Section 15 in The Karnataka Minor Mineral Concession Rules, 1994
15. Maximum area of Quarrying lease to be granted.
(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.(2)Nothing in Sub-rule (1) shall apply to State or Central Government undertakings and Joint Sector projects undertaken by the State or Central Government undertakings within the State.(3)While determining the total area referred to in sub-rule (1), the area held under a quarrying lease by a person as a member or partner of a company or corporation or Firm or a Co-operative Society shall be deducted from the area referred to under sub-rule (1) so that the sum total of the area held by such person under quarrying leases whether as such member or partner or individually shall not, in any case exceed the total area specified under sub-rule (1).
