Section 18 in The Karnataka Minor Mineral Concession Rules, 1994
18. Execution of quarrying lease.
(1)When a quarrying lease is granted under rule 11, lease deed shall be got executed in FORM-E by the grantee within three months of the order granting or renewing the lease or within such further period as the Competent Authority may allow in this behalf and if no such lease deed is executed within the aforesaid period, the order granting or renewing the lease shall be deemed to have been revoked.(2)Before execution of a lease deed, the grantee shall pay in advance fifty percent of the total dead rent payable during the first year.(3)The grantee shall also submit a QUARRYING PLAN which shall incorporate geological map cum contour plan of the area and a map showing the layout of the proposed quarry and the area identified for dumping waste rocks, if any, together with a brief report about the minor minerals occurring in the area and their probable reserves.(a)In respect of quarrying lease consisting of an area of five acres and more; a quarrying plan, containing the particulars specified in clause (c) shall be submitted by the lessee within six months from the date of grant of lease.(b)The quarrying plan so prepared shall be valid for working in the next five years or the duration of the quarrying lease whichever is less and modification or alternation in the quarrying plan with reason thereof shall be reported to the Competent authority.(c)The quarrying plan shall contain the following particulars, namely:-(i)Contour Plan showing the Geological map;(ii)Quarry lease area map showing the layout of the proposed quarrying and manner in which the quarrying is to be developed.(iii)Identification of the area for dumping waste rocks and soil.(iv)A brief report about the minerals occurring, probable reserves and the recovery of the different sizes of the mineral.(v)Impact of quarrying on Environment and measures proposed for preservation of the Environment.(4)As soon as the lease deed is executed the copy of the same shall be forwarded to the concerned Deputy Commissioner.(5)The lessee shall at his own expense erect and at all times maintain and keep in good condition marks and pillars necessary to indicate the boundaries of the area leased to him.(6)If any mineral, major or minor, not specified in the lease is discovered in the leased area, the lessee shall report the discovery without undue delay to the concerned Competent Authority and to the officer in charge of the District and shall seek permission to quarry or dispose of such mineral.(7)The lessee shall abide, by such reasonable instructions and directions as may be issued by the Competent Authority from time to time regarding the conservation and development of minor minerals.(8)The lessee shall abide by provisions of any law for the time being in force relating to working of minerals, ecology and environment and matters affecting surface and ground water conditions, safety, health and convenience of the lessee's employees or of the public.(9)The lessee shall keep correct accounts showing the quantity and other particulars of all minor minerals produced or obtained, in stock and dispatched from the leased area and the number of persons employed therein and also compile survey plans of the quarry workings and shall furnish to the Competent Authority or any officer of the Department of Mines and Geology authorised by the State Government or Director such information/reports and returns as the State Government or the Director may require from time to time.(10)The lessee shall submit to the Competent Authority or any other officer authorised by him or the State Government quarterly returns in FORM-Q before the eighth day of the succeeding month and annual returns in FORM-Y for each financial year before the tenth day of April of the succeeding year. Such reports shall furnish specific information on the quantity of minor minerals and waste rocks produced, quantity sold or utilised, quantity in stock, royalty or dead rent paid and permits obtained.
