Section 23(3) in The U.P. Minor Minerals (Concession) Rules, 1963
(3)On the declaration of the area under sub-rule (1) the provisions of chapters II, III, VI and IX except Rules 10, 12, 17 and 93 shall not apply to the area or areas in respect of which the declaration has been issued. Such area or areas may be leased out according to the procedure described in this chapter.
