Section 10(4) in Atomic Minerals Concession Rules, 2016
(4)If the lessee does not allow entry or inspection under clauses (l), (m), or (o) of Sub-rule (1), the State Government shall give notice in writing to the lessee requiring him to show cause within such time as may be specified in the notice why the lease should not be terminated and if the lessee fails to show cause within the aforesaid time to the satisfaction of the State Government, the State Government may terminate the lease with due permission from the Department.
