Section 13(8) in Atomic Minerals Concession Rules, 2016
(8)Application made under Sub-rule (7) for revival of the mining lease shall specify in detail -(a)the reasons on account of which the lessee failed to undertake mining operations or continue such operations;(b)the manner in which such reasons are beyond the control of the lessee; and(c)the steps that have been taken by the lessee to mitigate the impact of such reasons:Provided that the State Government may seek such additional information, documents or clarifications with respect to the application as it may require.
