Section 16 in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
16. Period for which Licence may be granted or renewed.
(1)The maximum period for which a Licence may be granted shall not exceed five years but the minimum period for which a licence may be granted shall not be less than three years.(2)A Licence may be renewed for a period not exceeding the period for which it was originally granted.
