Section 23(1) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(1)In case the Government decide to grant the mineral concession in the form of Contract; it may grant the same for mining for a maximum period of ten years following a competitive biding process by way of auction or tender:Provided that in the case of forest land, the period of contract may be extended upto a maximum period of fifteen years.
