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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Uttar Pradesh - Subsection

Section 70(6) in The U.P. Minor Minerals (Concession) Rules, 1963

(6)Any person found to have contravened any provision of this rule then the District Magistrate will recover penalty of Rs, 25,000/- (twenty-five thousand) and the price of such mineral including royalty. After deposit of the entire amount mentioned above the vehicles etc. including mineral will be released].