Section 4 in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
4. [ Eligibility for grant of licence and storage of minerals. [Substituted by Notification No. 342/86-2019-183-2011, dated 9.3.2019.]
(1)Every Person shall be eligible for grant of licence except the following person -(a)a person who is not an Indian National;(b)a company which is not the ambit of Companies Act, 2013;(c)a person who is convicted by a court;(d)a person whose licence has been cancelled for violation of terms and condition of a previous licence;(e)lessee in case of river bed minerals for the concerned district.(2)The storage of mineral shall be permitted if:(a)it is not within a radius of 5 km from the leased out area in case of river bed minerals;(b)it is not stocked beyond the quantity specified in the licence.]
