Section 29(3) in The Mineral Concession Rules, 1960
(3)[ Upon the issuance of the order by the Regional Controller of Mines or the officer authorised by the State Government in this behalf, as the case may be, under sub-rule (6) of rule 23-F of Mineral Conservation and Development Rules, 1988, for forfeiting the sum assured, on non-performance of the measures contained in the approved Mine Closure Plan referred to in sub-rule (1) of rule 23-A of Mineral Conservation and Development Rules, 1988 by the lessee, it shall be the responsibility of State Government to realise any letter of credit or bond or any other surety, guarantee provided or obtained as financial assurance for the purpose of performance of protective, reclamation and rehabilitation measures as contained in the approved Mine Closure Plan and shall carry out such measures either by itself, or appoint an agent to do so.] [ Inserted by G.S.R. 329(E), dated 10.4.2003 (w.e.f. 10.4.2003). Earlier, it was omitted by G.S.R. 6(E), dated 7.1.1993.][29-A. Provision for closure [ Inserted by G.S.R. 329(E), dated 10.4.2003 (w.e.f. 10.4.2003).].-(1) The lessee shall not determine the lease or part thereof unless a final Mine Closure Plan duly approved by the Regional Controller or the officer authorised by the State Government in this behalf, as the case may be, is implemented as per the approval.
