Section 10(4) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(4)The State Government may condone delay in submission of an application for renewal of a prospecting licence stage of the composite licence made after the time limit prescribed in sub-rule (1), provided that the application for the renewal has been made before the expiry of the prospecting licence stage of the composite licence.
