Section 72(3) in Gujarat Minor Mineral Concession Rules, 2017
(3)Where the discontinuance takes place as a result of the occurrence of natural calamity beyond the control of the lessee, or in compliance with any order or directions issued by any statutory authority established under any law in force or any tribunal or a court, a written notice of discontinuance, under this subrule shall be submitted to the lease granting authority within a period of fifteen days of such discontinuance in Form W.
