Section 22(1) in The Mineral Concession Rules, 1960
(1)Notwithstanding the provisions of rule 63 the mining plan shall be submitted for approval through authority notified by the Controller General of the Indian Bureau of Mines or by the State Government, as the case may be, in this behalf except for minerals specified in Part A and B of the First Schedule to the Act.] [Substituted by G.S.R. 908(E), dated 19.10.1989. ][(1- a) Every mining plan submitted for approval under sub-rule (1) shall be accompanied with a non-refundable fee of one thousand rupees for every square kilometre or part thereof of mining area covered under the mining lease.] [ Inserted by G.S.R. 21(E), dated 11.1.2002 (w.e.f. 11.1.2002).]
