Section 28(1) in The Mineral Conservation and Development Rules, 2017
(1)Subject to the provisions of section 4A, the holder of a mining lease shall send to the authorised officer, as the case may be, and the State Government a notice in Form E when the mining or mineral processing operations in the mine or part thereof are discontinued for a period exceeding ninety days so as to reach them within one hundred and twenty days from the date of such temporary discontinuance.
