Section 87(1) in The U.P. Minor Minerals (Concession) Rules, 1963
(1)An application for renewal of mining lease may be made atleast six months before the date of expiry of the mining lease along with four copies of the map of lease hold area showing clearly the area applied for renewal and the provisions of clauses (a) and (c) of sub-rule (1) of rule 86 shall Mutatis mutantis apply.
