Section 15(1) in The Karnataka Minor Mineral Concession Rules, 1994
(1)Total area of one or more quarry leases to quarry specified minor minerals shall not exceed;(i)fifty acres in case of an existing hundred percent export oriented granite cutting and polishing unit in the State, falling under clause (ii) of sub-rule (1) of rule of 12,(ii)forty acres in case of other granite cutting and polishing units in the State, falling under clause(iii)(iv)and (v) of Sub-rule (1) of rule 12,(iii)ten acres in all other cases, falling under clause (iv),(v),(vi) and (vii) of sub-rule (1) of rule 12.
