Section 84(5) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(5)Where it is found on examination that the application is not complete in all respects or is not accompanied by the documents referred in sub rule (2) above, the Licensing Authority may require the applicant by notice to make good the deficiencies without any delay, and in any case not later than thirty days from the date of issue of such notice;
