Section 37 in Gujarat Minor Mineral Concession Rules, 2017
37. Procedure for approval of the Mining Plan.
(1)The mining plan shall be submitted to the Government.(2)Every mining plan submitted for approval under sub-rule (1) shall be accompanied by a fee of rupees five thousand.(3)The Government shall, by an order in writing, dispose of the application for approval of the mining plan within a period of ninety days from the date of receiving of such application:Provided that the aforesaid period of ninety days shall be applicable only if the mining plan is complete in all respects, and in case of any modifications subsequently suggested by the Government after the initial submission of the mining plan for approval, the said period shall be applicable from the date on which such modifications are carried out and submitted afresh to the Government.(4)The Government may, by an order in writing, at any time direct modification of the mining plan or impose such conditions in the mining plan as it may consider necessary.
