Section 5(3) in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
(3)Every application made under sub-rule (1) shall be accompanied by -(i)the original challan for the non-refundable fee as prescribed under sub-rule (2) deposited under proper Head of Account and on receipt of security deposit amounting 10% of the market value of the mineral stock;(ii)document pertaining to the title of land which may include sale deed/rent deed/ consent of the land owner or notarised affidavit;(iii)Cadastral map, Najri Naksa detailing the boundaries of the area;(iv)Character Certificate;(v)Solvency Certificate of not less than 10% of the royalty of the quantity of mineral applied for;(vi)an affidavit to the effect that the applicant has not been convicted in any Court of Law in any case relating to theft or smuggling or illegal mining or illegal transporting or illegal storage of minerals;(vii)an attested copy of the valid clearance certificate of mining dues payable under the Act or rules made thereunder issued by the District Officer.
