Section 14 in Atomic Minerals Concession Rules, 2016
14. Surrendering mining lease.
(1)The lessee may make an application for surrendering the entire area of the mining lease after giving a notice in writing of not less than twelve calendar months from the intended date of surrender and such application shall be accompanied by an approved final mine closure plan:Provided that the lessee may make an application for surrendering a part of the area under mining lease only in case the lessee is unable to comply with any of the conditions of the mining lease.(2)In case of surrendering a part of the mining lease area, the minimum area of the mining lease shall stand adjusted accordingly.(3)The State Government shall permit surrender of part of the area only with the prior approval from the Department.(4)The State Government may allow surrendering a mining lease under Sub-rule (1) if the following conditions are satisfied, namely:-(a)the lessee has submitted a certificate from the Director of the Directorate confirming implementation of the final mine closure plan approved by the Director of the Directorate, including protective, reclamation and rehabilitation work; and(b)all dues with respect to the mining lease have been settled.(5)In case of surrender of the entire area of the mining lease, the performance security provided by the lessee shall be forfeited.(6)The lessee shall pay any expenditure over and above the performance security incurred by the State Government, towards protective, reclamation and rehabilitation measures in the leased area of the mining lease which has been surrendered.
