Section 27(4) in The Mineral Conservation and Development Rules, 2017
(4)If the authorised officer, as the case may be, has reasonable grounds for believing that the protective, reclamation and rehabilitation measures as envisaged in the progressive mine closure plan contained in the approved mining plan or the final mine closure plan, in respect of which financial assurance was furnished, has not been or will not be carried out in accordance with the mining plan or the final mine closure plan, either fully or partially, the authorised officer, as the case may be, shall give the lessee a written notice of his intention to issue the orders for forfeiting the sum assured at least thirty days prior to the date of the order to be issued.
