Section 31A in The Karnataka Minor Mineral Concession Rules, 1994
31A. Notification for grant of Quarrying Lease.
(1)For the purpose of grant of quarrying lease by tender-cum-auction in respect of the area notified under rule 8B the Director shall issue a notification containing the following particulars, namely :(1)Name of the minor mineral.(2)Survey Number, extent of the area and boundaries.(3)Name of the Village, Taluk and District.(4)The period of lease.(5)The last date for receipt of tender, the time at which and the place in which the auction will be held: and (vi) general conditions governing the tender-cum-auction.(2)The notification shall also be published in at least two daily newspapers (One English and one Kannada) at least fifteen days before the last date specified in the Notification for the receipt of tender.
