Section 31O in The Karnataka Minor Mineral Concession Rules, 1994
31O. Surrender of lease.
(1)A Lease may surrender his lease granted under this Chapter by giving notice in writing of not less than ninety days to the competent authority and by delivering possession of the area leased.(2)The competent authority may accept the surrender of the lease, subject to the condition that the lessee has paid all the dues payable to the State Government under the lease up to the date of application.(3)The competent authority shall dispose of the application under this Rule within Ninety days from the date of receipt of the application.(4)The surrender shall take effect at the end of the said period of Ninety days subject to fulfilment of the condition specified in Sub-Rule (2) and in order cases, it shall take effect only, when the competent authority accepts surrender. Lessee/ex-lessee shall not be entitled to continue in possession or re-enter possession of the quarry thereafter.
