Section 16(10) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(10)Where the Government gives its consent for transfer of such lease or contract on an application for transfer of mining lease under sub-rule (2), a transfer lease deed shall be executed within ninety days of the date of the consent in Form ML-5 failing which, the consent of the government shall be deemed to have lapsed, unless the period is extended on the request of the lessee made prior to the expiry of such period of ninety days;
