Section 11(5) in The Mineral Conservation And Development Rules, 1988
(5)[ The Regional Controller or the officer authorised in this behalf by the State Government, as the case may be, shall, within a period of 90 days from the date of receipt of the mining plan or the modified mining plan, convey, approval for disapproval to the applicant and in case of disapproval shall also convey the reasons for disapproving the said mining plan or the modified mining plan.] [Subsituted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).]
