Section 9 in U.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2018
9. Renewal of Licence.
(1)The licence can be renewed for a maximum period of two years subject to the condition that all the terms and condition have been complied with.(2)In case the renewal of licence is granted, the security money already deposited by the licensee, if valid, shall be accounted for as the security deposit for the renewal of licence.(3)The period of renewal of licence shall commence from the date of the expiry of the licence under renewal.
