Section 28(1) in The Mineral Concession Rules, 1960
(1)Where a lessee is unable to commence the mining operations within a period of two years from the date of execution of the mining lease, or discontinues mining operations for a period of exceeding two years for reasons beyond his control, he may submit an application to the State Government explaining the reasons for the same at least within six months from the date of its lapse:Provided that the lease has not been received under this provision for more than twice during the entire period of the lease.
