Section 6(4) in The Karnataka Regulation of Stone Crushers Act, 2011
(4)The Licencing Authority shall, within a period of four months from the date of commencement of this Act, identify and declare the safer zones by notification specifying the area and limits within their jurisdiction:Provided that the Licencing Authority may in exceptional circumstances and for the reasons to be recorded in writing may relax any of the condition or conditions specified in sub-section (2) and sub-section (3) for the purpose of declaration of safer zones.
