Section 19(3) in The Punjab Minor Mineral Concession Rules, 1964
(3)Where the mining operations have already been undertaken in the existing mining leases before the commencement of these rules, the holder of such mining lease shall also submit a mining plan along with mine closure plan within a period of thirty days from the commencement of these rules for approval before the authorized officer, who may approve the same as such or with such modification as he deems fit within a period of forty-five days, from the date of receipt of such application for approval of mining scheme.
