Section 11(2) in The Mineral Conservation and Development Rules, 2017
(2)If the mining operations are not carried out in accordance with the approved or certified mining plan or any information contained in the mining plan is found to be incorrect, misleading or non-compliant with applicable laws including these rules, the competent authority may by order, suspend all or any of the mining operations and permit continuance of only such operations as are required to restore the conditions in the mine as envisaged under the approved or certified mining plan or modified mining plan, for the purpose of restoration to the extent possible:Provided that the lessee shall be informed in writing about the violation and if the violation is not rectified within a period of forty-five days, a show cause notice shall be issued asking reasons why the mining operations should not be suspended and, further, if no satisfactory reply is received within a period of thirty days, the mining operations shall be suspended:Provided further that the competent authority may revoke the suspension after compliance by rectifying the violation pointed out in this regard.
