Section 17(3) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(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and if the lease is not executed with in the aforesaid period the order sanctioning the lease shall be deemed to have been revoked and the application fee shall be forfeited by the government.Provided that where the Government is satisfied that the lessee is not responsible for the delay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.
