Section 28 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
28. Modification of Mine Closure Plan.
(1)The holder of a mining lease desirous of seeking modifications in the approved Mine Closure Plan, shall submit to the officer authorised by the Government in this behalf, for approval setting forth the intended modifications and explaining the reasons for such modifications.(2)The officer authorised by the Government in this behalf, may approve the modifications as submitted under sub-rule (1) or approve with such alterations as he may consider expedient.
