Section 69(2) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(2)In case the owner of the stone crusher intends to renew the Permanent Registration, he shall apply for the renewal atleast three months prior to the expiry of the Permanent Registration failing which Rs. 100/- per day shall be charged as late fee from the date of expiry of permanent registration till he applies for the same.
