Section 17(1) in The U.P. Minor Minerals (Concession) Rules, 1963
(1)When a mining lease is granted, arrangement shall be made by the Director for survey and demarcation of the area granted under the lease for which lessees shall be charged at the following rates:(a)in the plains(i)for area up to 10 hectares Rs 5,000.00(ii)for areas beyond 10 hectares at the rate of Rs 500.00 per hectare subject to the minimum of Rs 6,000.00(b)in the hills(i)for areas up to 10 hectares Rs 8,000.00(ii)for areas beyond 10 hectares at the rate of Rs 800.00 per hectare subject to the minimum of Rs 10,000.00
