Section 13 in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
13. Penalties.
(1)Whosoever is found to have contravened Rule 3 of this rule then the District Officer will recover penalty up to Rs 5,00,000 (five lakh) and the price of such mineral including royalty. On failure to deposit the said amount of penalty the same shall be deducted by the District Officer from the security money deposited against the concern stock licence.(2)In case of any breach or contravention by a licensee of any provision of these rules or any condition of the licence, the District Officer may, after giving the licensee a reasonable opportunity to state his case, determine the licence.
