Section 5(1) in Telangana State Sand Mining Rules, 2015
(1)Telangana State Mineral Development Corporation shall:(a)Enter into an agreement with Assistant Director of Mines and Geology by furnishing bank guarantee for an amount equivalent to 10% of the total seigniorage fee on assessed quantity as security deposit.(b)Extract sand as per the Approved Mining Plan and other conditions laid in the clearances issued under the River Conservancy Act, 1884, the Water Land & Trees Act, 2002 and the Environment Protection Act, 1986 and Air & Water Pollution Prevention Act, 1974 and amendments thereon or any suitable subsequent Act/rules/amendments to be issued by Government from time to time.(c)No transfer or subletting of the allotted sand bearing area.(d)[ Extract and dispatch sand from the allotted sand bearing area to approved stockyard by duly paying seigniorage fee and other taxes in advance as per the prevailing scheduled rate or revised from time to time and obtain Permit for Despatch of Sand in Form-S2 from the Asst. Director of Mines & Geology concerned for the quantity of sand proposed for extraction.] [Substituted Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).](e)(i)Establish a stockyard near to the lifting point having good road facilities and also additional stockyards near urban habitations, especially the Municipal Corporations.(ii)Shall obtain Mineral Dealer License for the stockyard under Mineral Dealer Rules, 2000 from the competent authority. The validity of Mineral Dealer License shall coterminous with the period of agreement.(iii)If any sand stocks leftover after the period of agreement, on representation by the allottee, the validity of Mineral Dealer License may be extended by the Licensing Authority after report by the Asst. Director of Mines & Geology.(iv)The period of extension shall be based on verification of stocks and the previous daily dispatches.(f)[ M/s TSMDC shall generate on-line Transit Pass (Form-E) instead of being issued by the Asst. Director of Mines & Geology concerned for dispatch of sand from stockyard.] [Substituted by Telangana Notification No. G.O.MS. No. 54, dated 21.8.2015 (w.e.f. 8.1.2015).](g)The dispatch of sand from the stockyard shall be under electronic surveillance and electronic documentation linked to a central documentation monitoring facility.(h)Use of machinery is permitted for making ramps, pathways and maintenance.(i)Extraction of sand from sand bearing area shall be by manual or mechanized means subject to permission from the District WALTA Authority on a condition that there is no impact on ground water table.(j)(i)Maintain daily production and dispatch register at the allotted sand bearing area.(ii)Maintain daily stock and dispatch register at the mineral Dealer stockyard.(iii)Shall submit returns under A.P. Minor Mineral Concession Rules, 1966 and A.P. Mineral Dealer Rules, 2000 or any suitable subsequent rules/amendments to be issued by Government from time to time to the Competent Authorities.(k)Be penalized for any extraction of sand beyond the specified area; beyond the specified thickness and for any other violations. Penalty of Rs.1,00,000/- or Rs.500/- per Cu.Mt. of sand quarried beyond the specified limits or in excess of thickness stipulated, whichever is higher.
