Section 87 in The U.P. Minor Minerals (Concession) Rules, 1963
87. Application fee etc for renewal of mining lease.
(1)An application for renewal of mining lease may be made atleast six months before the date of expiry of the mining lease along with four copies of the map of lease hold area showing clearly the area applied for renewal and the provisions of clauses (a) and (c) of sub-rule (1) of rule 86 shall Mutatis mutantis apply.(2)The State Government may condone the delay cause in making the application for renewal of mining lease after the period specified in sub-rule(1).
