Section 31P(2) in The Karnataka Minor Mineral Concession Rules, 1994
(2)The competent authority shall not give its consent to transfer of Quarrying Lease unless the transferee:A has accepted all the conditions attached to the lease and liabilities which the transferor was having in respect of such lease:B agree to pay to equivalent around which the transferor had paid in respect of the tender or bid to obtain the right to the grant of the lease as consideration for the transfer.
