Section 8 in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
8. Renewal of Licence.
(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.(2)In case the renewal of licence is granted, the security money already deposited by the licensee, if valid, shall be accounted for as the security deposit for the renewal of licence.(3)The period of renewal of licence shall commence from the date of the expiry of the licence under renewal.
