Section 7(5) in Telangana State Sand Mining Rules, 2015
(5)Responsibilities of the pattadar:(a)[ Shall dispose the de-casted sand from the pattaland and dispatch alongwith transit form in Form-S3 issued by the Asst. Director of Mines & Geology concerned duly indicating the quantity, destination, date and time. Every vehicle carrying sand de-cast from pattaland shall carry Form-S3 at all times from source to end consumption point. [Substituted Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).](b)The de-casted sand shall be disposed from the pattaland as per the sale price fixed by the Government from time to time.(c)The loading of sand from the pattaland shall be as per the capacity of the vehicle permitted by the Transport Dept.(d)Any contravention by the pattadar during the de-casting, the Chairman, DLSC may order for collection of:(i)Rs.1,00,000/- or Rs.500/- per Cu. Mt. whichever is higher as penalty on de-casting sand beyond the specified extent or in excess of permitted depth.(ii)Repeated violations will result in cancellation of permission and forfeiture of security deposit.](e)[ M/s.Telangana State Mineral Development Corporation Limited shall generate on-line Transit Form {Form-S3(a)} instead of being issued by the Asst. Director of Mines & Geology concerned for dispatch of sand from de-casted area after payment of seigniorage fee and obtaining permit.] [Substituted by Telangana Notification No. G.O.MS. No. 54, dated 21.8.2015 (w.e.f. 8.1.2015).](f)[ M/s.Telangana State Mineral Development Corporation shall dispose de-casted sand from the pattaland as per the sale price fixed by the Government from time to time.] [Inserted by Telangana Notification No. G.O.MS. No. 30, dated 6.5.2015 (w.e.f. 8.1.2015).]
