Section 32 in The U.P. Minor Minerals (Concession) Rules, 1963
32. Discovery of other minerals.
(1)The lessee shall report to the State Government the discovery in the leased area of any minerals not specified in the lease, within thirty days of such discovery.(2)If any mineral not specified in the lease is discovered in the leased area the lessee shall not win and dispose of such mineral unless a separate lease is obtained therefor.
