Section 8(1) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(1)The licence can be renewed further for not more than two years on application in Form A 1 accompanied with the fee and documents prescribed in Rule 4 before ninety days of expiry of the existing licence to the Competent Authority, who will process it in the same manner as prescribed for the original licence.
