Section 19 in The Karnataka Minor Mineral Concession Rules, 1994
19. Surrender of lease.
(1)Lessee may surrender his lease granted under rule 11 or part of the leased area by giving a 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 surrendered area after due verification of the land and subject to the following conditions, namely:-(a)the lease hold area to be surrendered has been properly surveyed and is contiguous;(b)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 the fulfilment of the conditions by the lessees and in other cases it shall take effect only when the Competent Authority accepts surrender and lessee delivers possession of the quarry or part of the quarry area to the Competent Authority.(5)At the time of renewal of the quarrying lease, the lessee shall be entitled to surrender any part of the leased area.
