Section 56(2) in The Karnataka Minor Mineral Concession Rules, 1994
(2)Not withstanding anything contained in these rules such safeguards, territorial, financial or otherwise may be provided to the lessees or licensees with a view to safeguard the interest of any industry or trade in order to avoid unhealthy competition among the lessees and licensees and to prevent any fall in the trade and to see that the minor mineral is exploited in a scientific and systematic manner.
