Section 9(2) in The Mineral Conservation And Development Rules, 1988
(2)The Controller General 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).] may require the holder of a mining lease to make such modifications in the mining plan referred to in sub-rule (1) or impose such conditions as he may consider necessary by an order in writing if such modifications or imposition of conditions are considered necessary-(a)in the light of the experience of operation of mining plan;(b)in view of the change in the technological development.
