Section 57 in The U.P. Minor Minerals (Concession) Rules, 1963
57. [ Penalty for unauthorised mining. [Substituted by Notification No. 997/LXXXVI/-2017-57(Shamanya)2017, dated 18.6.2017 (w.e.f. 26.8.1963)]
- Whoever contravenes the provisions of rule 3 shall on conviction be punishable with imprisonment of either description for a term, which may extend up to five or with fine which shall not be less than 2 lac Rupees per hectare and which may extend to five rupees per hectare of the area, or with both.]
