Section 45 in The Karnataka Minor Mineral Concession Rules, 1994
45. Termination of lease or licence held by an offender.
- Where the holder of a lease or licence has committed an offence under sub-section (1) of section 21, without prejudice to the penalty for which the holder of a lease or licence is liable under that sub-section, the Competent Authority may, after such enquiry as it deems fit, terminate the quarry lease or licence held by such person.
