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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(4)(d) in Telangana State Sand Mining Rules, 2015

(d)[ Upon according permission by the District Level Sand Committee being State PSU, Telangana State Mineral Development Corporation is exempted from payment of refundable security deposit equivalent to 25% of seigniorage fee on the entire assessed quantity of sand. M/s.Telangana State Mineral Development Corporation shall enter into an agreement in amended Form-S4(a) as appended to this order with the Asst. Director of Mines & Geology concerned, remit seigniorage fee on the quantity of sand proposed for de-cast in advance before issue of dispatch permit in transit form in amended Form-S3(a).] [Inserted by Telangana Notification No. G.O.MS. No. 30, dated 6.5.2015 (w.e.f. 8.1.2015).]