Section 22(6) in The Mineral Concession Rules, 1960
(6)[ The mining plan once approved shall be valid for the entire duration of the lease:Provided that any modification or modifications of the mining plan shall be approved by the competent authority and such approval of the modified mining plan shall remain valid for the balance duration of the mining lease.] [ Inserted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).][22-A. Mining operations to be in accordance with mining plans [Inserted by G.S.R. 86(E), dated 10.2.1987. ].- ] [Inserted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000). ][(1) Mining operations shall be undertaken in accordance with the duly approved mining plan.
