Section 72(2) in The U.P. Minor Minerals (Concession) Rules, 1963
(2)The applications for grant of mining lease under sub-rule (1) shall be received within seven working days from the date specified in the notice referred to in the said sub-rule, if, however, the number of applications received for any area is less than three the District Officer may further extend the period for seven more working days and if even thereafter the number of applications remain less than three, the district officer shall notify the availability of the area a fresh in accordance with the said sub-rule.
