Section 38 in The Karnataka Minor Mineral Concession Rules, 1994
38. Refund of security deposit.
- On an application made by an applicant whose application in FORM- ALP or FORM-R has been rejected, the security deposit may be refunded to such applicant within sixty 60 days from the date of receipt of the application for refund, if dead rent or royalty or penalty is not due from him;Provided that where the holder of a quarrying lease or licence is liable to pay either penalty, royalty or dead rent or against whom complaints of unauthorised quarrying or transportation of minor mineral has been registered, the security deposit of such person shall not be refunded until a no objection certificate is obtained from the concerned Competent Authority.
