Section 29 in The Karnataka Minor Mineral Concession Rules, 1994
29. Survey and demarcation of the area granted.
- After the grant or renewal of a lease is notified under rule 27, the Competent Authority shall arrange for survey and demarcation of the area notified at the expense of the grantee, which shall be at the rate of rupees three hundred per acre of land granted for quarrying. And the amount towards such expenses shall be paid by the grantee within one month from the date of receipt of the notification issued under rule 27.
