Section 21(3) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(3)Where an application for transfer of mining lease under sub-rule (1) is made and the Competent Authority has given approval for transfer of such lease, a transfer lease deed in Form-`J' shall be executed within three months from the date of issue of the Order or within such further period as the Competent Authority may allow in this behalf.
