(10)Where non-commencement of the mining operation within a period of one year from the date of execution of the lease deed is on account of delay in-(i)acquisition of surface rights, or(ii)getting the possession of the leased area, or(iii)supply or installation of machinery, or(iv)getting financial assistance from banks or any financial institution,and if the lessee is able to furnish documentary evidence supported by a duly sworn-in-affidavit that there are sufficient reasons and/or reasons beyond their control for non-commencement of mining operations, the Sanctioning Authority may revoke the declaration/order through which the lease has lapsed.
