Section 8(1) in The U.P. Minor Minerals (Concession) Rules, 1963
(1)The State Government or the authority authorised by it in this behalf may, subject to the provision of these rules and after making such further enquiry as it may consider necessary-(a)In case for application for grant of a mining lease, refuse or grant the mining lease for the whole or part of the area applied for and for such period as it may consider proper.(b)In case application for renewal of a mining lease, refuse or renew the mining lease for the whole or part of the area applied for and for such period, not exceeding the period of the original lease, as it may consider proper:Provided that where an application for grant or renewal of mining lease is refused or the area is reduced, reasons therefore shall be recorded and communicated to the applicant:Provided further that the State Government may permit second renewal only in those areas where minor mineral is found in mixed state exclusively in the river-bed but the period of such renewal shall not exceed the period of original lease:Provided also that in case of second renewal of mining lease the lessee shall pay two time annual lease amount or dead rent.]
