Section 58(2) in The U.P. Minor Minerals (Concession) Rules, 1963
(2)Without prejudice to the provisions of these rules, simple, interest at the rate of 18 per cent per annum may be charged on any rent, royalty, demarcation fee and any other dues under these rules, due to the State Government after the expiry of the period of notice under sub-rule (1).Provided that the District Magistrate, after adjusting the security money, against the total amount due, shall issue recovery certificate for recovery of the outstanding amount.].
