Section 31 in The Karnataka Minor Mineral Concession Rules, 1994
31. Conditions of quarrying lease.
(1)The provisions of rules 6,7,8,19, 19A, 20, and rules 35 to 41 shall "mutatis mutandis" apply to quarry leases granted or renewed under this chapter.(2)A quarrying lease deed may contain such other conditions as the Competent Authority may deem necessary in the interest of maintaining the local(3)environment, habitat of surrounding area leased and in the interest of conservation of minerals.Chapter - IVA Grant of Quarrying Lease by Tender-Cum-Auction
