Section 3M(iii) in The Rajasthan Minor Mineral Concession Rules, 1986
(iii)save in the case of land in respect of which the licensee is granted a mining lease, he shall within three months after the determination of the licence or the date of abandonment of the prospecting operations, whichever is earlier, securely plug all bores and fill up or fence all excavations in the land covered by the licence;
