Section 101 in The U.P. Minor Minerals (Concession) Rules, 1963
101. Survey of the area licenced or leased.
(1)When a mining lease or prospecting licence is granted, arrangement shall be made by the Director for survey and demarcation of the area granted under the lease or licence for which lessees/ licensees shall be charged at the following rates :For mining leases. - (i) for areas upto 10 hectares Rs. 10,000.00(ii)for areas beyond 10 hectares at the rate of Rs. 500.00 per hectare subject to the minimum of Rs. 15,000.00For prospecting licence (i) for areas upto 10 hectares Rs.5,000.00(ii)for areas beyond 10, hectares at the rate of Rs. 250.00 per hectare subject to the minimum of Rs. 10,000.00(2)The lessee or licensee shall, after the lease or licence is granted to him, pay the demarcation charges through treasury challan and submit a map of the area granted under the lease or licence, certified by the District Officer, to the concerned Mines Officer or to such other officer as may be authorised by the Director in this behalf. The Mines Officer or the officer so authorised shall, on receipt of the certified map and satisfying that demarcation charges have been deposited, survey and demarcate the area within thirty days froth the date of such receipt.(3)The Mines Officer or the officer so authorised may, for the purpose of survey and demarcation of the area, take the help of such officer of the revenue and foreSt department of the district as he may consider necessary.(4)If any dispute arises in respect of demarcation of the area, the matter shall be referred to the Director, who shall, after giving the parties a reasonable opportunity of being heard, decide the matter.(5)The decision of the Director under sub-rule (4) shall be final.
