Section 21(1) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(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.
