Section 11(4) in The Mineral Conservation And Development Rules, 1988
(4)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).] may approve the plan as submitted by the lessee under sub-rule (1) or may require modifications to be carried out in the plan and the lessee shall carry out such modifications and resubmit the modified plan for [* * *] [ Certain words omitted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).] approval.
