Section 49(5) in Gujarat Minor Mineral Concession Rules, 2017
(5)If it is found that the mineral concession holder has submitted incomplete or wrong or false information in monthly or annual returns or fails to submit a return within the date specified, the Government may:(a)order suspension of all mining operations in the mine and may revoke the order of suspension only after ensuring proper compliance;(b)take action to initiate prosecution under these rules; and/ or(c)recommend termination of the mineral concession, in case such suppression or misrepresentation of information indicates abetment or connivance of illegal mining.
