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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(5)(e) in Telangana State Sand Mining Rules, 2015

(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).]