Section 4A(4) in The Mines And Minerals (Development And Regulation) Act, 1957
(4)Where the holder of a mining lease fails to undertake production and dispatch for a period of ] [Substituted by Act 37 of 1986, Section 3 (w.e.f. 10.2.1987). Earlier, it was inserted by Act 56 of 1972, Section 2 (w.e.f. 12.9.1972). ] [two years] [ Substituted by Act 25 of 1994, Section 2, for " one year" (w.r.e.f. 25.1.1994).][after the date of execution of the lease or, having commenced production and dispatch, has discontinued the same for a period of ] [Substituted by Act 37 of 1986, Section 3 (w.e.f. 10.2.1987). Earlier, it was inserted by Act 56 of 1972, Section 2 (w.e.f. 12.9.1972). ][two year] [ Substituted by Act 25 of 1994, Section 2, for " one year" (w.r.e.f. 25.1.1994).][, the lease shall lapse on the expiry of the period of ] [Substituted by Act 37 of 1986, Section 3 (w.e.f. 10.2.1987). Earlier, it was inserted by Act 56 of 1972, Section 2 (w.e.f. 12.9.1972). ][two years] [ Substituted by Act 25 of 1994, Section 2, for " one year" (w.r.e.f. 25.1.1994).][from the date of execution of the lease or, as the case may be, discontinuance of the production and dispatch:Provided that the State Government may, on an application made by the holder of such lease before it lapses and on being satisfied that it shall not be possible for the holder of the lease to undertake production and dispatch or to continue such production and dispatch for reasons beyond his control, make an order, within a period of three months from the date of receipt of such application, to extend the period of two years by a further period not exceeding one year and such extension shall not be granted for more than once during the entire period of lease:Provided further that such lease shall lapse on failure to undertake production and dispatch or having commenced the production and dispatch fails to continue the same before the end of such extended period.
