Section 11(1) in The Mineral Conservation And Development Rules, 1988
(1)Where mining operations have been undertaken before the commencement of these rules without an approved mining plan, the holder of such mining lease, shall submit a mining plan within a period of one year from the date of commencement of these rules, [to the Regional Controller or the authorised officer or the officer authorised in this behalf by the State Government, as the case may be, for approval] [ Substituted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).].
