Section 17 in The Karnataka Minor Mineral Concession Rules, 1994
17. Survey and demarcation of the area granted.
(1)After the grant of quarrying lease is notified under sub-rule (5) of rule 11 the Competent Authority shall make arrangements for survey and demarcation of the area subject to the grantee paying the expenses at the rate of Rupees five hundred per acre of land so granted " within one month from the date of receipt of notification by the grantee"(2)The boundaries of area covered by a quarrying lease shall run vertically downwards below the surface towards the centre of the earth.
