Section 19(2) in The Punjab Minor Mineral Concession Rules, 1964
(2)The owner, agent, mining engineer or manager of every mine shall review the mining plan as prescribed in sub-rule (1) and shall submit scheme of mining for the next five years, of the lease, to the authorized officer for approval :Provided that if the remaining period of lease is less than five years, the scheme of mining along with mine closure plan, shall be submitted for such remaining period.
