Section 21(4) in The Mineral Conservation and Development Rules, 2017
(4)The holder of a mining lease shall not abandon a mine unless a final mine closure plan duly approved by the competent authority, is implemented, and for this purpose, the lessee shall be required to obtain a certificate from the authorised officer, as the case may be, to the effect that protective, reclamation and rehabilitation work in accordance with the final mine closure plan or with such modifications as approved by the competent authority have been carried out before abandonment of mine.
