Section 32 in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013
32. Review of Mining Plan.
(1)Every Mining Plan duly approved under these rules shall be valid for the entire duration of the lease.(2)The lessee, agent, mining engineer or manager of every mine or quarry shall review the Mining Plan as prescribed under sub-rule (1) and submit a scheme of mining for the next five years of the lease to the Government or any person authorised in this behalf by the Government for approval.(3)The scheme of mining shall be submitted to the Government or any person authorised in this behalf by the Government at least one hundred twenty days before the expiry of the five years period for which it was approved on the last occasion.(4)The Government or any person authorised in this behalf by the Government shall convey its or his approval or refusal to the scheme of mining within ninety days of the date of its receipt.(5)If approval or refusal of the scheme of mining is not conveyed to the holder of the lease within the stipulated period, the scheme of mining shall be deemed to have been provisionally approved and such approval shall be subject to final decision whenever communicated.(6)The provisions of rule 31 shall apply to the scheme of mining in the same way as they are applicable to the mining plan.(7)Every scheme of mining submitted under sub-rule (2) shall be prepared by a recognized qualified person or a person under rule 21.
