Section 15(3) in The Karnataka Minor Mineral Concession Rules, 1994
(3)While determining the total area referred to in sub-rule (1), the area held under a quarrying lease by a person as a member or partner of a company or corporation or Firm or a Co-operative Society shall be deducted from the area referred to under sub-rule (1) so that the sum total of the area held by such person under quarrying leases whether as such member or partner or individually shall not, in any case exceed the total area specified under sub-rule (1).
