Section 8 in The Karnataka Minor Mineral Concession Rules, 1994
8. Restrictions on grant or renewal of Quarrying Lease or licence.
(1)No quarrying lease or licence shall be granted to any person other than an Indian Citizen except with the prior approval of the Central Government.(2)Quarrying lease may be granted in any forest land by the State Government with the prior approval of the Central Government under the Forest Conservation Act 1980.Provided that the State Government in favour of any undertaking may grant a lease in such land owned by the Central Government or State Government, after obtaining prior approval under the Forest (Conservation) Act, 1980.(3)No quarrying lease shall be granted in respect of any land notified by the State Government as reserved for use by the State or Central Government, any body or corporation owned or controlled by the State or Central Government or for any other public or special purposes.(4)No quarrying lease or licence or renewal shall be granted in respect of any minor mineral to any person if such person has contravened the provisions of the Act or the rules made their under.(5)The Competent Authority shall before granting or renewing a lease, consult,-(i)in case of specified minor minerals, the Deputy Commissioner of the District concerned: and(ii)in the case of non-specified minor minerals, the Tahasildar of the taluk concerned.(6)The Deputy Commissioner or the Tahasildar, as the case may be, shall send his recommendation within thirty days from the date of receipt of communication from the Competent Authority for the word 30 days" the words 90 days shall be substituted; and(ii)the following proviso shall be inserted, namely:- "Provided that if, no recommendation is received from the Deputy Commissioner or the Tahsildar, as the case may be, within ninety days from the date of receipt of communication from the Competent Authority, recommendation for grant or renewal of a quarrying lease shall be deemed to have been made by him".
