Section 42(5) in The Karnataka Minor Mineral Concession Rules, 1994
(5)The permit shall be valid for a period not exceeding seven days from the date of issue;Provided that the Competent Authority may, on a written request by the holder of permit and after such enquiry as it deems fit renew the permit subject to collection penalty at the rate of five percent of the royalty per day from the date of expiry of the permit till he makes a written request to the competent authority.
