Section 10 in Telangana State Sand Mining Rules, 2015
10. Fixation/Revision of rates of sand and seigniorage fee.
- (i) The Government shall fix the rates and revise the rates of seigniorage fee as per the situation/demand warrants.If ad-valorem rate of seigniorage fee is imposed, Telangana State Mineral Development Corporation rate will be the Bench mark for collection of seigniorage charges on sand from de-casting as well as desilting.(ii)The price of sale of sand per Cu.Mt./Ton shall be determined by the respective District Level Sand Committee keeping in view of the prevailing cost of production and logistics therein and submit to the Govt. for approval.(iii)[ An amount of Rs.200/- (Rupees two hundred only) per metric Ton towards 'regulating charges' shall be paid to Telangana State Mineral Development Corporation by the transporter bringing sand incidentally from other sources and obtain pass for movement in the State to control the sale price of sand.] [Inserted by Telangana Notification No. G.O.Ms. No. 82, dated 7.11.2015 (w.e.f. 8.1.2015).]
