Section 15 in Atomic Minerals Concession Rules, 2016
15. Termination.
(1)If the termination of a mining lease under the provisions of Sub-section (1) of section 4A, or these rules, the State Government shall have the right to enforce the performance security of the lessee to carry out protective, reclamation and rehabilitation measures in the area.(2)The lessee shall pay any expenditure over and above the performance security incurred by the State Government, towards protective, reclamation and rehabilitation measures in the leased area of the mining lease which has been terminated.(3)The lessee may, after paying the rents, rates and royalties payable hereunder or under the lease deed, on the expiry or termination of the lease term or within six calendar months thereafter, whichever is earlier take down and remove for its own benefit, all or any ore mineral excavated during the currency of the lease, engines, machinery, plant, buildings structures, tramways, railways and other works, erections and conveniences which may have been erected, set up or placed by the lessee in or upon the leased lands and which the lessee is not bound to deliver to the State Government or which the State Government does not desire to purchase.Provided that the provisions of this Sub-rule shall not apply if the lease is terminated for default of the lessee.(4)In case the lease is terminated for default of the lessee, he shall be entitled for claiming the benefit of Sub-rule (3) at any time not earlier than three calendar months norlater than six calendar months.(5)If at the end of six calendar months after the expiry or termination of the lease term there shall remain in or upon the leased land, any ore or mineral, engines, machinery, plant, buildings structures, tramways, railways and other work, erections and conveniences or other property which are not required by the lessee in connection with operations in any other lands held by it under prospecting licence or mining lease, the same shall, if not removed by the lessee within one calendar month of being notified to do so by the State Government, be deemed to become the property of the State Government and may be sold or disposed of in such manner as the State Government shall deem fit without liability to pay any compensation or to account to the lessee in respect thereof.
