Section 8B in The Karnataka Minor Mineral Concession Rules, 1994
8B. Notifying the area for grant of lease by tender-cum-action.
(1)Notwithstanding anything contained in these rules the competent authority may by notification direct that quarrying lease to quarrying specified or non-specified minor mineral in any area belonging to the State Government and available for grant, as may be specified in such Notification, shall be granted by tender-cub-action in accordance with the provisions of Chapter IV A.(2)Where any area is notified under sub-rule (1), no quarrying lease to quarry specified or as the case may be, non-specified minor mineral in such area shall be granted in accordance with the provisions of Chapter III or Chapter IV, as the case may be.
