Section 9 in The Karnataka Minor Mineral Concession Rules, 1994
9. Application for grant or renewal of a quarrying lease.
(1)Every application for grant of a lease to quarry specified minor minerals in the land belonging to the State Government which has not been notified under rule 8B shall be made in FORM-AQL to the Director and shall be accompanied by a security deposit in the form of treasury challan for a sum calculated at the rate of rupees five thousand per acre and an application fee of rupees two thousand in the form of a treasury challan under the specified Head of account together with other documents together with a certificate issued by the Competent Authority for having cleared the arrears if any in respect of any lease held by him as on the date of making application as specified in FORM-AQL.(2)An application for renewal of a quarrying lease to quarry specified minor mineral belonging to the State Government still' be in FORM-R and shall be made to the Director at least twelve months before the expiry of the lease. The application shall be accompanied by a fee of rupees two thousand in the form of a treasury challan under the specified Head of account together with the difference of amount of security deposit, if any, to be paid by the lessee at the prevailing rates in the form of treasury challan together with other documenttogether with a certificate issued by the Competent Authority for having cleared the arrears if any in respect of any lease held by him as on the date of making application and documents.(2A), If an application for renewal of a quarrying lease made within the time referred to in sub-rule (2) is not disposed of by the State Government before the date of expiry of the lease, the period of that lease shall be deemed to have been extended by a further period till the State Government passes orders thereon.(3)Application received under sub-rules (1) and (2) shall be acknowledged in FORM-A. The acknowledgment shall be sent to the applicant by Registered post.
