Section 23(11) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(11)The State Government may, by an order in writing terminate any mining lease or prospecting licence-cum-mining lease, as the case may be, at any time if the lessee has, in the opinion of the State Government, committed a breach of any of the provisions of this rule or has transferred such lease or any right, title, or interest therein otherwise in accordance with this rule:Provided that no such order shall be made without giving the lessee a reasonable opportunity of stating his case.
