Section 23(7) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(7)A contract for minor minerals granted under rule 22 may be renewed only once by the Government for a period not exceeding five years, after having satisfied itself that the contractor has undertaken mining operations strictly in accordance with the terms and conditions of grant, contract agreement and other approvals/ permissions for mining granted by Central/ State agencies.
