Section 37G(3) in The Rajasthan Minor Mineral Concession Rules, 1986
(3)If a holder of a lease/licence/short term permit has not been able to submit the mining plan or simplified mining scheme within the time specified in sub-rule (1) or sub-rule (2), as the case may be, for reasons beyond his control, he may apply to the competent authority for extension of time stating the reasons of delay.
