Section 40(1) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(1)During the currency of approved mining plan the said officer may require the concession holder to make such modifications in the mining plan as referred to in sub-rule (1) of rule 35 or impose such conditions as he may consider necessary by an order in writing if such modifications or imposition of conditions are considered necessary in the light of the change in the geological and topographical conditions, protection of environment and on mineral conservation point of view for safe and scientific mining.
