Section 10(6) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(6)The period of mining lease granted for the associated minor mineral(s) shall be co-terminus with the period of lease of major mineral(s) but shall not exceed a period of 10 years. If the mining lease for major mineral(s) still subsists at the time of expiry of period of the associated minor mineral lease, the government may consider the renewal of mining lease of associated minor mineral(s) from time to time, so that it co-terminates with the lease of major mineral(s).
