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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Telangana - Subsection

Section 13(4)(f) in Telangana State Sand Mining Rules, 2015

(f)The fine paid as per the orders of Competent Court; the security furnished as per sub-rule (4) clause ‘d’ OR the proceeds as per subrule (4) clause ‘e’ shall be deposited in the head of account ‘0853- 102-81–other receipts’ and the original challan shall be sent to the Asst. Director of Mines & Geology concerned.]