Section 9(3) in Chhattisgarh Minor Mineral Rules, 2015
(3)Where it appears that the application for Prospecting Licence is not complete in all material particulars or is not accompanied by the required documents, the officer-in-charge of mining section of the concerned district shall, by notice, require the applicant to supply the omission or, as the case may be, furnish the documents without delay and in any case not later than thirty days from the date of receipt of the said notice by the applicant, failing which the application shall be rejected by the Competent Authority.
