Section 11(2) in The Mineral Conservation And Development Rules, 1988
(2)If a holder of a mining lease has not been able to submit the mining plan within the specified time for reasons beyond his control, he may apply for extension of time giving reasons to the following authorities:-(a)to the Regional Controller for extension of time up to six months;(b)to the Controller of Mines for extension of time exceeding six months but not exceeding one year;(c)to the Chief Controller of Mines for extension of time beyond one year;(d)[ to the officer authorised in this behalf by the State Government in respect of mining plan approved by the State Government.] [ Inserted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).]
