Section 82 in The U.P. Minor Minerals (Concession) Rules, 1963
82. Restriction on the grant of prospecting license or mining lease.
- No mining lease or prospecting license shall be granted to any person who is not an Indian. National.Explanation. - For the purpose of this rule a person shall be deemed to be an Indian National-(a)in the case of a public company as defined in the Companies Act, 2013 only if a majority of the, directors of the company are citizens of India and not less than fifty-one percent of the share capital thereof is held by persons who are either citizens of India, or Companies as defined in the Companies Act, 2013;(b)in the case of a private company as defined in the companies Act, 2013 only if all the members of the company are citizens of India;(c)in the case of firm or other association of individuals, only if all the partners of the firm or members of the association are citizens of India; and .(d)in the case of an individual, only if he is a citizen of India;Provided that no mining lease shall be granted unless it is being satisfied that there is evidence to show that the area for which the mining lease is applied for has been prospected earlier or existence of the mineral therein has been otherwise established.
