Section 9A in The Punjab Minor Mineral Concession Rules, 1964
9A. Disposal of application for mining lease.
(1)An application for the grant of a mining lease shall be disposed of within a period of nine months from the date of its receipt, and if it is not disposed of within that period it shall be deemed to have been refused.(2)An application for the renewal of a mining lease shall be disposed of within a period of three months from the date of its receipt and if it is not disposed of within that period, it shall be deemed to have been refused.
