Section 3 in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
3. Prohibition.
(1)No person shall carry on the business of buying, possessing, storing, selling, supplying, transporting, distributing or delivering for sale or processing of minerals at any place for the purpose of sale or consumption or otherwise deal with any mineral except in accordance with the terms and conditions of a stock licence granted under these rules:Provided that a holder of a reconnaissance permit, prospecting, licence or mining lease in respect of the minerals for which he holds a mineral concession shall not be required to obtain a licence for possessing, storing, selling, supplying, transporting, distributing or processing of such mineral(s) within the leasehold area and transportation from the leasehold area as the case may be:Provided further that lessee/permit holder or any person who purchase and posses mineral(s) for utilisation of their own consumption shall not be required to obtain a licence.
