Section 5(1) in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
(1)Any person who intends to procure, possess, store, sell, trade in, consume or otherwise deal with any mineral shall make an for storing and trading or storing and consuming any mineral whose source of procurement is not in the jurisdiction of the District Officer, he shall submit affidavit mentioning the source/ place of procurement of minerals. The application shall be submitted in duplicate to the District Officer under whose jurisdiction the applicant intends to store the mineral.
