Section 39(3) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(3)Every mining plan duly approved under these rules shall be initially valid for a maximum period of five years and it shall be renewed for the remaining period of mineral concession. A fresh mining plan shall be submitted to the said officer for renewal atleast 120 (one hundred twenty) days only before the expiry period of Mining Plan.
