Section 56 in The Karnataka Minor Mineral Concession Rules, 1994
56. Relaxation of rules in special cases.
(1)In case where the State Government is of the opinion that public interest so requires it may authorise the grant of a quarrying lease or licence for quarrying or reserve any land on such terms and conditions other than those prescribed in these rules as the State Government may by order specify.(2)Not withstanding anything contained in these rules such safeguards, territorial, financial or otherwise may be provided to the lessees or licensees with a view to safeguard the interest of any industry or trade in order to avoid unhealthy competition among the lessees and licensees and to prevent any fall in the trade and to see that the minor mineral is exploited in a scientific and systematic manner.
