Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Karnataka - Subsection Section 36(3) in The Karnataka Minor Mineral Concession Rules, 1994 (3)No person shall remove or transport or cause to be removed or transported any minor mineral without paying the royalty or dead rent.
