Section 23(4) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(4)The Director, or an officer authorised by him, shall communicate the discrepancies in the application, if any, or requirement of any additional information within thirty days from the date of receipt of application, requiring the applicant(s) to make up the deficiencies and/ or provide such additional information within a period of thirty days from the date of issue of such notice. In case the required information is not submitted within such specified period, the application shall be decided on the basis of information already submitted.
