Section 30(7) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(7)Upon the issuance of order by the officer authorised by the Government in this behalf, the Government may realize 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, rehabilitation measures and shall carry out those measures, or appoint an agent to do so.
