Section 47 in The Karnataka Minor Mineral Concession Rules, 1994
47. Procedure for disposing seized minor minerals.
(1)All minor minerals seized under sub-section (4) of section 21 of the Act, sub-rule(6) of rule 44 and minor minerals left at the quarry after the expiry or termination of lease or licence shall be disposed of by public auction by an officer authorised in this behalf (hereinafter referred to as the authorised officer)(2)The minimum rate per unit volume or weight of any minor mineral which is classified in FORM-0 shall be fixed in accordance with the rate specified in SCHEDULE-3.
