Section 25 in The Karnataka Minor Mineral Concession Rules, 1994
25. Maximum area of quarrying lease to be granted.
(1)The total area of one or more quarry leases granted or renewed under this chapter shall not exceed twenty-five acres except in the case of public sector undertakings and State Government Departments.(2)The area to be granted shall resemble a square or a rectangular block. In the case of rectangular block, the longest side of the block shall not exceed four times the shortest side.Provided that nothing in this shall apply to grant or renewal of quarrying lease in respect of ordinary sand.
