Section 27(3) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
(3)If approval or refusal of the final Mine Closure Plan is not conveyed to the owner, agent, manager or mining engineer of the mining lease within the period as specified in sub-rule (2), the final Mine Closure Plan shall be deemed to have been provisionally approved and such approval shall be subject to final decision whenever communicated.
