Section 20(8) in Minerals (Other than Atomic and Hydro Carbons Energy 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.
