Section 26 in The Karnataka Minor Mineral Concession Rules, 1994
26. Period of quarrying lease.
(1)The period for which a quarrying lease may be granted under this chapter shall not exceed five years;Provided that where the request for grant of a quarrying lease is in respect of a mineral based industry belonging to the applicant, lease may be granted for a period not exceeding ten years.(2)A quarrying lease may be renewed for two periods each not exceeding five years at a timeProvided that, if the lessee is owner of an industry which is based on the quarry lease held by him, the lease may be renewed for ten years at a time.
