officer.
