Section 20(4) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(4)Application made under sub-rule (3) shall specify in detail:(a)the reasons on account of which it will not be possible for the lessee to undertake mining operations or continue such operations;(b)the manner in which such reasons are beyond the control of the lessee; and(c)the steps that have been taken by the lessee to mitigate the impact of such reasons.
