Section 98 in The U.P. Minor Minerals (Concession) Rules, 1963
98. Every prospecting license granted under these rules be subject to the following condition.
(1)The licensee shall pay a prospecting fee of Rupees 100.00 per hectare of land covered by the license for each year or part thereof for which the license is granted subject to minimum of Rupees 5000.00, which can be changed from time to time by the State Government.(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(3)With, the written approval of the State Govt, the licensee may carry away quantities of minerals in excess of the limits specified in sub-rule (2).(4)Save in the case of land in respect of which the licensee is granted a mining, lease, the licensee shall, within 90 days from the date of determination of the licence or the date of abandonment of the prospecting operations, whichever is earlier, securely plug all bores and fill up or fence all excavations.(5)The licensee shall report to the State Government the discovery of any mineral not specified in the licence within sixty days from the date of such discovery.(6)The licensee shall not transfer his licence except with the previous sanction of the State Government.(7)The licensee shall restore, to the extent possible other flora destroyed by prospecting operation.(8)The licensee shall pay to the occupier of surface of land such compensation as nay become payable under these rules.(9)The State Government may impose such further conditions as may be considered necessary in the interest of mineral development.(10)In case of breach of any condition imposed on any holder of prospecting licence under these rules, the State Government may by order in writing, cancel the licence and/or forfeit the security amount deposited by the licensee under rule 96(2) after giving opportunity of hearing.(11)Any security deposit made under rule 96(2) if not forfeited under these rules , shall be refunded to the applicant after expiry of the licence.(12)Every licensee shall maintain account of all expenses incurred, by him on prospecting operations and also the quantity and other particulars of all minerals obtained during such operations and there dispatch thereof. '(13)The licensee shall, after the survey and demarcation of the area granted under the licence and before executing the licence deed, at his own expense erect and at all times maintain land keep in good repair boundary marks and pillars necessary to indicate the demarcation shown in the plan annexed to the licence deed.(14)The licensee shall pay such reasonable compensation as may be assessed by the State Government if any damage, injury or disturbance occurs by any action of the licensee.(15)The licensee shall allow any officer authorised under rule 66 or by the Central Government or the State Government in that behalf to enter upon the premises including any building, excavation or land comprised in the lease for the purpose of inspecting, examining surveying and making plans thereof, sampling and, collecting any data and the licensee shall with suitable person in his employment and acquainted with the mines and work, properly assist, such officer and his agents, servants and workmen in conducting every such inspection, and shall afford and furnish to them all facilities information, etc. connected with the working of the mines, which they may reasonably require, and shall also conform to and observe all orders and regulations which the Central Government or the State Government, as a result of such, inspection.Or otherwise, may from time to time deem fit to make.(16)The licensee shall without delay, send to the District Officer a report of any, accident, causing death or serious bodily injury or serious injury, to property, or seriously affecting or endangering life or property, which occur in the course or any operations under the licence.
