Section 8(e) in Telangana State Sand Mining Rules, 2015
(e)The orders issued earlier for continuation of 2nd or subsequent year if any, after payment of required fees or upset price to Government allotted to any agency on nomination basis or by other means shall be seized after completion of its allotted/to be allotted period. [However, the Government is competent to cancel earlier allotment, if any, and order for refund of the amount to bring such reservoirs under the control of Telangana State Mineral Development Corporation.] [Added Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).]
