Section 3A in The Karnataka Minor Mineral Concession Rules, 1994
3A. If the lessee or licence makes any default in the payment of royalty or dead rend payable under rule 26, the competent authority shall give notice to such lessee or licences, requiring him to pay the royalty or dead rent within sixty days from the date of receipt to the notice, failing which the competent authority may, without prejudice to any other action that may be taken against lessee or licence the lease of licencee or forfeit the whole or part of the Security Deposit.
