Section 23 in Orissa Minor Minerals Concession Rules, 2004
23. Mining plan to be submitted by the existing lessee.
- Where mining operation for decorative stone has been undertaken before the commencement of these rules without an approved mining plan the lessee shall submit a mining plan duly approved by authorised officer within a period of one year from the date of commencement of these rules and such operations shall be undertaken in accordance with the duly approved mining plan.
