Section 11(3) in The Mineral Conservation and Development Rules, 2017
(3)Every approved mining plan shall be subjected to review and updation in every five years as per provision of sub-rule (1) of rule 17 of the Minerals (Other than Atomic and Hydro Carbon Energy Minerals) Concession Rules, 2016:Provided that the review and updation of the approved mining plan every five years shall be as per the norms as specified by the Atomic Minerals Directorate for Exploration and Research, in respect of minerals specified in Part B of the First Schedule to the Act, where the grade of such atomic minerals is below the threshold value limits declared under Schedule-A of the Atomic Minerals Concession Rules, 2016.
