Section 7(13) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(13)The mining lease executed under sub-rule (11) shall be registered within a period of thirty days from the date of its execution; and the date of the commencement of the period for which a mining lease is granted shall be the date on which a duly executed mining lease deed is registered.
