Section 40 in The Karnataka Minor Mineral Concession Rules, 1994
40. Issue of annual audit reports.
- The Competent Authority shall, after conducting inspection of register of accounts of production, despatch and stock, quarry area and connected stone cutting and polishing unit or crushing unit, stock yards, if any, connected with the quarry, submit every financial year a report to the Director. The Competent Authority may call for from the holder of a quarrying lease or licensee any other details or documents, which are required for the preparation of annual audit, report. The holder of a quarrying lease or licence or his agent shall make available such details and documents. The report shall be issued before the end of June of the year next following the financial year.
