Section 8(9) in Atomic Minerals Concession Rules, 2016
(9)A holder of a mining lease may seek modifications in the approved mining plan as are considered expedient, keeping in view changes in the business environment; or in the interest of safe and scientific mining, conservation of minerals, for the protection of environment, increase in production, increase or decrease in lease area, any drastic changes in the beneficiation process or any other reason to be specified in writing by the holder of a mining lease and any modification to a mining plan shall be approved by the Directorate.
