Section 29 in The U.P. Minor Minerals (Concession) Rules, 1963
29. [ Execution of lease deed. [Substituted by Notification No. 1956/LXXXVI-2017-57(Shamanaya)-2017, dated 14.8.2017 (w.e.f. 26.8.1963)]
(1)The successful bidder-tenderer after receiving letter of intent of concerned e-tender/ e-auction/ e-tender cum e-auction shall produce approved Mining Plan and Clean Environment Certificate Prescribed as per rule and a lease deed concerning the same will be executed in form MM-6 or in similar format. The registration of the said executed lease deed will be registered within three months period. The period of lease will be counted from the date of execution of the concerned lease deed. If due to fault on the part of lease holder, registration of the said executed lease deed is not registered within three months then the said lease deed will be treated as null and void and the amount of security will be seized by the District Magistrate.(2)[Omitted].(3)A copy of the lease deed together with the map of the area shall be sent by the District Officer or the Committee as the case may be to the Director Geology and Mining Uttar Pradesh within fifteen days from the date of execution thereof.]
