Section 16(6) in Atomic Minerals Concession Rules, 2016
(6)If after the receipt of an offer of compensation for any damage which is likely to arise from the proposed operation of the lessee, the occupier of the surface of any part of the said land refuses his consent to the exercise of the rights and powers reserved to the State Government and granted by the mining lease, the lessee shall report the matter to the State Government and shall deposit with it the amount offered as compensation and if the State Government is satisfied that the amount of compensation is reasonable or if it is not so satisfied and the lessee shall have deposited with it such further amount as the State Government may consider reasonable, the State Government shall order the occupier to allow the lessee to enter upon the said land and carry out such operations as may be necessary for the purpose of the lease.
