Section 34(5) in The Karnataka Minor Mineral Concession Rules, 1994
(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".
