Section 7 in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
7. General conditions for grant of storage licence.
- The licence shall be granted in Form B subject to the following conditions:(i)The licensee shall prominently display the sale price at the storage point.(ii)The licensee shall deploy CCTV camera and check gates for proper monitoring of the stock.(iii)The licensee shall maintain a correct and intelligible account of minerals procured and transported daily to different destinations in the format prescribed in e-Form 'C'/Form 'C7 Form 'G' which will be corresponding to the quantity of valid transit pass by which licensee has received the mineral.(iv)The licensee shall submit the monthly return in Form 'E' of the accounts maintained under clauses (ii) and (iii) respectively for every month within the first week of the succeeding month to the District Officer.(v)All the reports, returns and registers shall be maintained by the licensee and kept in the place of business and be made available to the Inspecting Officer.(vi)The licensee shall not pollute the environment by storing the minerals or while utilising them in the proceesing plant or beneficiation plant or the factory.(vii)The licensee shall allow the inspecting officers of the Directorate of Mines to inspect the store, factory, processing plant, beneficiation plant to verify the stock of minerals and to take samples and extract of records.(viii)The District Officer may impose such further condition as may be necessary in the interest of the public.
