Section 37H in The Rajasthan Minor Mineral Concession Rules, 1986
37H. Review of mining plan/simplified mining scheme.
(1)Every mining plan/simplified mining scheme duly approved under these rules shall be valid for the entire duration of the lease/licence/short term permit.(2)The owner, agent, mining engineer or manager of every mine or quarry shall review the mining plan/scheme as referred to in sub-rule (1) and submit a scheme of mining for the next five years of the lease/licence/short term permit to the competent authority for approval.(3)Every scheme of mining submitted under sub-rule (2) shall be prepared by a recognized person.(4)The scheme of mining shall be submitted to the concerned authority at least 120 days before the expiry of the five years' period, for which it was approved on the last occasion:Provided that the mining operations by the lessee/licensee/short term permit holder shall not be carried out or allowed to be carried out till the approval of scheme of mining, if the same is not submitted for approval within aforesaid time.(5)The competent authority shall convey his approval or refusal to the scheme of mining within ninety days from the date of its receipt.(6)If approval or refusal of the scheme of mining is not conveyed to the holder of the lease/licence/short term permit within the stipulated period, the scheme of mining shall be deemed to have been provisionally approved and such approval shall be subject to final decision whenever communicated.
