Section 6 in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
6. Disposal of application for storage licence.
- After making such enquiry as it may consider necessary, and upon receipt of security deposit of 10% of the royalty of the quantum of the mineral applied for, the District Officer may grant a storage licence to the applicant on the condition specified in Rule 7 for a period not exceeding three years at a time, with the condition that for river bed mineral, in every monsoon season ending 30th September, the licensee has to produce return/record showing liquidation of 90% of his stock, which will be verified by the Senior Mines Officer/Mines Officer/Mines Inspector of the concerned district. In the absence of stock liquidation, the District Officer can cancel the licence where found ncecessary and forfeit the security deposit.In case he decides to grant the storage licence, the District Officer shall communicate the terms and conditions governing grant of such licence to the applicant for his acceptance. The applicant shall intimate about the acceptance of terms and conditions within seven days from the date of receipt of communication. The District Officer shall grant the storage licence in Form 'B' or refuse the same with reasons to be recorded in writing within one month from the date of receipt of the application. Order of refusal to grant shall be communicated to the applicant recording reasons thereof by registered post:Provided that the District Officer may fix the general conditions of sale and sale price as prescribed by the Government from time to time:Provided further that retailers, who can store mineral quantity for maximum up to 100 cubic metre, will have to register online on the web portal developed for this purpose as prescribed by the Government as well as file quarterly returns in Form 'D' with the Mines Officer of the concerned district.
