(1)Any Settlee/licensee or Retail Licensee, at any point of the mining lease period or the Retail license period, as the case may be, may opt to exit the business upon giving three months' notice to the Collector. However, this option is not available to Settlees who have not paid their bidding amount or settlement amount or have violated any condition of lease/license.(2)The Collector may allow such Settlee/licensee to exit the business and return any security money deposited by the Settlee/licensee after deducting such dues as are recoverable.(3)The Collector, thereupon, shall initiate arrangement for a fresh bidding or a fresh retail license, as the case may be.(4)In case of fraud or violation of mining or environmental conditions or any other irregularities reported, no exit option will be available to the Settlee/licensee and their security deposit shall be forfeited.
