Section 8(7) in Atomic Minerals Concession Rules, 2016
(7)The mining plan once approved shall be subject to review and updation at an interval of every five years starting from date of registration of the duly executed mining lease deed:Provided that any modification of the mining plan shall be approved by the Directorate in accordance with the procedure specified in this rule regarding approval of a mining plan, and such an approval of the modified mining plan shall remain valid for the next five years term.
