Section 68A(4) in The U.P. Minor Minerals (Concession) Rules, 1963
(4)The Lessee, to whom a lease has been granted under this rule, shall pay to the Government all amount payable by a lessee under these rules and such additional charges as may be decided by the State Government from time to time.Explanation. - For the purposes of this rule, "Government organisation" shall mean a Government department or corporation established under any Central or State Act or a Government company within the meaning of clause (45) of Section 2 of the companies Act, 2013 and includes State authorities or organisation controlled substantially by Central or State Government.].
