Section 28(2) in The Mineral Conservation and Development Rules, 2017
(2)Where the discontinuance takes place as a result of the occurrence of a natural calamity beyond the control of the holder of a mining lease or in compliance with any order or directions issued by any statutory authority established under any law in force or any tribunal or a court, a notice shall be submitted to the authorised officer, as the case may be, within a period of fifteen days of such discontinuance in Form-E.
