Section 84(7) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(7)Application for renewal of Licence shall be submitted in the office of the officer-in-charge of the district concerned at least ninety days before the date on which the licence granted earlier is due to expire :Provided that the Licensing Authority may condone the delay in submission of an application for renewal of licence for a maximum period of up to 30 days, if the applicant is able to explain such delay to the satisfaction of the Licensing Authority.
