Section 5(9) in The Minerals (Transfer of Mining Lease Granted Otherwise than through Auction for Captive Purpose) Rules, 2016
(9)The transferor and the transferee shall jointly submit a duly registered deed for transfer of mining lease in the format given in Schedule III appended to these rules within a period of thirty days of fulfilment of the conditions specified in sub-rules (4), (6) and sub-rule (7).
