Section 3(3) in The Karnataka Regulation of Stone Crushers Act, 2011
(3)On receipt of the application made under sub-section (2), the existing stone crusher units may be allowed to function till the grant or refusal of the license under the provisions of this Act or till three months from the date of receipt of application within which time the licensing authority shall dispose of such application after due verification of the location and fulfilment of other conditions of licence.
