Section 23(4) in The U.P. Minor Minerals (Concession) Rules, 1963
(4)The District Officer shall get the area or areas declared under sub-rule (1), evaluated for quality and quantity of mineral for fixing minimum bid or offer by the Director, Geology and Mining, Uttar Pradesh or by an officer authorised by him before the date fixed for e-tender/e-auction/e-tender-cum e-auction:Provided that the District Magistrate, if the need so arises, may, through the technical committee setup by the Government, assess the amount of minor mineral available in the river bed, once in a year, post monsoon. In case of disagreement between parties, the Director, Geology and Mining shall decide the matter and such decision shall be final.].
