Section 21 in The Karnataka Minor Mineral Concession Rules, 1994
21.
(1)Every application for grant of a quarrying lease to quarry non-specified minor minerals in the land belonging to the State Government which has not been notified under rule 8-B shall be made in FORM-AQL to the Competent Authority. The application shall be accompanied by a security deposit in the form of treasury challan for a sum calculated at the rate of rupees two thousand five hundred per acre and an application fee of rupees one thousand in the form of a treasury challan, together with a certificate issued by the Competent Authority for having cleared the arrears, if any, in respect of any lease held by the applicant as on the date of making the application area sketch etc. as specified in FORM-AQL.(2)Every application for renewal of a quarrying lease to quarry non specified minor mineral in the land belonging to the State Government which has not been forfeited under rule 8 B shall be made in FORM-R to the competent authority on or before ninety days before the expiry of the lease together with a certificate issued by the Competent Authority for having cleared the arrears, if any, in respect of any lease held by the applicant as on the date of making the application to the Competent Authority. The application shall be accompanied by an application fee of Rs.1,000.00 in the form of a treasury challan together with the difference of Security deposit, if any, to be paid by the lessee at the prevailing rate, sketch etc. as specified in FORM-R.(2A)If an application for renewal of a quarrying lease made on or before the expiry of the lease, lis not disposed of by the Competent Authority before such expiry, the period of lease shall be deemed to have been extended for a further period, till the Competent Authority passes orders thereon".Provided that an application for grant or renewal of a quarrying lease by any person belonging to economically weaker section and who is a quarry operator by tradition and whose livelihood depended entirely on quarrying of ordinary building stones, shall be accepted with rupees one thousand as the security deposit per acre and rupees five hundred as application fee.(3)Application received under sub-rule (1) and (2) shall be acknowledged in FORM-A.
