Section 6 in The U.P. Minor Minerals (Concession) Rules, 1963
6. Application fee and deposit for grant of mining lease.
(1)Every application for grant of mining lease shall be accompanied by-(a)a fee of one thousand rupees:(b)a deposit of two thousand rupees for meeting the preliminary expenses, other than those specified in Rule 17, and(c)four copies of the cadastral survey map on which the area applied for is clearly marked and in case such area is not covered by cadastral survey, four copies of topographical survey map on a scale of at least 4" = 1 mile, on which the area applied for is accurately marked,(d)a certificate, issued by the District Officer or by such officer as may be authorised by the District Officer in this behalf, showing that no mining dues are outstanding against the applicant:Provided further that such certificate shall not be required where the applicant has furnished an affidavit to the satisfaction of the State Government, stating that he does not held or had not held any mining lease or any other mineral concession in the territory of the State;(e)[a certificate of caste and residence of the applicant, where the application is for mining lease of sand or morrum or bajri or boulder or any of these in mixed state;] [Inserted vide Notification No.859/77-5-2001-8 (204)/95 T.C., dated 01 March 2001 and published in the Gazette dated 31-03-2001, Part I](f)[a character certificate given by the District Officer of the District, where the applicant permanently resides] [Inserted vide Notification No.859/77-5-2001-8 (204)/95 T.C., dated 01 March 2001 and published in the Gazette dated 31-03-2001, Part I](g)in case the area applied for is having annual lease amount or dead rent, as the case may be ,of rupees two lacs or more ,then the applicant shall also furnish no objection certificate of the following authorities:-(i)Authorised officer of the Income Tax Department,(ii)Authorised Officer of the Trade Tax Department,(iii)District Magistrate of the District, where the applicant permanently resides,(iv)Senior Superintendent of Police/Superintendent of Police of the district, where the applicant resides.(2)[If the application is not complete in any respect or is not accompanied by the fee, deposit or the documents mentioned in sub-rule (1) the District Officer or the officer authorised by the State Government in this behalf, shall, by fifteen days notice, require the applicant to complete the application in all respects or, to deposit the fee or furnish the documents within such time as may be specified in the notice and if the applicant fails to do so within the specified time, such application shall not be considered.] [Substituted vide Notification No.859/77-5-2001-8 (204)/95 T.C. dated 01 March 2001 and published in the Gazette dated 31-03-2001, Part I]
