Section 92 in The U.P. Minor Minerals (Concession) Rules, 1963
92. Preferential right for mining lease where prospecting licence has been granted in respect of any land.
- Where a prospecting licence has been granted in respect of any land, the licensee shall have a preferential right for obtaining a mining lease in respect of that land over any other person if the State Government is satisfied that the licensee has -(a)undertaken prospecting operations to establish mineral resources;(b)not committed any breach of, the terms and conditions of the prospecting licence.
