Section 61 in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
61. Change of name, nationality, etc. to be intimated.
(1)An applicant for, or the holder of a mineral concession shall intimate to the State Government within sixty days any change that may take place in his name, nationality or other particulars furnished to the State Government.(2)If the holder of a mineral concession fails without sufficient cause to furnish the information referred to in sub-rule (1), the State Government may impose a fine which may extend to five lakh rupees and in the case of continued contravention of the provisions of sub-rule (1) the State Government may terminate the mineral concession:Provided that no such order shall be made without giving the concession holder a reasonable opportunity of stating his case.
