Section 59(4) in The U.P. Minor Minerals (Concession) Rules, 1963
(4)According to the provisions provided under Rule 41-H mining work through suction machine/lifter into the water stream will be prohibited. If any lessee is found contravening the provisions of the said rule then he will be liable for penalty at the rate of Rs five lakh per occasion of contravening act, which will be recovered on the order of District Magistrate or Director, Geology and Mining. On failure to deposit of the abovementioned amount of penalty the same shall be deducted by the District Magistrate from the security money deposited against the concerned lease.
