Section 12 in The Mineral Conservation And Development Rules, 1988
12. Review of mining plan.
- [* * *] [Omitted by G.S.R. 55(E), dated 17th January, 2000.](2)The owner, agent, mining engineer or manager of every mine shall review the mining plan as prescribed under sub-rule (1) and submit a scheme of mining for the next five years of the lease to the Regional Controller [or the officer authorised in this behalf by the State Government, as the case may be,] [ Inserted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).] for approval.(3)The scheme of mining shall be submitted to the Regional Controller [or the officer authorised in this behalf by the State Government, as the case may be,] [Inserted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).] at least one hundred twenty days before the expiry of the five years' period, for which it was approved on the last occasion.(4)The Regional Controller or the authorised officer [or the officer authorised in this behalf by the State Government, as the case may be,] [Inserted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).] shall convey his approval or refusal to the scheme of mining within ninety days of the date of its receipt.(5)If approval or refusal of the scheme of mining is not conveyed to the holder of the mining lease within the stipulated period the scheme of mining shall be deemed to have been provisionally approved and such approval shall be subject to final decision whenever communicated.(6)The provisions of rules 9, 10 and 13 shall apply to the scheme of mining in the same way as they are applicable to the mining plan.(7)Every scheme of mining submitted under sub-rule (2) shall be prepared by a recognised person or a person employed under clause (b) of sub-rule (1) of rule 42.
