Section 34(9) in The U.P. Minor Minerals (Concession) Rules, 1963
(9)If the District Officer or the Officer authorised by the State Government in this behalf, has reasonable grounds for believing that the protective, reclamation and rehabilitation measures as envisaged in the approved mine closure scheme as given in mining plan in respect of which financial assurance was given has not been or will not be carried out in accordance with the mine closure scheme either fully or partially, the District Officer or the Officer authorised by the State Government in this behalf 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.
