Section 17(4) in The Granite Conservation And Development Rules, 1999
(4)The State Government or any person authorised in this behalf by that Government may approve the mining plan submitted by the lessee under sub-rule (1), or may require modifications to be carried out in the mining plan and the lessee shall carry out such modifications and resubmit the modified mining plan for approval of the State Government or the person so authorised, as the case may be.
