Section 38(4) in Gujarat Minor Mineral Concession Rules, 2017
(4)A quarry lease holder may seek modifications in the approved mining plan as are considered expedient, keeping in view changes in the business environment; or in the interest of safe and scientific mining, conservation of minerals, for the protection of environment; or any other reason to be specified in writing by the quarry lease holder. Any modification to a mining plan shall be approved in writing by the authority that approved the initial mining plan.
