Section 97 in The U.P. Minor Minerals (Concession) Rules, 1963
97. Prospecting license deed to be executed within three month.
- Where an order has been made for grant of prospecting license, the deed in form MM-3(A) shall be executed within 3 month and the date of commencement of prospecting license shall be effective from the date of execution or within Such further period as the District Officer or the Committee; as-the case may be, allow in this behalf.
