Section 104(2) in The U.P. Minor Minerals (Concession) Rules, 1963
(2)The applications for grant of prospecting license or 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 of however the number of application 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 application remain less than three the District Officer shall notify the availability of this area a fresh in accordance with the said sub-rule.
