Section 86 in The U.P. Minor Minerals (Concession) Rules, 1963
86. Application fee and deposit for grant of mining lease.
(1)Every application for grant, of mining lease shall be accompanied by(a)a non-refundable fee of twenty five thousand rupees, other than those specified in rule 101; and(b)Four copies of the toposheet map on a scale of 1: 50000 with coordinate and corresponding cadestral survey map cadestral survey map on which the area applied for is clearly marked or four copies of topographical survey map on a scale of atleast 4"=1 mile, on which the area applied for is accurately marked;(c)a certificate, issued by District Officer or by such officer as may be authorised by the District Officer in this behalf, showing that no mining dues are outstanding against the applicant :Provided that such certificate shall not be required where the applicant has furnished an affidavit to the satisfaction of the state Government, stating that he does not hold or had not held any mining lease or any other mineral concession in the territory of the state;(d)certificate of residence of the applicant;(e)a character certificate given by the District Officer of the District, where the applicant permanently resides;(f)Solvency certificate.(2)If the application is not complete in any respect or is not accompanied by the fee, deposit or the documents mentioned in sub-rule(1) the District Officer or the officer authorised by the State Government in this behalf, shall, by fifteen days notice require the applicant to complete the application in all respects or, to deposit the fee or furnish the documents within such time as may be specified in the notice and if the applicant fails to do so within the specified time, such application shall not be considered.
