Section 17(6) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(6)Modification of Mining Plan.-(i)The Director or any person authorized in this behalf by the Department may require the holder of a mineral concession to make such modifications in the mining plan or impose such conditions as it considers necessary by an order in writing if such modifications or imposition of conditions are considered necessary.(a)In light of the experience of operation of mines.(b)On account of change in the technological development.(c)In light of any change in the legal provisions or the orders of any court.(ii)A Mineral Concession Holder, desirous of seeking modifications in the approved mining plan, shall apply to the Department or any person authorized in this behalf setting forth the intended modifications and explaining the reasons for the same.(iii)The Director or any officer/ person / academic institution/ Govt. agency authorized in this behalf by the Department may approve the modification or approve with such alterations as it may consider expedient within a period of sixty days from the date of receipt of such application for modification of mining plan.(iv)Where no decision is communicated within the aforesaid period of sixty 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.(v)In case of any increase in lease area or production capacity prior approval of competent authority of MoEF & CC has to be obtained.
