Section 14(3) in The U.P. Minor Minerals (Concession) Rules, 1963
(3)Where an order has been made for the grant of a mining lease for sand or morrum or bajari or boulder or any of these in mixed state twenty five percent of the annual lease amount shall be deposited within seven days of the order or within such further - period as may be allowed by the District Officer not exceeding seven days and a lease deed in form MM-3 or in a Form as near there-to-as the circumstances of each case may require, shall be executed within one month of the communication of the said order of within such further period as the State Government may allow in this behalf The lease amount shall in respect of sand or morrum be determined on the basis of the average of the amount received during the last three years from that area or the amount received in the preceding year from such area which ever is higher and in respect of sand, bajari, and boulder or any of these in mixed state be determined on the basis of the highest amount received during the last three years. If no lease amount is deposited or no lease deed is executed within the aforesaid period due to any default on the part of applicant, the State Government may revoke the order granting the lease and in that event the application fee and security amount shall be forfeited to the State Government.
