Section 37F(2) in The Rajasthan Minor Mineral Concession Rules, 1986
(2)A holder of a mining lease/quarry licence/short term permit, desirous of seeking modifications in the approved mining plan/simplified mining scheme as are considered expedient, in the interest of safe and scientific mining, conservation of mineral, or for the protection of environment, shall apply along with a non-refundable fee of Rs. 1,000/- to the competent authority, setting forth the intended modifications and explaining the reasons for the same.
