Section 93 in The U.P. Minor Minerals (Concession) Rules, 1963
93. Extent of area for which a mining lease or prospecting licence may be granted.
(1)Minimum area for grant of a prospecting licence or mining lease for minerals mentioned in Chapter IX shall be five hectare.(2)No mining lease shall be granted in respect of any area which is not compact and contiguous or otherwise not suitable to scientific development :Provided that in respect of small deposits not suitable to scientific mining in isolated patches a mining lease may be granted for a cluster of such deposits without any division.(3)No person shall acquire in respect of minor mineral mentioned in this chapter more than 3 mining lease, covering a total area of four hundred hectare.(4)No person shall acquire one or more prospecting licence, covering a total area of five hundred hectare :Provided further that if the State Government is of opinion that in the interest of mineral development, it is necessary so to do, it may for reasons to be recorded in writing permit any person to acquire one or more mining leases covering an area in excess of the limits mentioned in this rule.Explanation. - For the purposes of these rules, a person acquiring by or in the name of another person a mining lease which is intended for himself shall be deemed to be acquiring, it himself.
