Section 8B(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)Notwithstanding anything contained in these rules the competent authority may by notification direct that quarrying lease to quarrying specified or non-specified minor mineral in any area belonging to the State Government and available for grant, as may be specified in such Notification, shall be granted by tender-cub-action in accordance with the provisions of Chapter IV A.
