Section 7(4)(b) in The Forest (Conservation) Rules, 2003
(b)If the Ministry of Environment and Forests finds that the proposal is incomplete, it shall return it within the period of ten days as specified under clause (a), to the State Government or the Union territory Administration, as the case may be, and this time period and the time taken by the State Government to resubmit the proposal shall not be counted for any future reference.