Section 10(8) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(8)Where a major mineral lease is still subsisting and an application for renewal of the minor mineral lease made one year before the expiry of such lease is not disposed of by the State Government before the date of the expiry of the lease for associated minor mineral, the period of lease shall be deemed to have been extended by a further period till the State Government passes orders thereon.
