Section 3(6) in Telangana State Sand Mining Rules, 2015
(6)[ The District Collector shall put in place proper administrative mechanism for enforcement of extraction and transportation of sand in I, II and III (Notified over exploited areas) order Streams comprising of.] [Substituted Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).](a)Revenue Divisional Officer concerned.(b)Tahsildar concerned(c)Representative of Deputy Director, Ground water Department.(d)Executive Engineer (concerned), RWS/Irrigation Dept.(e)Sub-Divisional Police Officer.(f)Motor Vehicle Inspector (concerned) from Transport Dept.
