Section 18 in The Granite Conservation And Development Rules, 1999
18. Review of mining plan.
(1)Every mining plan duly approved under these rules shall be valid for the entire duration of the lease.(2)The owner, agent, mining engineer or manager of every mine or quarry shall review the mining plan as prescribed under sub-rule (1) and submit a scheme of mining for the next five years of the lease to the State Government or any person authorised in this behalf by that Government for approval.(3)The scheme of mining shall be submitted to the State Government or any person authorised in this behalf by that Government at least one hundred twenty days before the expiry of the five years' period, for which it was approved on the last occasion.(4)The State Government or any person authorised in this behalf by that Government shall convey its or his approval or refusal to the scheme of mining within ninety days of the date of its receipt.(5)If approval or refusal of the scheme of mining is not conveyed to the holder of the lease within the stipulated period, the scheme of mining shall be deemed to have been provisionally approved and such approval shall be subject to final decision whenever communicated.(6)The provisions of rule 13 shall apply to the scheme of mining in the same way as they are applicable to the mining plan.(7)Every scheme of mining submitted under sub-rule (2) shall be prepared by a recognised person or a person employed under sub-rule (1) of rule 38.
