Section 6(8) in Atomic Minerals Concession Rules, 2016
(8)The prospective lessee shall execute a mining lease deed within ninety days of receipt of the order of grant of lease as in Sub-rule (7), and if no such deed is executed within the said period due to any default on the part of the prospective lessee, the State Government may revoke the order granting the lease and in that event the fee paid under Sub-rule (4) shall be forfeited to the State Government.
