Section 8 in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
8. [ Application for renewal of licence. [Substituted vide Notification. S.R.O. No. 520/15.7.1991 vide Orissa Gazette Extraordinary No. 891/31.7.1991.]
- Every application for renewal of licence shall be made to the competent authority before ninety days of the expiry of the existing licence and shall be proceed in the same manner as provided for the original licence.]Chapter-III
