Section 52A(2) in The U.P. Minor Minerals (Concession) Rules, 1963
(2)The District Officer shall cause an enquiry, if deemed necessary, through concerned Tahsildar and Mines Officer/Mines Inspector on the following points -(a)Whether the sand or morrum or Bajri or Boulder or any of these ill mixed state have been accumulated on the applied land due to floods;(b)Whether the name of the applicant/applicants is/are recorded as bhumidhars on the applied area;(c)Whether due to accumulation of sand or morrum or Bajri or Boulder or any of these in mixed state, the applicant/applicants is/are suffering loss on account of non-utilisation of such applied land;(d)Whether such land was utilise for agricultural purposes in the past 5 years;(e)Whether the quantity of the minor mineral, applied by the applicant, is available on the applied area.(f)Whether the applied area for mining permit is suitable for mining.
