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

State of Telangana - Subsection

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

(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.]