Section 59 in The Karnataka Minor Mineral Concession Rules, 1994
59. Transitory Provisions.
(1)Where any person who had already applied under the repealed rules for obtaining a quarrying lease or permit and such application is pending consideration immediately prior to the commencement of these rules, such person may, within thirty days from such commencement, apply afresh for grant or renewal of quarrying lease or permit under these rules.(2)All applications made under the repealed rules for grant of a quarrying lease prior to the commencement of these rules and pending consideration on the date of such commencement shall abate and the fee and security deposit paid in respect of such application shall be refunded to the applicant unless he applies afresh under sub-rule (1) in which case the fee and security deposit so paid shall be adjusted towards the fee and security deposit payable in respect of the applications made afresh.Any applications for grant or renewal of a quarry lease, licence or permit pending consideration immediately prior to the commencement of these rules shall be consider in accordance with the provisions of the said rules as amended before these rules.
