Section 18(2) in The Punjab Minor Mineral Concession Rules, 1964
(2)The application for renewal of the mining lease shall be made in Form 'C' before six months of the expiry of the lease and upon payments of a fee of [Rs. 1000] [Substituted for 'Rs. 400' by Punjab Government Notification No.G.S.R.93/C.A.67/57/S.15/Amd.(18)/99, dated 24.12.1999.]. This renewal will be subject to the condition Government being satisfied that the mines have been developed by the lessee and that the substantial investments in machinery, equipments have been made by him.
