Section 15(3) in Atomic Minerals Concession Rules, 2016
(3)The lessee may, after paying the rents, rates and royalties payable hereunder or under the lease deed, on the expiry or termination of the lease term or within six calendar months thereafter, whichever is earlier take down and remove for its own benefit, all or any ore mineral excavated during the currency of the lease, engines, machinery, plant, buildings structures, tramways, railways and other works, erections and conveniences which may have been erected, set up or placed by the lessee in or upon the leased lands and which the lessee is not bound to deliver to the State Government or which the State Government does not desire to purchase.Provided that the provisions of this Sub-rule shall not apply if the lease is terminated for default of the lessee.
