Section 8A in The Karnataka Minor Mineral Concession Rules, 1994
8A. Availability of land belonging to the State Government to be notified for grant.
(1)No area belonging to the State Government ,-(a)Which was previously held or is being held under quarrying lease; or(b)the quarrying lease granted in respect of which has lapsed under Rule 6;(c)In respect of which a Notification as been issued under Sub-Rule (3) of Rule (8); shall be available for grant unless the availability of the area for the grant is notified in the official Gazette and specifying the date (being the date not earlier than 30 days from the date of publication of such notification in the official Gazette) from which such area shall be available for grant.Provided that nothing in this rule shall apply to renewal of a Quarrying lease in favour of the original lessee or his legal heirs, not withstanding the fact that the lease has already expired. (omitted)Provided further that where as area is reserved for use by the State of Central Government of company or any body of corporation owned or controlled by the State or Central Government issue of such notification under this rule shall not be necessary before grant of quarrying lease in respect of such area.(2)The State Government may, for reasons to be recorded in writing relax the provisions of sub-Rule (1) in any special case.(3)Any application for grant of Quarrying lease in respect of areas whose availability for grant is required to be notified under Sub-Rule (1) shall, if-(a)no notification has been issued under that Rule; or(b)Whether any such notification has been issued, the period specified in the notification has not expired.be deemed to be premature and shall not be entertained, and the application fee thereon, if any paid shall be refunded.
