Section 26(6) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(6)The successful bidder shall be issued a "Letter of Intent" by the Competent Authority with the condition that, he shall procure environment clearance, approved mining plan and forest clearance (if required) from the Competent Authority and also complete the requisite formalities required under law before the bid is finally accepted within two years from the date of issue of Letter of Intent:Provided that if the Director is satisfied that the holder of Letter of Intent is not responsible for the delay in procuring the various clearances, he shall extend the period for further one year. In case the holder of Letter of Intent fails to procure the requisite clearances even in the extended period, the Letter of Intent shall be withdrawn and security amount under sub-rule(2) of this rule shall be forfeited to the Government and the area shall be put to re-auction.
