Section 8(6) in The Karnataka Minor Mineral Concession Rules, 1994
(6)The Deputy Commissioner or the Tahasildar, as the case may be, shall send his recommendation within thirty days from the date of receipt of communication from the Competent Authority for the word 30 days" the words 90 days shall be substituted; and(ii)the following proviso shall be inserted, namely:- "Provided that if, no recommendation is received from the Deputy Commissioner or the Tahsildar, as the case may be, within ninety days from the date of receipt of communication from the Competent Authority, recommendation for grant or renewal of a quarrying lease shall be deemed to have been made by him".
