Section 38(2) in Chhattisgarh Minor Mineral Rules, 2015
(2)Where the application for renewal has been received after the period prescribed in sub-rule (1), it shall only be entertained on payment of late fees along with the application at the rate of rupees one thousand per month or part thereof and the reasons for such delay:Provided that the delay only up to a period of six months in filing the application shall be considered by the Sanctioning Authority :Provided further that the Sanctioning Authority may on being satisfied about the adequacy and genuineness of the reasons for delay in filing the application, pass an order with the reasons recorded in writing for such condonation of delay.
