Section 37J(4) in The Rajasthan Minor Mineral Concession Rules, 1986
(4)Release of financial assurance shall be effective upon the application given by the lessee/licensee/short term permit holder for the satisfactory compliance of the provisions contained in the mine closure plan and certified by the Mining Engineer/Assistant Mining Engineer concerned:Provided that the financial assurance shall be released by the order of Superintending Mining Engineer concerned.
