Section 19(2) in The Karnataka Minor Mineral Concession Rules, 1994
(2)The Competent Authority may accept the surrendered area after due verification of the land and subject to the following conditions, namely:-(a)the lease hold area to be surrendered has been properly surveyed and is contiguous;(b)the lessee has paid all the dues payable to the State Government under the lease up to the date of application.
