Section 20(7) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(7)The State Government may, on an application made by the holder of a mining lease submitted within a period of six months from the date of its lapse and on being satisfied about the adequacy and genuineness of the reasons for non-commencement of mining operations or discontinuance thereof was beyond the control of the holder of the mining lease, revive the mining lease within a period of three months from the date of receiving the application from such prospective or retrospective date as it thinks fit but not earlier than the date of lapse of the mining lease:Provided that no mining lease shall be revived for more than twice during the entire period of the mining lease.
