Section 72(1) in The U.P. Minor Minerals (Concession) Rules, 1963
(1)If any area, which was held under a mining lease under chapter-II or on reserved under section 17-A of the Act, becomes available for re-grant on mining lease, the District Officer shall notify the availability of the area through a notice inviting for applications for grant of mining lease specifying a date, which shall not be earlier than thirty days from the date of notice and giving description of such area and a copy of such notice shall be displayed on the notice board of his office and shall also be sent to the Tehsildar of such area and the Director.
