Section 37F(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)The competent authority may require the holder of a mining lease/quarry licence or short term permit to make such modifications in the mining plan/simplified mining scheme referred to in rule 37B or impose such conditions as it may considers necessary by an order in writing if such modifications or imposition of conditions are considered necessary in the light of the experience of operation of mining plan/simplified mining scheme or in view of the change in the technological development.
