Section 12(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)Selection from amongst the applicants for grant of quarrying lease under this chapter shall normally be made in the following order of preference, namely:-(i)A Corporation or undertaking owned or controlled by the State or Central Government and Joint Sector projects with such Government Corporations or Undertakings;(ii)Persons who have already established hundred per cent export oriented units for cutting and polishing of granites in the State;(iii)Persons who have already established a small scale Industrial unit for cutting and polishing of granites in the State;(iv)Persons who hold a valid licence for establishment of a granite cutting and polishing unit within the State for the purpose of hundred per cent export and persons who hold a permanent Registration Certificate for establishment of a Small Scale Industrial Unit in the State;(v)Society registered under the Karnataka Co-operative Societies Act,1959, and the members of which belong to the Scheduled Castes & Scheduled Tribes;(vi)A Society registered under the Karnataka Co-operative Societies Act,1959, and the members of which belong to economically weaker sections of the Society and who are also stone quarry workers by tradition;(vii)all others:
