Section 32 in The Karnataka Minor Mineral Concession Rules, 1994
32. Quarrying licence.
- No person shall undertake quarrying operation in respect of minor minerals in any private land (including patta land) except under a quarrying licence granted under this chapter.(2)When a Pattadars applies to the competent authority concerned for Mineral Dispatch Permit for the first time, the competent authority shall arrange for survey and demarcation of the area, subject to the pattadar paying the expenses which shall be at the rate of Rupees Five hundred per acre of land and the provisions of rule 42 shall "mutatis mutandis" apply.Provided that nothing in this rule shall apply to quarrying by persons in possession of patta lands in ex-Mysore State territory which is now situated in Karnataka State and who are full owners of certain sub-soil minor minerals situated in their patta lands.
