Section 9(2) in The Karnataka Minor Mineral Concession Rules, 1994
(2)An application for renewal of a quarrying lease to quarry specified minor mineral belonging to the State Government still' be in FORM-R and shall be made to the Director at least twelve months before the expiry of the lease. The application shall be accompanied by a fee of rupees two thousand in the form of a treasury challan under the specified Head of account together with the difference of amount of security deposit, if any, to be paid by the lessee at the prevailing rates in the form of treasury challan together with other documenttogether with a certificate issued by the Competent Authority for having cleared the arrears if any in respect of any lease held by him as on the date of making application and documents.
