Section 21A(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)Notwithstanding anything contained in these rules, on an application made, by any person in form AQP to the Competent Authority, may grant a quarrying permit in form QP to extract or remove ordinary sand in the revenue Districts of Bangalore, Bangalore Rural, Mandya, Kolar and Tumkur within such areas, as may be specified by the competent authority not exceeding one thousand tonne under any one permit, on payment to the competent authority of royalty calculated at the rates specified in Schedule 2. The validity of such quarrying permit shall not exceed three months from the date of issue.Provided that the Competent Authority may for reasons to be recorded in writing refuse to grant such permit.(a)provided that nothing in this rule shall apply to grant of a quarrying lease to quarry ordinary sand. The grant of ordinary sand shall be by auction in accordance with the provisions of the Chapter IVA of the rules.(b)The period for which a quarrying lease may be granted by auction shall be one year.(c)There shall be a taluk level auction committee consisting of the following members.(i)Assistant Commissioner of the respective Jurisdiction Chairman(ii)Tahasildar of the respective Jurisdiction Member(iii)Executive Officer of the respective taluk panchayath Member(iv)Senior Geologist/Geologist of the respective Jurisdiction Member Secretary(v)The provision of rules 7, 29, 31, (2) (3) (4) of the chapter H and IV, of Rules 31A, 31D,(vi)31E, 31G, 31H, 311, 31K and the Provisions of Rule of Rule 30, 31L and 310 of Chapter IV A shall mutatis and mutaudis apply to quarry leases granted.
