Section 3 in The Karnataka Regulation of Stone Crushers Act, 2011
3. Stone crushers to obtain license.
(1)No person shall carry on the business of stone crushing in the State except under and in accordance with the terms and conditions of a license issued under this Act.(2)Any person who is carrying on the business of stone crusher on the date of commencement of this Act with a license issued by any authority shall apply to the Licencing Authority for a license under section 4 of the Act within three months from the date of declaration of safer zone under section 6.(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.(4)On grant of licence under sub-section (3), the existing stone crushers shall be shifted to the safer zone within six months.
