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State of Uttar Pradesh - Section

Section 48 in The U.P. Minor Minerals (Concession) Rules, 1963

48. Lessee shall deposit any additional amount necessary.

- Whenever the security deposit or any part thereof or any further sum deposited with the State Government in replenishment thereof is forfeited or applied by the State Government pursuant to the power given by these rules, the lessee shall deposit with the State Government such further sum as may be necessary to make good, the deficiency caused by such forfeiture or application.