Section 18(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)When a quarrying lease is granted under rule 11, lease deed shall be got executed in FORM-E by the grantee within three months of the order granting or renewing the lease or within such further period as the Competent Authority may allow in this behalf and if no such lease deed is executed within the aforesaid period, the order granting or renewing the lease shall be deemed to have been revoked.
