Section 17(2) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(2)The lessee shall submit application for renewal of mining lease twenty four months before the date of expiry of lease period in the prescribed Form ML/6 to the Director giving complete details of the mineral excavated, royalty paid, mineral reserves available, details of explorations undertaken, if any, along with the details of the areas reclaimed or restored, the sites of overburden, restoration works undertaken etc. The details regarding compliance of other statutory requirements such as environmental clearance, safety provisions as per Mines Act,1952 and the rules and regulations framed thereunder etc. shall also be provided;
