Section 17 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
17. Grant of mining lease and execution of mining lease deed.
(1)On the basis of observations and recommendations made by the Joint Inspection Committee, Letter of Intent shall be issued by the Competent Authority in favour of Applicant for obtaining requisite environmental and other clearances from concerned Departments and completion of other required formalities for the grant of mining lease.(2)After fulfillment of conditions as stipulated in the Letter of Intent by the applicant, order for grant of mining lease shall be issued.(3)When order for grant of mining lease is issued, the lease deed in Form-`F' shall be executed within three months from the date of issue of sanction order by the authority competent to sanction the lease under these rule and if the lease is not executed with in the aforesaid period the order sanctioning the lease shall be deemed to have been revoked and the application fee shall be forfeited by the government.Provided that where the Government is satisfied that the lessee is not responsible for the delay in execution of the lease, the Government may permit the execution of the lease after the expiry of the said period and currency period of lease shall be effective from the date of its execution.(4)In case of renewal, the renewal period of lease shall be on the next day of expiry of the original period unless otherwise stated.
