Section 38 in Gujarat Minor Mineral Concession Rules, 2017
38. Modification and review of the mining plan.
(1)The mining plan for minerals specified in Part A-II or Part B of Schedule III, once approved, shall be subject to review and updation at an interval of every five years starting from date of registration of the duly executed quarry lease deed.(2)At least one hundred twenty days before the expiry of every five years period specified in sub-rule (1), the lessee shall submit a mining plan for mining operations, for the minerals specified in Part A-II or Part B of Schedule III, for a period of five subsequent years prepared in accordance with rule 366, which shall be disposed of in accordance with rule 377:Provided that the mining operations shall not be carried out or allowed to be carried out by the quarry lease holder till the approval of the scheme of mining.(3)The mining plan for minerals specified in Part A-I of Schedule III, once approved, shall be subject to review and updation at least once during the period of the quarry lease.(4)A quarry lease holder may seek modifications in the approved mining plan as are considered expedient, keeping in view changes in the business environment; or in the interest of safe and scientific mining, conservation of minerals, for the protection of environment; or any other reason to be specified in writing by the quarry lease holder. Any modification to a mining plan shall be approved in writing by the authority that approved the initial mining plan.(5)In case of modifications to a mining plan, the provisions of rule 37 shall apply mutatis mutandis.
