Section 34(5) in The U.P. Minor Minerals (Concession) Rules, 1963
(5)The mining lease deed will be executed only after approval of mining plan by the Officer authorised by notification in this behalf by the State Government and within one month from the date of issuance of environment clearance certificate in favour of the proponent. Mining operation shall commence, immediately for the lessee of river bed mineral within 3 (three) months from the date of the execution of the lease deed by the lessee of other minor minerals and the lessee shall thereafter conduct such operations without deliberate intermission in a proper, skillful in workman like manner.
