Section 40(g) in The U.P. Minor Minerals (Concession) Rules, 1963
(g)subject to the existing rights of others and save as provided in clause (d) or Rule 41 to clear undergrowth and brushwood and to fell and utilise any itress or timber standing or found on the said lands, provided that the lessee may be asked by the Disrict Officer to pay for any trees or timber felled and utilised by him at the rates to be determined, having regard to their market value, by the District Officer;
