Section 34A in The Karnataka Minor Mineral Concession Rules, 1994
34A. Transfer of licence.
(1)No licence shall without the previous consent of the competent authority assign or in any manner transfer the quarrying licence or any right, title or interest therein.(2)Every licensee seeking the previous consent under sub rule (1) shall make application to the competent authority which shall be accompanied by a letter of consent from the owner of occupant of the land to the effect that he has No objection for quarrying minor minerals by the transferee.(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.(4)The application for transfer shall be disposed of by the competent authority within a period of ninety days from the date of receipt of application.(5)The competent authority shall issue a licence in Form -T to the transferee within a period of ninety days from the date of recording consent.
