Section 22(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)Every application made under rule 21 shall be disposed of within ninety days from the date of its receipt and if it is not disposed within that period, the applicant shall be informed of the reasons for the delay within fifteen days after the expiry of the said period of ninety days. The Competent Authority shall obtain a report of inspection of the applied area in FORM-S.
