Section 13(1) in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
(1)Whosoever is found to have contravened Rule 3 of this rule then the District Officer will recover penalty up to Rs 5,00,000 (five lakh) and the price of such mineral including royalty. On failure to deposit the said amount of penalty the same shall be deducted by the District Officer from the security money deposited against the concern stock licence.
