Section 14(4) in Atomic Minerals Concession Rules, 2016
(4)The State Government may allow surrendering a mining lease under Sub-rule (1) if the following conditions are satisfied, namely:-(a)the lessee has submitted a certificate from the Director of the Directorate confirming implementation of the final mine closure plan approved by the Director of the Directorate, including protective, reclamation and rehabilitation work; and(b)all dues with respect to the mining lease have been settled.
