Section 34 in The Karnataka Minor Mineral Concession Rules, 1994
34. Grant or renewal of a quarrying licence in private lands other than those referred to in rules 32 and 33.
(1)Every application for grant of a quarrying licence to quarry any specified minor mineral on private land other than those referred to in rules 32 and 33 shall be made in FORM-AQL to the Director which shall be accompanied by a security deposit in the form of treasury challan for a sum calculated at the rate of rupees five thousand per acre and an application fee of rupees two thousand in the form of treasury challan under the prescribed Head of Account and other documents as specified in FORM-AQL.(2)An application for renewal of a quarrying licence under this rule shall be in FORM-R and it shall be made to the Director at least ninety days before the expiry of the period of licence. The application shall be accompanied by an application fee of rupees two thousand in the form of treasury challan for the said sum and other documents specified in FORM-R. Further, the renewal application shall be accompanied by the difference of amount of security deposit, if any, to be paid by the licensee at the prevailing rates. Such difference of amount shall also be paid through a treasury challan.(3)Every application under this rule shall be accompanied by a letter from the owner or the occupant of the land to the effect that he has no objection for quarrying minor mineral by the applicant. and this consent shall not be with drawn for any reason during the pendency of the application for grant of quarrying licence or during the currency of the lease.(4)Application received under sub-rule (1) of rule 33 and sub-rules(1) and(2) of this rule shall be acknowledged in FORM-A.(5)Application for grant or renewal of a quarrying licence under this rule shall be disposed of within a period of four months from the date of receipt of application failing which the applicant shall be informed of the delay within fifteen days after the expiry of the said period."(5A) If an application for renewal of quarrying licence made within the time referred to in sub-rule (2) is not disposed of by the State Government before the date of expiry of licence the period of that licence shall be deemed to have been extended by a further period till the State Government passes the orders thereon".(6)The period for which the a quarrying licence may be granted or renewed shall not exceed ten years.(7)Maximum area to be permitted for quarrying shall be at the discretion of the COMMITTEE or the Competent Authority, as the case may be.(8)The provision of chapter II and rules 11,13,17,18,19 and 20 shall 'mutatis mutandis' apply for grant of quarrying licence under this rule depending upon whether the application is in respect of specified minor mineral or non-specified minor mineral.(9)A quarrying licence may contain such other conditions as the State Government or the Competent Authority may, as the case may be, deem necessary in the interest of maintaining the local environment/habitat surrounding the area permitted for quarrying and in the interest of conservation of minerals.
