Section 12 in The Karnataka Minor Mineral Concession Rules, 1994
12. Priorities.
(1)Selection from amongst the applicants for grant of quarrying lease under this chapter shall normally be made in the following order of preference, namely:-(i)A Corporation or undertaking owned or controlled by the State or Central Government and Joint Sector projects with such Government Corporations or Undertakings;(ii)Persons who have already established hundred per cent export oriented units for cutting and polishing of granites in the State;(iii)Persons who have already established a small scale Industrial unit for cutting and polishing of granites in the State;(iv)Persons who hold a valid licence for establishment of a granite cutting and polishing unit within the State for the purpose of hundred per cent export and persons who hold a permanent Registration Certificate for establishment of a Small Scale Industrial Unit in the State;(v)Society registered under the Karnataka Co-operative Societies Act,1959, and the members of which belong to the Scheduled Castes & Scheduled Tribes;(vi)A Society registered under the Karnataka Co-operative Societies Act,1959, and the members of which belong to economically weaker sections of the Society and who are also stone quarry workers by tradition;(vii)all others:(2)In case of applicants falling under clause (iv) of this rule 12 who require specified minor mineral for their proposed industry they shall set up industry in accordance with their industrial program within a period of twenty four months from the date of execution of lease deed and shall keep the Director informed of the progress made every six months from the date of execution of lease deed. On setting up of industry the lessees shall inform the fact in writing to the Director failing which the lease shall be deemed to have been terminated on the expiry of the said period of twenty four months. Where the lessees are unable to set up industry within the said period for reasons beyond their control they may submit before the expiry of the said period an application to the Director explaining the reasons for the same together with affidavits. The Director shall forward such applications to the State Government and it may on being satisfied that such failure in setting up the industry was due to reasons beyond the control of the lessee, extend the period of such lease by one more year either prospectively or retrospectively.
