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State of Himachal Pradesh - Section

Section 22 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

22. Right to surrender lease.

- The lessee may surrender the lease at any time by giving notice of not less than six calendar months in writing to the Competent Authority after paying all outstanding dues of the Government and fulfilling conditions of mine closure plan.Grant of Contracts