Section 13 in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
13. Disposal of application for the grant or renewal of a Licence.
(1)The Licensing Authority after making such inquiries, as he/she may deem fit, may grant or renew the Licence and shall issue such licence in Form 9 or refuse to grant or renew the Licence :Provided that the Licensing Authority shall not refuse to grant or renew a Licence for the whole or part of the area applied for without giving an opportunity of hearing to the applicant and without recording the reasons for refusal in writing and communicating the reasons for refusal in writing to the applicant.(2)No application for grant or renewal of a Licence submitted under Rule 7 shall be refused only on the ground that Form 5 is not complete in all material particulars or is not accompanied by the documents referred to in Rule 7.(3)Where it appears that the application is not complete in all material particulars or is not accompanied by the documents referred in Rule 7, the Licensing Authority shall, by notice, inform the applicant to supply the omission or, furnish the documents without delay as the case may be, and in any case not later than thirty days from the date of receipt of the said notice by the applicant.(4)If an application for renewal of Licence made within the time referred to in Rule 12 is not disposed by the Licensing Authority before the date, on which the Licence is due to expire, the period of such Licence shall be deemed to have been extended by a further period, for which the Licence was granted till the Licensing Authority passes order thereon.(5)The Licensing Authority may at his/her own discretion, may refuse to grant or renew a Licence to such person, who is convicted of any offence under the Act or Rules made thereunder.
