Section 31H(3) in The Karnataka Minor Mineral Concession Rules, 1994
(3)In the later case, the grant shall be at the rise of the defaulter who shall not be entitled to any excess amount realised but shall he liable for the losses sustained by the State Government. The Director shall be entitled in assess such loss and recover it from the defaulter as if it were an arrear of land revenue. A defaulter shall not b e entitled to submit tender or offer or bid at the auction held under sub-rule(2).
