Section 37F in The Rajasthan Minor Mineral Concession Rules, 1986
37F. Modification of the approved Mining Plan/Simplified Mining Scheme.
(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.(2)A holder of a mining lease/quarry licence/short term permit, desirous of seeking modifications in the approved mining plan/simplified mining scheme as are considered expedient, in the interest of safe and scientific mining, conservation of mineral, or for the protection of environment, shall apply along with a non-refundable fee of Rs. 1,000/- to the competent authority, setting forth the intended modifications and explaining the reasons for the same.(3)The competent authority may approve the modifications under sub-rule (2) or approve with such alterations as it may consider expedient.
