Section 5 in The Mineral Conservation And Development Rules, 1988
5. Modification of scheme of prospecting.
(1)A prospecting scheme prepared and submitted under rule 4 may be modified at any time on geological considerations by the holder of a prospecting license during continuance of the prospecting license.(2)Any modification carried out under sub-rule (1) shall be intimated to [the Controller General and the Regional Controller or the authorised officer] [ Substituted by G.S.R. 227(E), dated 22.4.1991 (w.e.f. 22.4.1991).] by the holder of a prospecting license within a period of fifteen days.
