Section 19 in Telangana State Sand Mining Rules, 2015
19. Applicability of General Provisions.
- The General provisions of Minor Mineral Concession Rules, 1966 or any suitable subsequent rules/amendments to be issued by Government or the orders, guidelines, clarifications issued by Government in this regard from time to time shall apply for cases which are not explicitly mentioned herein.Form S1Agreement of Allotment of Specified Sand Bearing Area.[See Rule 4(iv)(d)]This agreement entered into on this _________________ day of ________ , 20 _____________________ between Asst. Director of Mines & Geology __________________ District on behalf of Government of Telangana State, referred to as the Allotter, which expression shall unless repugnant to the subject or context mean and include its successors, assignees and representatives etc., on one part.AndM/s ___________________, Rep. by ______________________ located at _______________ (hereinafter referred to as the Allottee) which expression shall include its successors in interest, legal representatives etc. on other part. Whereas, [the District Collector and Chairman, District Level Sand Committee] [Substituted 'the Joint Collector' by Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).] vide order No.________ dated ______ allotted the specified sand bearing area for extraction and transportation of sand to the stockyard situated between the following geo-coordinates:This contract is subject to the extent, terms and conditions of order, Approved Mining Plan, A.P. WALT Rules, 2004, Environmental Clearance and Telangana State Sand Mining Rules, 2015 or any suitable Rules/Amendments to be issued by Govt. from time to time.Now It Is Mutually Agreed And Declared By And Between Parties Hereto As Follows:
