Section 45(7) in The Mineral Conservation and Development Rules, 2017
(7)If it is found that the holder of a mining lease or the person or company engaged in trading or storage or end-use or export of minerals, as the case may be, has submitted incomplete or wrong or false information in daily or monthly or annual returns or fails to submit a return within the date specified; then,-(a)in the case of mining of minerals by the holder of a mining lease, the Regional Controller of Mines may advise the State Government to,-(i)order suspension of all mining operations in the mine and to revoke the order of suspension only after ensuring proper compliance;(ii)take action to initiate prosecution under these rules;(iii)recommend termination of the mining lease, in case such suppression or misrepresentation of information indicates abetment or connivance of illegal mining;(b)in the case of trading or storage or end-use of minerals, the State Government, where the person or company engaged in trading or storage or end-use of minerals is sourcing the minerals, shall order suspension of-(i)trading licence (by whatever name it is called);(ii)all transportation permits issued to such person or company for mineral transportation (by whatever name it is called);(iii)storage licence for stocking minerals (by whatever name it is called);(iv)permits for end-use industry of minerals (by whatever name it is called); as the case may be, of such person or company engaged in trading or storage or end-use of minerals, and may revoke the order of suspension only after ensuring proper compliance;(c)in the case of export of minerals, the Directorate General of Foreign Trade shall order suspension of permits for carrying out such exports of minerals of such person or company engaged in export of minerals, and may revoke the order of suspension only after ensuring proper compliance:Provided that the holder of a mining lease or the person of company engaged in trading of storage or end user or export of minerals, as the case may be, referred to in clause (a), (b) and (c) above, shall be informed in writing about the violation and if the violation is not rectified within a period of forty-five days, a show cause notice shall be given asking reasons why the mining operations should not be suspended and, further, if no satisfactory reply is received within a period of thirty days, the mining operations may be suspended.
