Section 10(5) in Atomic Minerals Concession Rules, 2016
(5)If the lessee holding a mining lease is convicted of illegal mining and there are no interim orders of any court of law suspending the operation of the order of such conviction in an appeal pending against such conviction in any court of law, the State Government may, without prejudice to any other proceedings that may be taken under the Act or the rules framed thereunder, after giving such lessee an opportunity of being heard and for reasons to be recorded in writing and communicated to the lessee, may opt for termination of the lease with due permission from the Department.
