Section 39(4) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(4)In case of renewal of the mining plan, if approval is not conveyed to the concession holder within the period of 90 (ninety) days, the mining plan shall be deemed to have been provisionally approved and such approval shall be subject to final decision whenever communicated.
