Section 101(2) in The U.P. Minor Minerals (Concession) Rules, 1963
(2)The lessee or licensee shall, after the lease or licence is granted to him, pay the demarcation charges through treasury challan and submit a map of the area granted under the lease or licence, certified by the District Officer, to the concerned Mines Officer or to such other officer as may be authorised by the Director in this behalf. The Mines Officer or the officer so authorised shall, on receipt of the certified map and satisfying that demarcation charges have been deposited, survey and demarcate the area within thirty days froth the date of such receipt.
