Section 5 in The Karnataka Regulation of Stone Crushers Act, 2011
5. Term of license.
- A license shall be valid for a period of three years and may be renewed for a further period of three years subject to fulfilment of the conditions laid down under this Act or the rules made thereunder.Explanation: - Where a license has been granted in the middle of a year, for the purpose of computing the term of license, the remaining part of the year shall be deemed to be a year.
