Section 5(1)(e) in Telangana State Sand Mining Rules, 2015

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State of Telangana - Subsection

Section 5(1)(e) in Telangana State Sand Mining Rules, 2015

(e)

(i)Establish a stockyard near to the lifting point having good road facilities and also additional stockyards near urban habitations, especially the Municipal Corporations.

(ii)Shall obtain Mineral Dealer License for the stockyard under Mineral Dealer Rules, 2000 from the competent authority. The validity of Mineral Dealer License shall coterminous with the period of agreement.

(iii)If any sand stocks leftover after the period of agreement, on representation by the allottee, the validity of Mineral Dealer License may be extended by the Licensing Authority after report by the Asst. Director of Mines & Geology.

(iv)The period of extension shall be based on verification of stocks and the previous daily dispatches.

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State of Telangana - Subsection

Section 5(1)(e) in Telangana State Sand Mining Rules, 2015