Section 8(c) in Telangana State Sand Mining Rules, 2015
(c)All the notified reservoirs and tanks shall be handed over to the Telangana State Mineral Development Corporation Ltd. for de-siltation.(i)The disposal of sand out of de-siltation of Reservoirs and Tanks shall be in accordance with the procedures under these TSSM Rules, 2015 or any amendments issued from time to time.(ii)[ Sand de-silted shall be dispatched to the stockyard registered under A.P Mineral DealersÂ’ Rules, 2000 by competent authority by duly paying seigniorage fee and other taxes in advance as per the prevailing scheduled rate or revised from time to time and obtain Permit for Despatch of Sand in Form-S2 from the Asst. Director of Mines & Geology concerned for the quantity of sand proposed for de-silting.] [Substituted Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).](iii)Sand shall be disposed from the stockyard as per the sale price fixed by the Govt. from time to time with Transit Passes in Form-E issued by the Asst. Director of Mines & Geology concerned.
