Section 15(b) in Telangana State Sand Mining Rules, 2015
(b)Any person aggrieved by an order of the Joint Collector may prefer revision before the District Collector within fifteen (15) days from the date of receipt of such order.(ii)[ In case of III (non-notified) and above order streams/rivers.] [Substituted 'In case of III and above order streams/rivers' Notification No. G.O.MS.NO. 15, dated 19.2.2015 (w.e.f. 8.1.2015).]
