Section 8A(3) in The Karnataka Minor Mineral Concession Rules, 1994
(3)Any application for grant of Quarrying lease in respect of areas whose availability for grant is required to be notified under Sub-Rule (1) shall, if-(a)no notification has been issued under that Rule; or(b)Whether any such notification has been issued, the period specified in the notification has not expired.be deemed to be premature and shall not be entertained, and the application fee thereon, if any paid shall be refunded.
