Section 59(2) in The Karnataka Minor Mineral Concession Rules, 1994
(2)All applications made under the repealed rules for grant of a quarrying lease prior to the commencement of these rules and pending consideration on the date of such commencement shall abate and the fee and security deposit paid in respect of such application shall be refunded to the applicant unless he applies afresh under sub-rule (1) in which case the fee and security deposit so paid shall be adjusted towards the fee and security deposit payable in respect of the applications made afresh.Any applications for grant or renewal of a quarry lease, licence or permit pending consideration immediately prior to the commencement of these rules shall be consider in accordance with the provisions of the said rules as amended before these rules.
