Section 30 in The Karnataka Minor Mineral Concession Rules, 1994
30. Execution of lease dee.
(1)When a quarrying lease is granted or renewed under rule 27, a lease deed shall be got executed by the grantee in FORM-E within three months of the order granting or renewing lease, or within such further period not exceeding three months as the Competent authority may allow in this behalf failing which the Competent Authority shall communicate to the grantee the cancellation of the order made under rule 27.(2)Before executing lease deed the grantee shall pay fifty percent of the dead rent payable during the first year.(3)The Competent Authority shall forward to the Director and concerned Tonsillar one copy of the quarrying lease deed as soon as the lease deed is executed.
