Section 33(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)An occupant or tenant or Power of Attorney holder or Contractor in actual possession of the patta land land in Ex-Madras State territory now situated in Karnataka State who intends to commence quarrying or renew quarrying in such land shall make an application in Form-AQL or Form-R, as the case may be, together with a security deposit and application fee as specified in sub-rule(2) of rule 34 to the Competent Authority for grant or renewal of a quarrying licence.
