Section 5(4) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(4)Pursuant to sub-clause (iv) of clause (b) of sub-section (2) of section 10A, the holder of a reconnaissance permit may, request for an extension of time for submission of the application referred under sub-rule (1) by submitting an application in writing to the State Government in the format specified in Schedule III, which the State Government shall accept or reject within a period of thirty days from the date of receipt thereof.
