(1)Where a Mining Lease has been cancelled or proposed to be cancelled, the Collector may direct the Settlee to continue to excavate or produce such minor mineral in such quantity and deposit the same at such a place, as he may specify in the order, till alternative arrangements are made.(2)Notwithstanding anything mentioned in Sub Rule (1) above, the Collector can issue any direction to any Settlee/licensee to do or not to do a specific action so as to ensure that the minor minerals in the district are available at the prescribed rates and there is no violation of the provisions of the Act and these Rules.
