Section 63 in The U.P. Minor Minerals (Concession) Rules, 1963
63. [ Change of name, nationality, etc. [Substituted by Notification No. 1868/LXXXVI-2019-57(Sa)/2017, dated 13.8.2019.] - (1) An applicant for or the holder of a mining lease shall intimate to the State Government within sixty days any change that may take place in his name, nationality or other particulars mentioned in the relevant Forms.
(2)In the case of the death of an applicant/leaseholder, application of the mining lease/ executed mining lease will be considered in favour of his legal heir. In this regard, after proper examination, order will be issued by the District Magistrate.].
