Section 16(5) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(5)[ The mining leases granted under these rules may be renewed for one or more years but not exceeding the original period of lease, subject to maximum period of ten years:Provided that the mining leases granted to mineral based industries prior to the commencement of these rules, shall also be renewed for a maximum period of ten years] [Substituted by Notification No. Ind-II(F)6-14/2014-Vol-I, dated 6.4.2018.].
