Section 6(3) in Telangana State Sand Mining Rules, 2015
(3)[ Sand used in the weaker section housing programme shall be exempted from payment of Seigniorage Fee and sale price for IV to VI and above orders and sand extracted from de-siltation by the concerned construction authorities and the cost of loading and transportation shall be borne by the concerned construction authorities.] [Added by Telangana Notification No. G.O.MS. No. 11, dated 13.2.2017 (w.e.f. 8.1.2015).]
