Section 31P(3) in The Karnataka Minor Mineral Concession Rules, 1994
(3)The competent authority by order in writing determined any lease at any time, if the lessee has in the opinion of the Competent Authority committed breach of any of the provisions of Sub-Rule(1) or has transferred any lease or any right, title or interest therein otherwise than in accordance with Sub- Rule(2).Provided that no such order shall be made without giving the lessee a reasonable opportunity of stating his case.
