Section 27 in The Karnataka Minor Mineral Concession Rules, 1994
27. Notification of grant of lease.
- The Competent Authority may, having regard to the provisions of these rules and after making such inquiries as it deems fit, grant or refuse to grant or renew a quarrying lease. Where a lease is granted or renewed, the Competent Authority shall issue a notification in FORM-GL.Provided that the competent authority shall not grant a quarry lease in respect of any area which is notified under rule 8-B after the date of receipt of applications but before the date of consideration of grant, and all such application for grant made in respect of such area shall be liable to be returned to the applicants and security deposit and fee paid, if any, be refunded.
