Section 18(18) in The Rajasthan Minor Mineral Concession Rules, 1986
(18)The lessee may surrender the lease at any time by giving an application in writing to Mining Engineer/Assistant Mining Engineer, which shall be accepted with immediate effect, provided there are no dues against the lessee in respect of the lease. In case there are dues against the lessee, the surrender of lease shall be accepted after 6 months of the date of notice but where only one quarterly installment of dead rent is due against the lessee and where there are no other breaches of the term of lease, the security of the lease shall be adjusted against dues and surrender shall be accepted with immediate effect;[Provided that where the mineral deposit is not economically workable, the lessee may surrender a part of the lease area with immediate effect by submitting an application to the Mining Engineer/Assistant Mining Engineer which may be accepted by the competent authority subject to the following conditions:(a)The area retained shall be rectangular and contiguous in shape, length being not more that 4 time the width;(b)The extent of retained area shall not be less than the minimum prescribed size of the plot fixed for the mineral for that area;(c)There shall be no dues against the lessee;][Provided further that in case of mining lease for mineral bajri, part surrender of lease area shall not be accepted;] [Added by Rajasthan Gazette Extraordinary dated 25/05/2012](d)[ The protective, reclamation and rehabilitation work in accordance with the approved mine closure plan/progressive mine closure plan or with such modifications as approved by the competent authority have been carried out by the lessee but it shall not be necessary if in intended area to be surrendered no mining operation was carried out.] [Added by Rajasthan Gazette Extra Ordinary dated 19/06/2012]
