Section 3 in Telangana State Sand Mining Rules, 2015
3. [Sand extraction in I, II and III order (notified over exploited areas) streams] [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).].
- Sand extraction shall not be permitted in notified over-exploited areas except for local use in villages or towns bordering the Streams for bona fide purposes other than commercial operations/public trading/stocking etc. The Sand extraction:-(1)Shall be as per Rule 23-(1) (a) of Water Land and Tree Rules, 2004 or any suitable subsequent rules/amendments to be issued by Government from time to time.(2)Shall be for local use:(a)Free of cost:(i)For weaker section housing schemes on a certificate issued by the District Collector or any authorized officer;(ii)For own use basing on the actual requirement to be certified by Panchayath Secretary concerned and(b)For local use of sand in Government works on payment of seigniorage fee.(3)The Panchayath Secretary of concerned Gram Panchayath shall issue way bills as prescribed by the Mandal Authority under WALTA, 2002 or any suitable subsequent rules/amendments to be issued by Government from time to time for the purposes mentioned under sub-rule (2) within the jurisdiction.(4)Transportation of sand shall be by means of bullock carts/Tractors only within the jurisdiction.(5)The District shall be treated as a unit for free movement of sand within the jurisdiction.(6)[ The District Collector shall put in place proper administrative mechanism for enforcement of extraction and transportation of sand in I, II and III (Notified over exploited areas) order Streams comprising of.] [Substituted Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).](a)Revenue Divisional Officer concerned.(b)Tahsildar concerned(c)Representative of Deputy Director, Ground water Department.(d)Executive Engineer (concerned), RWS/Irrigation Dept.(e)Sub-Divisional Police Officer.(f)Motor Vehicle Inspector (concerned) from Transport Dept.
