Section 5(11) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(11)The State Government shall execute the prospecting licence deed with the applicant in the format specified in Schedule V within ninety days of fulfilment of the conditions specified in sub-rule (10), and if no such licence deed is executed within the said period due to any default on the part of the applicant, the State Government may revoke the order granting the licence and in that event the fee paid under sub-rule (3) shall be forfeited to the State Government.
