Section 62 in The U.P. Minor Minerals (Concession) Rules, 1963
62. [Register to be open to inspection. [Substituted Notification No.859/77-5-2001-8 (204)/95 T.C. dated 01 March 2001 and published in the Gazette dated 31-03-2001, Part I.]
(1)All registers prescribed to be maintained by these rules shall be open to inspection on payment of a fee of twenty rupees for an entry.(2)Certified copy of an entry of the register referred to in sub-rule (1) and the orders passed by the District Officer on any application may be obtained by any person on payment of a fee of -(a)Rs. 100.00 for obtaining the copy within seven days, and(b)Rs. 200.00 for obtaining the copy within twenty four hours.Explanation I. - 'An entry' means all entries in respect of one permit; or mining lease I or auction lease as the case may be.Explanation II. - The fee shall be paid in the manner prescribed under Rule 64 and the treasury challan shall be accompanied with the application for inspection or for certified copies, as the case may be.]
