Section 13(3) in Telangana State Sand Mining Rules, 2015
(3)The vehicle/machinery, found involved more than two times, such vehicle/machinery alongwith sand shall be seized/confiscated by the following officers in the State authorized under these rules:(a)District Collector (Concerned)(b)Joint Collector (Concerned)(c)Superintendent of Police (Concerned)(d)Additional Superintendent of Police/OSD (Concerned)(e)Sub-Collector/ Revenue Divisional Officer (concerned).(f)Tahsildar (concerned) Mandal.(g)Sub-Divisional Police Officer (concerned).(h)Station House Officer (concerned).(i)District/Divisional Panchayat Officer(j)Deputy Director of Mines and Geology (Concerned)(k)Asst. Director of Mines & Geology (concerned).(l)Any other officer nominated by the Dist. Collector (concerned).
