Section 71 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
71. Modification in the mining Plan or Scheme and other conditions.
(1)Where any modification of the approved mining plan is required during the subsistence of the mineral concession, the concession holder shall get any such modification approved from the officer authorized in this behalf;(2)The authorised officer may, wherever needed, require the mineral concession holder to make such modifications in the mining plan referred to above or impose such conditions, as he may consider necessary by an order in writing if such modification or imposition of condition are considered necessary:(a)in the light of the experience of operation of mines;(b)in view of the change in the technological development; and(c)in the light of any change in legal provisions or orders of any Court.(3)A mineral concession holder, desirous of seeking modifications in the approved mining plan as are considered expedient in the interest of safe and scientific mining, conservation of minerals, or for the protection of environment, shall apply to the authorized officer in this behalf, setting forth the intended modifications and also explaining the reasons for the same;(4)The officer authorised in this behalf shall approve the mining plan or such modified mining plan or scheme of mining with or without any modification, as deemed appropriate, within a period of forty-five days from the date of receipt or submission of such application for approval of mining plan or modified mining plan or scheme of mining, as the case may be.(5)Where no decision is conveyed within the aforesaid period of forty-five days, the mining plan or modified mining plan or scheme of mining, as the case may be, shall be deemed to have been provisionally approved, till such time a final decision in the matter is communicated;(6)The mineral concession holder shall furnish financial assurance amounting to Rs.15,000/- per hectare of the area granted under the mineral concession and put to use for mining and allied activities subject to a minimum of one lakh rupees in the form and manner as defined.
