Section 10(3) in The U.P. Minor Minerals (Concession) Rules, 1963
(3)No person shall acquire in respect of any minor mineral, except sand or morrum or bajari or boulder or any of these in mixed state exclusively found in riverbed exceeding three mining leases, covering a total area of more than 25 Hectares:Provided that mining leases in respect of sand or morrum or bajari or boulder or any of these in mixed state, exclusively found in the riverbed exceeding two in number or total fifty hectares in area shall not be granted in favour of any person in the State of Uttar Pradesh:Provided further that if the State Government is of opinion that in the interest of mineral development, it is necessary so to do, it may for reasons to be recorded in writing permit any person to acquire one or more mining leases covering an area in excess of the limits mentioned above.Explanation. - For the purposes of these rules, a person acquiring by or in the name of another person a mining lease which is intended for himself shall be deemed to be acquiring it himself.]
