(1)There shall be ordinarily no renewal of mining lease to a Settlee/licensee. Once the period of the mining lease is over, the Department or the Collector shall again put the said Mining Plot or the Cluster for public bidding. However, in case of any unforeseen delay in conducting a fresh bidding, the Collector may renew the Mining Lease of the earlier Settlee/licensee, till such period, not beyond six months, as the fresh bidding is completed.(2)In case of retail licenses, however, the Collector may renew a retail license for such period as may be indicated by the Department in their guidelines.
