Section 12(2) in The Mineral Conservation And Development Rules, 1988
(2)The owner, agent, mining engineer or manager of every mine shall review the mining plan as prescribed under sub-rule (1) and submit a scheme of mining for the next five years of the lease to the Regional Controller [or the officer authorised in this behalf by the State Government, as the case may be,] [ Inserted by G.S.R. 55(E), dated 17.1.2000 (w.e.f. 18.1.2000).] for approval.
