Section 72 in The U.P. Minor Minerals (Concession) Rules, 1963
72. Availability of area for regrant on mining lease to be notified.
(1)If any area, which was held under a mining lease under chapter-II or on reserved under section 17-A of the Act, becomes available for re-grant on mining lease, the District Officer shall notify the availability of the area through a notice inviting for applications for grant of mining lease specifying a date, which shall not be earlier than thirty days from the date of notice and giving description of such area and a copy of such notice shall be displayed on the notice board of his office and shall also be sent to the Tehsildar of such area and the Director.(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.(3)An application for grant of mining lease for such area, which is already held under a lease or notified under sub-rule (1) or rule 23 or reserved under section-17A of the Act and whose availability has not been notified under sub-rule (1) shall be deemed to be premature and shall not be considered and the application fee thereon if paid shall be refunded.
