Section 24 in The Karnataka Minor Mineral Concession Rules, 1994
24. Register of applications and quarrying leases.
(1)The Director or the concerned Competent Authority shall cause to be maintained the following registers, namely:-(i)Register of applications for quarrying leases in FORM-QLA.(ii)Register of quarrying leases executed in FORM-QL.(2)Every such register referred to in sub-rule (1) shall be open to inspection by any person on written request and payment of rupees one hundred at the discretion of the Competent Authority.
