Section 7(7) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(7)In case of applications received under sub-rule (1) which have not complied with the conditions specified in sub-clause (i) through (iv) of clause (b) of sub-section (2) of section 10A, the State Government may, after giving the applicant an opportunity of being heard and for reasons to be recorded in writing and communicated to the applicant, refuse to grant a mining lease.
