Section 12A(4) in The Mines And Minerals (Development And Regulation) Act, 1957
(4)No such transfer of a mining lease or composite licence, referred to in sub-section (2), shall take place if the State Government, within the notice period and for reasons to be communicated in writing, disapproves the transfer on the ground that the transferee is not eligible as per the provisions of this Act:Provided that no such transfer of a mining lease or of a composite licence, shall be made in contravention of any condition subject to which the mining lease or the composite licence was granted.
