Section 23(3) in The Karnataka Minor Mineral Concession Rules, 1994
(3)Notwithstanding anything obtained in sub-rules (1) and (2),in the case of an applied area which is free for grant but is already being worked and in possession of persons belonging to the categories (i),(ii) or (iii) of sub-rule (2) above, irrespective of whether they are members of a Co-operative Society or not, they shall, by a written notice be called upon to stop unauthorised quarrying, if any, unless such quarrying is regularised within a period of one month time from the date of issue of notice. If no such persons or their Registered Society make applications within the said period of one month, any pending application in respect of such area shall be processed in accordance with priorities under sub-rule (1) .
