Section 34(2) in The U.P. Minor Minerals (Concession) Rules, 1963
(2)The Selected applicant shall, within one month of issuance of letter of intent, submit the mining plan for approval to the Officer authorised by notification in this behalf by the State Government, who may within thirty days from the date of receipt of mining plan approve, modify or reject it positively. The project proponent shall, within one month of approval of mining plan, submit the application for grant of Environment Clearance to the competent authority.
