Section 39 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
39. Submission and approval of mining [plan] [Substituted 'plant' by Notification No. Ind-II(F)6-14/2014-Vol-I, dated 6.4.2018.].
(1)To grant precise area under mining lease or contract or permit, the Letter of Intent shall be communicated to the applicant of such decision and on receipt of such communication of precise area to be granted the applicant through Recognised Qualified Person (RQP) shall submit to the State Geologist a Mining Plan within in a period of three months from the date on which Letter of Intent was issued or such other period as may be allowed by the Competent Authority.(2)The said officer shall convey his approval or refusal of mining plan under sub-rule (1) within 90 (ninety) days from the date of its receipt or may require requisite changes to be carried out in the mining plan and the applicant shall carry out such changes and resubmit the sane.(3)Every mining plan duly approved under these rules shall be initially valid for a maximum period of five years and it shall be renewed for the remaining period of mineral concession. A fresh mining plan shall be submitted to the said officer for renewal atleast 120 (one hundred twenty) days only before the expiry period of Mining Plan.(4)In case of renewal of the mining plan, if approval is not conveyed to the concession holder within the period of 90 (ninety) days, the mining plan shall be deemed to have been provisionally approved and such approval shall be subject to final decision whenever communicated.
