Section 7(4) in Telangana State Sand Mining Rules, 2015
(4)[(a) After receipt of orders from the [District Level Sand Committee] [Substituted 'Sand extraction in I and II order streams' Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).] the District Collector shall issue necessary permission to the pattadar for de-casting sand.(b)The pattadar shall furnish refundable security deposit equivalent to 25% of seigniorage fee on the entire assessed quantity of sand in the form of Demand Draft in favour of Asst. Director of Mines & Geology concerned, enter into an agreement in Form-S4 as appended to this order, remit seigniorage fee on the quantity of sand proposed for decast in advance before issue of dispatch permits in transit form in Form-S3.](c)[ (i) The de-casting sand in any pattaland abutting river bed, to make the land suitable for cultivation shall be by M/s.Telangana State Mineral Development Corporation Limited. [Substituted by Telangana Notification No. G.O.MS. No. 54, dated 21.8.2015 (w.e.f. 8.1.2015).](ii)The District Level Sand Committee will hand over the pattaland to M/s.Telangana State Mineral Development Corporation Limited for de-casting of sand.(iii)M/s.Telangana State Mineral Development Corporation Limited will enter into agreement with the pattadar and comply with such other conditions as deemed fit as per the procedure involved to conduct de-casting sand from pattaland.(iv)The pattadar may get 35% of the share from the sale amount with a maximum ceiling of Rs.200/- per Cu. Mt. earned by M/s.Telangana State Mineral Development Corporation Limited due to sale of sand de-casted from his / her pattaland.](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).]
