Section 98(2) in The U.P. Minor Minerals (Concession) Rules, 1963
(2)The licensee may win and carry for purposes other than commercial purposes-(a)thirty cubic meter of such mineral without any payment;(b)hundred cubic meter of such mineral on payment of royalty;Provided that if any quantity in excess of the quantities mentioned above is won and carried away the State Government may recover the cost of the excess quantity of minerals mentioned in clause(b) above; won and carried away
