Section 30(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)When a quarrying lease is granted or renewed under rule 27, a lease deed shall be got executed by the grantee in FORM-E within three months of the order granting or renewing lease, or within such further period not exceeding three months as the Competent authority may allow in this behalf failing which the Competent Authority shall communicate to the grantee the cancellation of the order made under rule 27.
