Section 60(3) in The U.P. Minor Minerals (Concession) Rules, 1963
(3)If any person other than the mining lease-holder or entity held is convicted for the charge of illegal mining transportation, then beside the penalty/punishment, name of such person or entity will be listed into the blacklist by the State Government and will be uploaded and displayed on the website of the department and no mining lease under this rules shall be granted within such period in favour of the said person or entity.].
