Section 52 in The U.P. Minor Minerals (Concession) Rules, 1963
52. Application for grant of mining permit.
- An application for the grant of a mining permit shall be submitted in form MM-8, in triplicate, to the District Officer or to such other authority who may be authorised by the State Government to grant such permit. It shall be accompanied by:(i)a fee of Rs. 400, and(ii)two copies of a cadastral survey map, or in case of area not covered by such survey two copies of a topographical survey map, on a scale of at least 4" = 1 mile, on which the area applied for is clearly marked.
