Section 33 in The Karnataka Minor Mineral Concession Rules, 1994
33. Quarrying by pattadars in Ex-Madras State territory.
(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.(2)On receipt of the application under sub-rule (1), the Competent Authority shall, if it sees no valid objection, obtain a report of inspection of the applied area in Form-S and grant or renew a quarrying licence in Form-GL in accordance with the provisions of this chapter or reject the application.(3)The provisions of chapter II and rules 13,17, 18, 19,20 and sub-rules (4), (5), (6), (7) and (9) of rule 34 shall, mutatis mutandis apply for grant or renewal of a quarrying licence under this rule.
