Section 37G(5) in The Rajasthan Minor Mineral Concession Rules, 1986
(5)The competent authority may approve the mining plan or simplified mining scheme submitted by the lessee/licensee/short term permit holder, or may require modifications to be carried out in the mining plan or scheme and the lessee/licensee/short term permit holder shall carry out such modifications and resubmit the modified mining plan or scheme as the case may be, for approval to the competent authority.
