Section 29(18) in Rajasthan Minor Mineral Concession Rules, 2017
(18)Where the Mining Engineer or Assistant Mining Engineer concerned has reasonable grounds for believing that the protective, reclamation and rehabilitation measures as envisaged in the mine closure plan in respect of which financial assurance was given has not been carried out in accordance with the mine closure plan, either fully or partially, shall forfeit the amount of financial assurance along with interest accrued thereon and same shall be deposited in District Mineral Foundation Trust:Provided that no such action shall be taken without giving an opportunity of being heard to lessee or licencee concerned.
