Section 21(2A) in The Karnataka Minor Mineral Concession Rules, 1994
(2A)If an application for renewal of a quarrying lease made on or before the expiry of the lease, lis not disposed of by the Competent Authority before such expiry, the period of lease shall be deemed to have been extended for a further period, till the Competent Authority passes orders thereon".Provided that an application for grant or renewal of a quarrying lease by any person belonging to economically weaker section and who is a quarry operator by tradition and whose livelihood depended entirely on quarrying of ordinary building stones, shall be accepted with rupees one thousand as the security deposit per acre and rupees five hundred as application fee.
