Section 39(1) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(1)To grant precise area under mining lease or contract or permit, the Letter of Intent shall be communicated to the applicant of such decision and on receipt of such communication of precise area to be granted the applicant through Recognised Qualified Person (RQP) shall submit to the State Geologist a Mining Plan within in a period of three months from the date on which Letter of Intent was issued or such other period as may be allowed by the Competent Authority.
