Section 20 in The Karnataka Minor Mineral Concession Rules, 1994
20. Rights of the lessee.
- Subject to the conditions specified in these rules, lessee shall, for the purpose of quarrying operations have rights to ;(1)Work the quarry well within the limits of the area granted and as per the sketch of the lease area appended to the lease deed;(2)sink pits, shafts and open tunnels in a systematic manner;(3)construct buildings of dimension not more than forty square meters only over non-mineral bearing area;(4)use water subject to any law in force.Chapter-IV Grant of Quarry Leases for Non-Specified Minor Minerals
