26A. [ Execution of agreement of Mineral Concession of mineral specified in Schedule V. [Added by Notification dated 13.2.2018, published in M.P. Government Gazette dated 13.2.2018, Extraordinary, pages 216(5) to 2016(11).]
(1)Agreement of renewal of prospecting license shall be executed in Form-XXVII within a period of three months from the date of sanction order. The period for execution of agreement may be extended by the State Government on the reasons to be recorded.(2)Agreement of quarry lease shall be executed in Form-VII, within a period of three month from the date of sanction order. The period for execution of agreement may be extended by the State Government on the reasons to be recorded.(3)Registration of agreement so executed, shall be made as per rules.]
