Section 8 in Telangana State Sand Mining Rules, 2015
8. Applicability of these Rules on sand sourced in the process of de-silting.
- The Superintending Engineer, Irrigation & Command Area Development Department concerned shall:(a)Obtain the administrative approval from the Competent Authority for de-siltation of Reservoirs and Tanks as defined by the Irrigation & Command Area Development Department, to enhance the storage capacity of the reservoirs and augment Ground Water recharge in Command Areas.(b)With approval of District Level Sand Committee shall notify the reservoirs proposed for de-siltation in March every year.(c)All the notified reservoirs and tanks shall be handed over to the Telangana State Mineral Development Corporation Ltd. for de-siltation.(i)The disposal of sand out of de-siltation of Reservoirs and Tanks shall be in accordance with the procedures under these TSSM Rules, 2015 or any amendments issued from time to time.(ii)[ Sand de-silted shall be dispatched to the stockyard registered under A.P Mineral DealersÂ’ Rules, 2000 by competent authority 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 de-silting.] [Substituted Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).](iii)Sand shall be disposed from the stockyard as per the sale price fixed by the Govt. from time to time with Transit Passes in Form-E issued by the Asst. Director of Mines & Geology concerned.(d)Sand sourced out of de-silting operations shall be utilized from the stock yards for various civil works with preference to Govt. Depts.,(e)The orders issued earlier for continuation of 2nd or subsequent year if any, after payment of required fees or upset price to Government allotted to any agency on nomination basis or by other means shall be seized after completion of its allotted/to be allotted period. [However, the Government is competent to cancel earlier allotment, if any, and order for refund of the amount to bring such reservoirs under the control of Telangana State Mineral Development Corporation.] [Added Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).]
