Section 101(1) in The U.P. Minor Minerals (Concession) Rules, 1963
(1)When a mining lease or prospecting licence is granted, arrangement shall be made by the Director for survey and demarcation of the area granted under the lease or licence for which lessees/ licensees shall be charged at the following rates :For mining leases. - (i) for areas upto 10 hectares Rs. 10,000.00(ii)for areas beyond 10 hectares at the rate of Rs. 500.00 per hectare subject to the minimum of Rs. 15,000.00For prospecting licence (i) for areas upto 10 hectares Rs.5,000.00(ii)for areas beyond 10, hectares at the rate of Rs. 250.00 per hectare subject to the minimum of Rs. 10,000.00
