Section 17 in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
17. Modification and review of the mining plan.
(1)The mining plan once approved shall be subject to review and updatation at an interval of every five years starting from the date of execution of the duly executed mining lease deed.(2)At least one hundred eighty days before the expiry of every five years period specified in sub-rule (1), the lessee shall submit a mining plan for mining operations for a period of five subsequent years prepared in accordance with rule 15, which shall be disposed of in accordance with rule 16.(3)A holder of a mining lease may seek modifications in the approved mining plan as are considered expedient, keeping in view changes in the business environment, or for facilitating increase in production capacity, or in the interest of safe and scientific mining, conservation of minerals, for the protection of environment; or any other reason to be specified in writing by the holder of a mining lease. Any modification to a mining plan shall be approved by the approving authority that approved the initial mining plan.(4)In case of modifications to a mining plan, the provisions of rule 16 shall apply mutatis mutandis.(5)In case of a system established by the State Government, the modification of mining plan shall be in accordance with such system.
