Section 35 in The Karnataka Minor Mineral Concession Rules, 1994
35. Quarrying non-specified minor minerals in private land for bonafide domestic us.
- Notwithstanding anything contained in these rules, occupant of any land may remove from his land any non-specified minor mineral on a small scale for his own use in respect of specific bonafide domestic or agricultural purposes:Provided that the quarrying operation shall not be continued indefinitely and for commercial purposes and that the land is not rendered less fit for cultivation than before:Provided further that the Competent Authority concerned shall be informed before commencing quarrying operations under this rule.
