Section 38(19) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
(19)The Director may by six months prior notice in writing determine the lease, if it considers that the area under the lease is required for public interest :Provided, that such notice shall be dispensed within the event of war or any other situation making it impracticable to give such notice.
