Section 29(12) in Rajasthan Minor Mineral Concession Rules, 2017
(12)The lessee or licencee shall carry out mining operations in accordance with the approved mining plan or simplified mining scheme:Provided that where mining operations are not carried out in accordance with the mining plan or simplified mining scheme, the Mining Engineer or Assistant Mining Engineer concerned with prior approval of Superintending Mining Engineer may pass an order for suspension of all or any of the mining operations and permit continuance of only such operations as may be necessary to restore the conditions in the mine as envisaged under the said mining plan or simplified mining scheme.
