Section 23(2) in The Karnataka Minor Mineral Concession Rules, 1994
(2)If more than one application over the same area is received under rule 21 on the same day, preference shall be given to the applicants in the following order, namely;(i)application from a person belonging to economically weaker sections of society who is a quarry operator by tradition and whose livelihood depended entirely on quarrying of ordinary minor minerals;(ii)application from any Co-operative Society Registered under the Karnataka Co-operative Societies Act,1959 all the members of which are bonded labourers, freed and discharged in accordance with section 4 of the "Bonded labour System (Abolition) Act, 1976 (Central Act .19 of 1976);(iii)application from any Co-operative Society Registered under the Karnataka Co-operative Societies Act,1959 all the members of which belong to Scheduled Castes or Scheduled Tribes;(iv)Sculptors;(v)all other applications in order of receipt and date of application, on first-come first basis;
