Section 44 in The Karnataka Minor Mineral Concession Rules, 1994
44. Offenses.
(1)Any person who contravenes the provisions of Sub-rule(1) of rule 3 shall, on conviction be punished with imprisonment for a term which may extend to one year or with fine which may extend to rupees five thousand or with both, and in the case of a continuing contravention with an additional fine which may extend to five hundred rupees for every day during which such contravention continues after first such contravention.(2)Any persons who undertakes any quarrying operation in respect of any minor minerals "either without a licence or quarrying permit granted under these rules or in contravention of the terms and conditions of any licence or permit shall be punishable with imprisonment for a term which may extended to one year or with fine which may extended to five hundred rupees for every day during which such contravention continues after conviction for the first such contravention."
