Section 3 in The Karnataka Minor Mineral Concession Rules, 1994
3. Quarrying to be under quarrying lease or Quarrying Licence.
(1)No person shall undertake any quarrying operation in respect of any minor mineral in any land except under or in accordance with the terms and conditions of a quarrying lease or licence or quarrying permit granted under these rules.(2)No Quarrying lease or licence or quarrying permit shall be granted otherwise than in accordance with these rules.
