Section 52A(3) in The U.P. Minor Minerals (Concession) Rules, 1963
(3)In the light of aforementioned point wise report submitted by the Tahsilder/Mines Officer or Mines Inspector, as the case may be, the District Officer may grant the mining permit for a period not more than three months in a Fasli year in favour of the bhumidhar, after realising double the amount of royalty in advance.
