Section 35(3) in Gujarat Minor Mineral Concession Rules, 2017
(3)The mining plan shall be made in accordance with a manual/guidelines, as may be specified by the Government, in that regard:Provided that the Government may revise or update, every five years or earlier if required, the formats of the mining plan and the mine closure plan prescribed by it:Provided further that in case of mining of granite or marble, the mining plan shall conform to Granite Conservation and Development Rules 1999 or the Marble Development and Conservation Rules 2002, respectively.
