Section 29A(1) in The U.P. Minor Minerals (Concession) Rules, 1963
(1)lease-holder on the intended day of surrender, shall submit over and above security deposit, an amount equivalent to 25% of the annual instalment of that year and apply for surrender along with the following documents-(a)No objection for transfer of Environment Clearance Certificate obtained for the concerned lease area in favour of the State Government or subsequent proponent.(b)Certificate of money deposited for difference between quantity mentioned in Environment Clearance and mined out quantity or in case of no difference, a Certificate in this regard for the concerned lease issued by Mines Officer/Mines Inspector.In accordance with the above, lease-holder will be prohibited from carrying out mining activities from the date of application for surrender of lease and the area will be deemed to be vacant.].
