Section 13(3) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(3)Where it appears that the application is not complete in all material particulars or is not accompanied by the documents referred in Rule 7, the Licensing Authority shall, by notice, inform the applicant to supply the omission or, furnish the documents without delay as the case may be, and in any case not later than thirty days from the date of receipt of the said notice by the applicant.
