Section 14 in The U.P. Minor Minerals (Concession) Rules, 1963
14. Lease deed to be executed within three months.
(1)Where an order has been made for the grant of mining lease other than a mining lease for sand or morrum or bajari or boulder or any of these in mixed state a lease deed in Form MM-3 or in a form as near there to as the circumstances of each case may require, shall be executed within three months of the communication of the said order or within such further period as the State Government may allow in this behalf. If no such deed is executed within the aforesaid period due to any default on the part of the applicant, the State Government may revoke the order granting the lease and in that event the application fee and security amount shall be forfeited to the State Government.(2)The date of commencement of a mining lease referred to in sub rule (1) shall be the date on which the deed is executed under the said sub-rule.(3)Where an order has been made for the grant of a mining lease for sand or morrum or bajari or boulder or any of these in mixed state twenty five percent of the annual lease amount shall be deposited within seven days of the order or within such further - period as may be allowed by the District Officer not exceeding seven days and a lease deed in form MM-3 or in a Form as near there-to-as the circumstances of each case may require, shall be executed within one month of the communication of the said order of within such further period as the State Government may allow in this behalf The lease amount shall in respect of sand or morrum be determined on the basis of the average of the amount received during the last three years from that area or the amount received in the preceding year from such area which ever is higher and in respect of sand, bajari, and boulder or any of these in mixed state be determined on the basis of the highest amount received during the last three years. If no lease amount is deposited or no lease deed is executed within the aforesaid period due to any default on the part of applicant, the State Government may revoke the order granting the lease and in that event the application fee and security amount shall be forfeited to the State Government.(4)The date of commencement of mining lease referred to in sub-rule (3) shall be the date on which the deed is executed under the said sub-rule or the date of actual commencement of mining operation which ever is earlier.(5)In case a lease referred to in sub-rule (3) is granted during the period of an year mentioned in column I of the schedule below, the annual lease amount shall be deposited in, respect of the first and subsequent years of the period of lease, in the instalments of such percentage of the annual lease amount and before such dates as are mentioned against each in the respective columns thereof namely:
