Section 59(2) in The U.P. Minor Minerals (Concession) Rules, 1963
(2)The lessee who does mining works contravening the terms and conditions mentioned in the approved mining plan and clean environment certificate issued as per the provisions provfded under Rule 34, then he will be liable for penalty at the rate of Rs 50,000 per occasion of default that shall be recovered by the District Magistrate.
