Section 71(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)The authorised officer may, wherever needed, require the mineral concession holder to make such modifications in the mining plan referred to above or impose such conditions, as he may consider necessary by an order in writing if such modification or imposition of condition are considered necessary:(a)in the light of the experience of operation of mines;(b)in view of the change in the technological development; and(c)in the light of any change in legal provisions or orders of any Court.
