Section 12 in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
12. Renewal of Licence.
- An application for renewal of a Licence shall be made to the Licensing Authority of the concerned district at least three months before the date on which the Licence is due to expire :Provided that the Licensing Authority may condone the delay in submission of application for renewal of Licence after the time limit prescribed, if the applicant satisfies the Licensing Authority that he/she has sufficient cause for not filing the application for renewal in time, provided that the application for the renewal has been made before the expiry of the Licence.
