Section 34(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)Every application for grant of a quarrying licence to quarry any specified minor mineral on private land other than those referred to in rules 32 and 33 shall be made in FORM-AQL to the Director which shall be accompanied by a security deposit in the form of treasury challan for a sum calculated at the rate of rupees five thousand per acre and an application fee of rupees two thousand in the form of treasury challan under the prescribed Head of Account and other documents as specified in FORM-AQL.
