Section 47(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)All minor minerals seized under sub-section (4) of section 21 of the Act, sub-rule(6) of rule 44 and minor minerals left at the quarry after the expiry or termination of lease or licence shall be disposed of by public auction by an officer authorised in this behalf (hereinafter referred to as the authorised officer)
