Section 76 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
76. Processing of the application by the Mining Officer.
(1)The Mining Officer shall maintain a register in his office in Form-`U' wherein he shall made necessary entries about the application immediately after its receipt and its disposal in due course.(2)The Mining Officer shall grant to a dealer registration in Form-`V' for a period of five years within thirty days from the date of receipt of the application. In case of refusal or rejection of the application, the reasons shall be recorded in writing and communicated to the applicant within thirty days from the date of receipt of the application.(3)The application for renewal shall be made in Form-`S' to the Mining Officer ninety days prior to the date of expiry of the existing registration. If orders of renewal are not passed before the expiry, it shall be deemed to have been renewed for the further period subject to the final decision whenever communicated.
