Section 31N in The Karnataka Minor Mineral Concession Rules, 1994
31N. Renewal of lease.
(1)An application for renewal of Quarrying lease under this Chapter shall be made in Form-R to the Director at least Ninety days before the expiry of the lease. The application shall be accompanied by a Treasury Challan for having paid the difference of the amount of Security Deposit, if any, to be paid by the lease at the prevailing rates and a Treasury Challan for an amount equal to the amount specified in sub-rule(2) as consideration for the renewal of the lease.(2)An amount equal to the amount of the tender or bid, as the case may be, paid as consideration for the grant of the quarry lease, plus twenty five per cent or fifty per cent of such amount shall be paid for the first and second renewal respectively.(3)A quarrying lease granted under this Chapter may be renewed for two periods, each period not exceeding the period of the original lease.(4)The application for renewal of the lease shall be disposed of by the competent authority before the date of expiry of the lease, failing which the lease shall be deemed to have been extended by a further period till the competent authority. passes order thereon.(5)The competent authority may after giving a reasonable opportunity of being heard and for reasons to be recorded in writing and communicated to the applicant, refuse to renew a quarrying lease for the whole or part of the applied area.Provided that were the sanction for renewal is only for a portion of the applied area, the amount payable as consideration for the grant of renewal of the lease under Sub-Rule (2) shall be in proportion to the area for which the renewal is sanctioned.
