Section 40(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(2)Mineral concession holder desirous of seeking modification(s) in the approved mining plan as are considered expedient, in the interest of safe and scientific mining, conservation of mineral, or for the protection of environment, shall apply alongwith a fee specified in the First Schedule to the State Geologist, setting forth the intended modification(s) and explaining the reasons for the same.
