Section 37J(5) in The Rajasthan Minor Mineral Concession Rules, 1986
(5)If the Mining Engineer/Assistant Mining Engineer concerned has reasonable grounds for believing that the protective, reclamation and rehabilitation measures as envisaged in the approved mine closure plan in respect of which financial assurance was given has not been or shall not be carried out in accordance with the mine closure plan, either fully or partially, the Mining Engineer/Assistant Mining Engineer concerned shall give the lessee/licensee/short term permit holder a written notice of his intention to issue the orders for forfeiting the amount of financial assurance along with interest accrued thereon at least thirty days prior to the date of the order to be issued.
