Section 35 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
35. Mining Plan.
(1)No mining lease or contract shall be granted unless there is a mining plan approved from the Competent Authority. The said mining plan shall be prepared in Form-`M'.(2)Modification of the approved mining plan during the operation of a mining lease also requires prior approval of the competent authority.
