Section 37I(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)Every holder of a lease/licence/short term permit shall carry out mining operations in accordance with the approved mining plan/simplified mining scheme with such conditions as may have been imposed under sub-rule (1) of rule 37F or with such modifications, if any, as approved under sub-rule (3) of rule 37F or in accordance with the mining plan/simplified mining scheme or the scheme of mining submitted or approved under rule 37B or 37G or 37H, as the case may be.
