Section 17(2) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(2)At least one hundred eighty days before the expiry of every five years period specified in sub-rule (1), the lessee shall submit a mining plan for mining operations for a period of five subsequent years prepared in accordance with rule 15, which shall be disposed of in accordance with rule 16.
