Section 29(6) in Chhattisgarh Minor Mineral Rules, 2015
(6)If Collector has reasonable grounds for believing that the protective, reclamation and rehabilitation measures as envisaged in the approved Quarry Closure Plan in respect of which financial assurance was given has not been or will not be carried out in accordance with the Quarry Closure Plan, either fully or partially, the Collector shall give the Lessee a written notice of his intention to issue the orders for forfeiting the sum assured at least thirty days prior to the date of the order to be issued.
