Section 6 in Telangana State Sand Mining Rules, 2015
6. [ Regulation of sand extraction in III (non notified areas) and above order streams/ Rivers.] [Substituted 'Regulation of Sand extraction in III and above order streams/Rivers.' Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).]
(1)The transportation of sand extracted from III and above order Streams/Rivers shall be utilized anywhere within the State.(2)The District Collector shall put in place a proper administrative mechanism for enforcement of extraction and transportation of sand comprising of:(a)Joint Collector/Addl. Jt. Collector.(b)Project Officer, ITDA concerned (in respect of Scheduled areas).(c)Deputy Transport Commissioner/RTO(d)Asst. Director of Mines & Geology.(e)Executive Engineer, Irrigation/River Conservator.(f)Any other nominee(s) by the District Collector.(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).]
