Section 29(8) in Rajasthan Minor Mineral Concession Rules, 2017
(8)A holder of a mining lease or quarry licence, desirous of seeking modifications in the approved mining plan or simplified mining scheme as are considered expedient, in the interest of safe and scientific mining, conservation of mineral, or for the protection of environment, shall apply along with a non-refundable fee of rupees two thousand to the competent authority, setting forth the intended modifications and explaining the reasons for the same. The competent authority may approve the modifications or approve with such alterations as it may consider expedient.
