Section 31P(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)No lessee shall without the previous consent in writing of the competent authority :A assign, sublet, mortgage or in any other manner transfer the Quarrying Lease or any right, title or interest therein, or :B enter into an agreement, contract or understanding with any persons whereby the lessee is directly or indirectly financed to a substantial extent by such person and quarry operations and any other activities connected there with are substantially controlled by such person:Provided that nothing in the rule shall apply to mortgage made by the lessee in favour of the Institution specified in Schedule-VI.
