Section 14 in Telangana State Sand Mining Rules, 2015
14. Disposal of seized sand.
- The Tahsildar (or) the officers nominated by Tahsildar at Mandal Level; Sub-Collector/Revenue Divisional Officer (or) the officers nominated by the Sub-Collector/Revenue Divisional Officer at Divisional Level; the Joint Collector/the District Collector (or) the Officers nominated by the Joint Collector/the District Collector at District Level shall seize illegal sand stocks. Such seized sand shall be kept under safe custody of concerned Tahsildar and the same shall be disposed through Telangana State Mineral Development Corporation. [The transit form for the seized sand shall be issued by the Asst. Director of Mines & Geology concerned in Form-S5 appended to this order.] [Added Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).]
