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[Cites 0, Cited by 0] [Section 34A] [Entire Act]

State of Karnataka - Subsection

Section 34A(3) in The Karnataka Minor Mineral Concession Rules, 1994

(3)The competent authority may give its consent for transfer of licence only if a transferor was having in respect of such quarrying licence, and has consented to pay a transfer fee of rupees five thousand per acre to the Government. The Competent authority may also impose such other conditions as it may deem fit.