Section 29(4) in The Rajasthan Minor Mineral Concession Rules, 1986
(4)[ The licensee may apply for acceptance of surrender of the quarry licence at any time by giving an application in writing to Mining Engineer/Assistant Mining Engineer at least 15 days before the intended date of surrender. The Mining Engineer/ Assistant Mining Engineer shall accept the surrender if the licensee has carried out the protective, reclamation and rehabilitation work in accordance with the approved mine closure plan or with such modifications as approved by the competent authority but it shall not be necessary if in intended area to be surrendered no mining operation was carried out. The amount of licence fee for the balance period of the licence shall not be refunded but the security amount deposited by the licensee shall be refunded;] [Substituted by Rajasthan Gazette Extra Ordinary dated 19/06/2012]
