Section 39(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(2)The said officer shall convey his approval or refusal of mining plan under sub-rule (1) within 90 (ninety) days from the date of its receipt or may require requisite changes to be carried out in the mining plan and the applicant shall carry out such changes and resubmit the sane.
