Section 21(2) in The Karnataka Minor Mineral Concession Rules, 1994
(2)Every application for renewal of a quarrying lease to quarry non specified minor mineral in the land belonging to the State Government which has not been forfeited under rule 8 B shall be made in FORM-R to the competent authority on or before ninety days before the expiry of the lease together with a certificate issued by the Competent Authority for having cleared the arrears, if any, in respect of any lease held by the applicant as on the date of making the application to the Competent Authority. The application shall be accompanied by an application fee of Rs.1,000.00 in the form of a treasury challan together with the difference of Security deposit, if any, to be paid by the lessee at the prevailing rate, sketch etc. as specified in FORM-R.
