Section 39 in The Karnataka Minor Mineral Concession Rules, 1994
39. Recovery of amount due to the Government.
- If dead rent, royalty or penalty or other amount payable by a person is due to the State Government, and is not paid within ninety days next after the date fixed under these rules for its payment, the Competent Authority shall give notice to the defaulter requiring him to pay the dues within sixty days from the date of receipt of the notice failing which the Competent Authority may, forfeit the security deposit and report to the Deputy Commissioner concerned to recover the balance amount due in accordance with Section 25 of the Act.If the holder of a quarrying lease or licence makes nay default in the payment of royalty or dead rent payable under rule 36, the competent authority shall give notice to such holder of quarrying lease or licence, requiring him to pay royalty or deed rent within sixty days from the date of receipt such notice failing which the competent authority may without prejudice to any other action that may be taken against such holder, determine the lease or licence and forfeit the whole or part of the security deposit.
