Section 10(9) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(9)Where a lessee has applied for extension of his major mineral lease, along with the lease for associated minor mineral(s), and is able to operate the major mineral lease under the 'deemed extension' provisions under Rule 24-A (6) of Mineral Concession Rules, 1960, the mining lease for the associated minor mineral(s) shall also be deemed to have been extended by a further period, till such time a decision on the renewal application is taken by the Government.
