Section 21 in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
21. Surrender of the mining lease.
(1)The lessee may make an application for surrender of the entire area of the mining lease after giving a notice in writing of not less than twelve calendar months from the intended date of surrender. Such application shall be accompanied by an approved final mine closure plan:Provided that the lessee may make an application for surrender of a part of the area under mining lease only in case the lessee has been unable to obtain forest clearance for such area and in such cases, the minimum area of the mining lease shall stand adjusted accordingly.(2)The State Government shall allow surrender of a mining lease under sub-rule (1) if the following conditions are satisfied:(a)the lessee has submitted documents to evidence implementation of the approved final mine closure plan; and(b)all dues with respect to the mining lease have been settled.(3)In case of surrender of the entire area of the mining lease, the performance security provided by the lessee shall be forfeited.(4)The lessee shall pay any expenditure over and above the performance security incurred by the State Government, towards protective, reclamation and rehabilitation measures in the leased area of the mining lease which has been surrendered.
