Section 40 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
40. Modification of approved mining plan.
(1)During the currency of approved mining plan the said officer may require the concession holder to make such modifications in the mining plan as referred to in sub-rule (1) of rule 35 or impose such conditions as he may consider necessary by an order in writing if such modifications or imposition of conditions are considered necessary in the light of the change in the geological and topographical conditions, protection of environment and on mineral conservation point of view for safe and scientific mining.(2)Mineral concession holder desirous of seeking modification(s) in the approved mining plan as are considered expedient, in the interest of safe and scientific mining, conservation of mineral, or for the protection of environment, shall apply alongwith a fee specified in the First Schedule to the State Geologist, setting forth the intended modification(s) and explaining the reasons for the same.(3)The said officer may approve the modifications under sub-rules 1 and 2 of this rule with such alterations he may consider expedient.
