Section 10(5) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(5)The Director, or an officer authorised by him, shall issue notice within thirty days from the date of submission of application, to remove the deficiencies, if any, in the application or for furnishing any additional information as may be required by the Director or the officer authorised by him, requiring the applicant(s) to supply the requisite information within a period of thirty days from the date of issue of such notice. In case the said information is not submitted within specified period, the application shall be decided on the basis of information already submitted along with application.
