Section 15 in Telangana State Sand Mining Rules, 2015
15. Appeal and Revision.
- [(i) In case of I, II & III order (notified over exploited) streams] [Substituted 'In case of I and II order streams' Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).]:(a)Any person aggrieved by an order passed by the Mandal Authority/ may prefer the appeal before the Joint Collector within fifteen (15) days from the date of receipt of such order.(b)Any person aggrieved by an order of the Joint Collector may prefer revision before the District Collector within fifteen (15) days from the date of receipt of such order.(ii)[ In case of III (non-notified) and above order streams/rivers.] [Substituted 'In case of III and above order streams/rivers' Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).]Any order passed by the Chairman, DLSC, Deputy Director of Mines & Geology or Asst. Director of Mines & Geology, the allottee may prefer an appeal to the Govt. within (30) days from the date of receipt of such order.
