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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(1)(b) in Telangana State Sand Mining Rules, 2015

(b)Asst. Director of Mines & Geology concerned shall take up joint inspection of the pattaland with the following:
(i)Tahsildar shall identify the pattaland, possessor/ occupier and furnish attested sketch demarcating the area. The boundaries will then be fixed on ground.
(ii)Mandal Agriculture Officer shall certify that without de-casting the pattaland is not fit for agriculture.
(iii)The Ground Water Dept. shall record the geocoordinates of the pattaland as per boundaries fixed by the Tahsildar, assess the thickness, quantify the sand to be de-casted and give specific recommendation on the mode of de-casting i.e. manual or mechanized.
(iv)Asst. Director of Mines & Geology shall certify the suitability of sand for construction.
(v)Executive Engineer, Irrigation Dept., concerned shall report on the location of patta land with reference to river course/bed.
(vi)[ The project officer/nominee of TSMDC shall also be part of joint inspection team for the patta land where the pattadar is giving willingness/consent for de-casting sand to TSMDC] [Inserted by Telangana Notification No. G.O.MS. No. 30, dated 6.5.2015 (w.e.f. 8.1.2015).]