Section 9(2) in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
(2)If a temporary permit holder wishes to continue the storage for further, period, he shall submit an application 90 days prior to before the expiry along with the fee deposited in such a manner as shown in sub-rule (3) of Rule 6 of these rules in Form 4 and submit all the relevant documents which were submitted at the time of original application as per sub-rule (4) of Rule 6 of these rules. If the application for such renewal is not disposed off within the prescribed time period, the period of such permit shall be deemed to have been extended by a further period for which the permit was originally granted till the competent authority passes an order thereon.
