Section 69 in The U.P. Minor Minerals (Concession) Rules, 1963
69. Royalty or dead rent may be collected through a contractor.
(1)The Government may arrange to collect the royalty or dead rent from the holders of mining leases through a contractor, and such holders when directed by the State Government to do so, shall pay the royalty or dead rent to such contractors at the rates specified in their lease during such period as may be directed.(2)The consequences of non-payment of the contractor of royalty or dead rent, as the case may be, by the holders of mining leases shall be the same as on default. of payment to the State Government, and the State Government shall in that case, have all the powers for the recovery of the arrears from the lessee and in respect of determination of the lease as provided in these rules.(3)The State Government may enter into agreement with any person who is considered suitable, whether by holding an auction or by inviting tenders or in any other manner to collect royalty or dead rent of the holders of mining leases in a specified area during a period not exceeding three years on such terms and conditions as are considered suitable.
