Section 12(1) in Atomic Minerals Concession Rules, 2016
(1)In the case of contravention or non-fulfillment of the obligations under the mining lease deed or the terms and conditions of mining lease, the State Government, under intimation to the Department, reserves the right to take appropriate action, including the right to terminate the mining lease or forfeit, in whole or part, the amount of performance security deposited by the holder of mining lease:Provided that no such order shall be made without giving the lessee a reasonable opportunity of stating his case.
