Section 14(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)Application for grant or renewal of lease shall be disposed;(i)in the case of an existing industry within a period of One hundred and eighty days-from the date of receipt of application failing which the applicants shall be informed of the reasons for delay within fifteen days after the expiry of the disposal period.(ii)in all other cases within a period of four months from the date of receipt of applications failing which the applicants shall be informed of the delay within fifteen days after the expiry of the disposal period.
