Section 10(7) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(7)In case the mining lease of major mineral(s) is renewed by the Government, it may also consider the renewal of mining lease of associated minor mineral(s) on submission of application by the major mineral lessee. However, the period of renewal of lease of the associated minor mineral shall not exceed ten years.
