Section 6 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
6. Modification of scheme of prospecting.
(1)A prospecting scheme prepared and submitted under rule 5 may be modified at any time on geological considerations by the holder of a prospecting license during continuance of the prospecting license.(2)Any modification carried out under sub-rule (1) shall be intimated to the Government or any person authorised in this behalf by the Government, by the holder of a prospecting license within a period of fifteen days.
