Section 27(4) in The Mineral Conservation And Development Rules, 1988
(4)[ The plans and sections required under these rules shall be maintained up to date within three months in case of category "A" mines as referred to in clause (b) of sub-rule (1) of rule 42, and within twelve months in the case of any other mine.] [ Substituted by G.S.R. 22(E), dated 11.1.2002 (w.e.f. 11.1.2002).]
