Section 16 in Telangana State Sand Mining Rules, 2015
16. Restriction on issue of licence for stocking /storing /trading of sand.
- [No other person or agency other than Telangana State Mineral Development Corporation shall be issued Mineral Dealer Licence for stocking/storing/trading of sand under A.P. Mineral DealersÂ’ Rules, 2000 or under any suitable subsequent rules/amendments to be issued by the Government from time to time.] [Substituted Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).][All the Transporters Associations and vehicles/carriers/lorries involved in sand transportation shall be registered with Telangana State Mineral Development Corporation for detection from other vehicles transporting sand through unauthorized sources.] [Inserted by Telangana Notification No. G.O.Ms. No. 82, dated 7.11.2015 (w.e.f. 8.1.2015).][16(i) [Inserted by Telangana Notification No. G.O.Ms. No. 17, dated 6.3.2017 (w.e.f. 8.1.2015).]- Notwithstanding anything under these rules, any vehicle(s)/machinery found involved in unauthorized stocking/storing/trading of sand by other than Telangana State Mineral Development Corporation and Irrigation Department shall be seized/confiscated duly following the procedure laid down under the rule 13(3) and (4) of Telangana State Sand Mining Rules, 2015.] [Substituted Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).]
