Section 52A(1) in The U.P. Minor Minerals (Concession) Rules, 1963
(1)Notwithstanding anything contained in Rule 72, the bhumidhar of agricultural land may apply for grant of mining permit for removal of sand or morrum or Bajri or Boulder or any of these in mixed state accumulated due to flood on his agricultural land in Form MM-8, in triplicate to the District Officer, accompanied by a fee of Rs 2000 (Rupees Two thousand) Only, and two copies of a cadastral Survey map on which te area, applied for, is clearly marked.
