Section 18 in The Punjab Minor Mineral Concession Rules, 1964
18. Period of lease.
(1)The period for which a mining lease may be granted shall be five years in the first instance. Unless the Government allow a longer period not exceeding ten years. The mining lease may be renewed for one or two periods not exceeding the period for which the mining lease was originally granted.(2)The application for renewal of the mining lease shall be made in Form 'C' before six months of the expiry of the lease and upon payments of a fee of [Rs. 1000] [Substituted for 'Rs. 400' by Punjab Government Notification No.G.S.R.93/C.A.67/57/S.15/Amd.(18)/99, dated 24.12.1999.]. This renewal will be subject to the condition Government being satisfied that the mines have been developed by the lessee and that the substantial investments in machinery, equipments have been made by him.(3)When a renewal is granted, dead rent, royalty and surface rent shall be charged at the rates in force at the time of renewal.
