Section 29(1) in The U.P. Minor Minerals (Concession) Rules, 1963
(1)The successful bidder-tenderer after receiving letter of intent of concerned e-tender/ e-auction/ e-tender cum e-auction shall produce approved Mining Plan and Clean Environment Certificate Prescribed as per rule and a lease deed concerning the same will be executed in form MM-6 or in similar format. The registration of the said executed lease deed will be registered within three months period. The period of lease will be counted from the date of execution of the concerned lease deed. If due to fault on the part of lease holder, registration of the said executed lease deed is not registered within three months then the said lease deed will be treated as null and void and the amount of security will be seized by the District Magistrate.
