Section 13(4) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(4)If an application for renewal of Licence made within the time referred to in Rule 12 is not disposed by the Licensing Authority before the date, on which the Licence is due to expire, the period of such Licence shall be deemed to have been extended by a further period, for which the Licence was granted till the Licensing Authority passes order thereon.
