Section 34(2) in The Karnataka Minor Mineral Concession Rules, 1994
(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.
