Section 44(2) in The Karnataka Minor Mineral Concession Rules, 1994
(2)Any persons who undertakes any quarrying operation in respect of any minor minerals "either without a licence or quarrying permit granted under these rules or in contravention of the terms and conditions of any licence or permit shall be punishable with imprisonment for a term which may extended to one year or with fine which may extended to five hundred rupees for every day during which such contravention continues after conviction for the first such contravention."
