Section 11(3) in The Mineral Conservation And Development Rules, 1988
(3)[ The Regional Controller, Controller of Mines, the Chief Controller of Mines or the authorised officer or the officer authorised in this behalf by the State Government, as the case may be, on receiving an application made under sub-rule (2) may, on being satisfied, extend the period for submission of the mining plan for the period mentioned in clause (a), (b), (c) or (d) of the said sub-rule.] [Substituted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).]
