Section 11(4) in The Mineral Concession Rules, 1960
(4)[ The State Government may condone delay in submission of an application for renewal of a prospecting license made after the time limit prescribed in sub-rule (2) provided the application for the renewal has been made before expiry of the license.] [ Inserted by G.S.R. 56(E), dated 17.1.2000 (w.e.f. 18.1.2000).]
