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Telangana State Sand Mining Rules, 2015

Published vide Notification No. G.O.MS.NO. 3, Industries & Commerce (Mines-I) Department, dated 8.1.2015

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(ii) Regulation of Stream/River sand extraction/disposal from the areas other than falling in Schedule Areas be done by the authorities specified under Rule 3(6).

(iii) Allocation of specified sand bearing areas located partially/fully in Scheduled Areas shall be as per the Panchayats Extension to Scheduled Areas (PESA) Rules, 2011 or any suitable subsequent rules/amendments to be issued by Government from time to time with Technical and Administrative support from Integrated Tribal Development Authorities (ITDA) /Telangana State Mineral Development Corporation Limited (TSMDC Ltd.) under the direct supervision and control of the Agency Magistrate/District Collector concerned. Operational guidelines shall be issued by the District Collector from time to time.

(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.]

(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.

(1) Constitution of District Level Sand Committee (DLSC)

The identification of sand bearing areas in III, IV and above order streams/rivers for extraction shall be by the District Level Sand Committee. The District Collector shall be the Chairman of the District Level Sand Committee, other members will consist of the following officers:

*In case of sand reaches falling partly or fully in Scheduled Areas.

(i) The District Collector may invite any other officer like the Superintendent of Police and District Transport Officer as deemed fit.

(ii) The Assistant Director of Mines & Geology concerned shall identify the potential sand bearing areas on regular basis and place proposals before District Level Sand Committee.

(iii) The Chairman, District Level Sand Committee shall order for joint inspection of identified sand bearing areas and obtain reports from the following:

[(a) The Ground Water Dept. shall issue the feasibility report under Water, Land and Tree Rules, 2004 or any suitable subsequent rules/ amendments to be issued by the Govt. from time to time, record the geo-coordinates of the specified sand bearing area as marked on ground by the Revenue Dept., with two permanent reference points alongwith specific recommendations on the thickness and mode of sand extraction.]

(b) The Executive Engineer/River Conservator shall issue clearance for the ramps with Geo-coordinates.

[(c) The Revenue Department shall demarcate the specified sand bearing area as per the geo-coordinates recorded alongwith two permanent reference points and furnish sketch to be appended to the Agreement of Allotment in Form-S1.

(d) Pay the seigniorage fee in advance and obtain Permit for Despatch for Sand in Form-S2 from the Asst. Director of Mines & Geology concerned and despatch sand from the specified sand bearing area to stockyard.]

(iv) (a) The Collector & Chairman, District Level Sand Committee shall finalize the specified sand bearing areas as per sub-rule (iii) and issue in-principle allotment notice to Telangana State Mineral Development Corporation calling for Approved Mining Plan, Environmental Clearance and Consent for Operation within (3) months.

(b) Telangana State Mineral Development Corporation shall obtain the following statutory clearances:

(i) Approved mining plan from the Deputy Director of Mines & Geology of the Region concerned.

(ii) Environmental Clearance (EC) from State Environment Impact Assessment Authority.

(iii) Consent for Establishment (CFE)/Consent for Operation (CFO) from Telangana State Pollution Control Board.

(c) On submission of Statutory Clearances, the Chairman, District Level Sand Committee shall allot the specified sand bearing area to Telangana State Mineral Development Corporation Limited for extraction of sand.

(d) M/s Telangana State Mineral Development Corporation Limited shall execute a lease deed in Form-S1 with Assistant Director of Mines and Geology concerned within (15) days from the date of allotment order.

(v) Extraction of sand from specified sand bearing areas: Telangana State Mineral Development Corporation after execution of lease deed shall:

(a) Extract sand by engaging a raising contractor from the specified sand bearing area to an approved stock yard. The raising contractor will be selected under strict competitive bidding process.

(b) The sand extraction shall be under electronic surveillance and electronic documentation linked to a central documentation monitoring facility to be developed by Telangana State Mineral Development Corporation.

(c) The extraction of sand shall be manual or mechanized as per the approved mining plan and Environment Clearance.

(d) The extracted sand shall be moved to stock yards and weighed or by volumetric analysis before unloading at the stockyard.

(e) The purchaser of the sand shall pay the sale price to Telangana State Mineral Development Corporation and obtain transit pass /way bill

(f) Loading of sand from the stockyard shall be as per the approved capacity of the vehicle through weighment [or Volumetric].

(g) The transit pass shall have the security seal of Telangana State Mineral Development Corporation stamp with date, time and indicate the destination/route for tracking by way of GPS facility to be developed.

(vi) Telangana State Mineral Development Corporation shall dispose sand from the stockyard as per the sale price fixed by the Government from time to time.

(vii) The Member-Convenor shall convene the District Level Sand Committee (DLSC) meetings frequently to ensure sand availability in the District.

(viii) The period of allotment for extraction shall be for five (5) years from the date of agreement subject to:

(a) Assessment of annual replenishment of sand to sustain the extraction.

(b) Feasibility report by Ground Water, Irrigation Dept., with Approved Mining Plan and CFO from TSPCB every year.

(c) The period of sand extraction from the allotted area shall be as per the local conditions, reflected in the Approved Mining Plan and CFO.

(d) During the subsistence of allotment, the DLSC shall review the status before (30) days from the date of expiry of first year/subsequent year period or exhaustion of estimated quantity and order for joint inspection to explore continuation of extraction after fulfilment of Rule 4(viii)(b).

(e) If the specified sand bearing area is feasible for sand extraction, the Chairman-DLSC shall call for Mining Plan, CFO and approve for continuation of extraction.

(f) If the specified sand bearing area is not feasible for sand extraction, the Chairman-DLSC shall order for stoppage of sand extraction for a specified period and Telangana State Mineral Development Corporation shall safeguard the area.

(g) Due to any reason, the allottee can surrender the area allotted by making an application to the Chairman, DLSC through the Member-Convenor.

(2) Constitution of State Level Committee (SLC):

The State Level Committee shall consists of the following Officers:

(a) Enter into an agreement with Assistant Director of Mines and Geology by furnishing bank guarantee for an amount equivalent to 10% of the total seigniorage fee on assessed quantity as security deposit.

(b) Extract sand as per the Approved Mining Plan and other conditions laid in the clearances issued under the River Conservancy Act, 1884, the Water Land & Trees Act, 2002 and the Environment Protection Act, 1986 and Air & Water Pollution Prevention Act, 1974 and amendments thereon or any suitable subsequent Act/rules/amendments to be issued by Government from time to time.

(c) No transfer or subletting of the allotted sand bearing area.

[(d) Extract and dispatch sand from the allotted sand bearing area to approved stockyard by duly paying seigniorage fee and other taxes in advance as per the prevailing scheduled rate or revised from time to time and obtain Permit for Despatch of Sand in Form-S2 from the Asst. Director of Mines & Geology concerned for the quantity of sand proposed for extraction.]

(e) (i) Establish a stockyard near to the lifting point having good road facilities and also additional stockyards near urban habitations, especially the Municipal Corporations.

(ii) Shall obtain Mineral Dealer License for the stockyard under Mineral Dealer Rules, 2000 from the competent authority. The validity of Mineral Dealer License shall coterminous with the period of agreement.

(iii) If any sand stocks leftover after the period of agreement, on representation by the allottee, the validity of Mineral Dealer License may be extended by the Licensing Authority after report by the Asst. Director of Mines & Geology.

(iv) The period of extension shall be based on verification of stocks and the previous daily dispatches.

[(f) M/s TSMDC shall generate on-line Transit Pass (Form-E) instead of being issued by the Asst. Director of Mines & Geology concerned for dispatch of sand from stockyard.]

(g) The dispatch of sand from the stockyard shall be under electronic surveillance and electronic documentation linked to a central documentation monitoring facility.

(h) Use of machinery is permitted for making ramps, pathways and maintenance.

(i) Extraction of sand from sand bearing area shall be by manual or mechanized means subject to permission from the District WALTA Authority on a condition that there is no impact on ground water table.

(j) (i) Maintain daily production and dispatch register at the allotted sand bearing area.

(ii) Maintain daily stock and dispatch register at the mineral Dealer stockyard.

(iii) Shall submit returns under A.P. Minor Mineral Concession Rules, 1966 and A.P. Mineral Dealer Rules, 2000 or any suitable subsequent rules/amendments to be issued by Government from time to time to the Competent Authorities.

(k) Be penalized for any extraction of sand beyond the specified area; beyond the specified thickness and for any other violations. Penalty of Rs.1,00,000/- or Rs.500/- per Cu.Mt. of sand quarried beyond the specified limits or in excess of thickness stipulated, whichever is higher.

(a) Joint Collector/Addl. Jt. Collector.

(b) Project Officer, ITDA concerned (in respect of Scheduled areas).

(c) Deputy Transport Commissioner/RTO

(d) Asst. Director of Mines & Geology.

(e) Executive Engineer, Irrigation/River Conservator.

(f) Any other nominee(s) by the District Collector.

(1) De-casting in pattalands abutting the river course:

(a) The pattadar shall apply to the Asst. Director of Mines & Geology concerned alongwith copy of pattadar pass book and Title deed book and location of the land on village map.

(b) Asst. Director of Mines & Geology concerned shall take up joint inspection of the pattaland with the following:

(i) Tahsildar shall identify the pattaland, possessor/ occupier and furnish attested sketch demarcating the area. The boundaries will then be fixed on ground.

(ii) Mandal Agriculture Officer shall certify that without de-casting the pattaland is not fit for agriculture.

(iii) The Ground Water Dept. shall record the geocoordinates of the pattaland as per boundaries fixed by the Tahsildar, assess the thickness, quantify the sand to be de-casted and give specific recommendation on the mode of de-casting i.e. manual or mechanized.

(iv) Asst. Director of Mines & Geology shall certify the suitability of sand for construction.

(v) Executive Engineer, Irrigation Dept., concerned shall report on the location of patta land with reference to river course/bed.

[(vi) The project officer/nominee of TSMDC shall also be part of joint inspection team for the patta land where the pattadar is giving willingness/consent for de-casting sand to TSMDC]

[(2) After receipt of joint inspection report, the Assistant Director of Mines and Geology concerned shall stipulate the period of de-casting and place the proposals for de-casting sand before the District Level Sand Committee.

(3) The District Level Sand Committee (DLSC) shall examine the proposals on de-casting sand from patta lands and accord its approval.]

(4) [(a) After receipt of orders from the [District Level Sand Committee] the District Collector shall issue necessary permission to the pattadar for de-casting sand.

(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.]

[(c) (i) The de-casting sand in any pattaland abutting river bed, to make the land suitable for cultivation shall be by M/s.Telangana State Mineral Development Corporation Limited.

(ii) The District Level Sand Committee will hand over the pattaland to M/s.Telangana State Mineral Development Corporation Limited for de-casting of sand.

(iii) M/s.Telangana State Mineral Development Corporation Limited will enter into agreement with the pattadar and comply with such other conditions as deemed fit as per the procedure involved to conduct de-casting sand from pattaland.

(iv) The pattadar may get 35% of the share from the sale amount with a maximum ceiling of Rs.200/- per Cu. Mt. earned by M/s.Telangana State Mineral Development Corporation Limited due to sale of sand de-casted from his / her pattaland.]

[(d) Upon according permission by the District Level Sand Committee being State PSU, Telangana State Mineral Development Corporation is exempted from payment of refundable security deposit equivalent to 25% of seigniorage fee on the entire assessed quantity of sand. M/s.Telangana State Mineral Development Corporation shall enter into an agreement in amended Form-S4(a) as appended to this order with the Asst. Director of Mines & Geology concerned, remit seigniorage fee on the quantity of sand proposed for de-cast in advance before issue of dispatch permit in transit form in amended Form-S3(a).]

(5) Responsibilities of the pattadar:

[(a) Shall dispose the de-casted sand from the pattaland and dispatch alongwith transit form in Form-S3 issued by the Asst. Director of Mines & Geology concerned duly indicating the quantity, destination, date and time. Every vehicle carrying sand de-cast from pattaland shall carry Form-S3 at all times from source to end consumption point.

(i) Rs.1,00,000/- or Rs.500/- per Cu. Mt. whichever is higher as penalty on de-casting sand beyond the specified extent or in excess of permitted depth.

(ii) Repeated violations will result in cancellation of permission and forfeiture of security deposit.]

[(e) M/s.Telangana State Mineral Development Corporation Limited shall generate on-line Transit Form {Form-S3(a)} instead of being issued by the Asst. Director of Mines & Geology concerned for dispatch of sand from de-casted area after payment of seigniorage fee and obtaining permit.]

[(f) M/s.Telangana State Mineral Development Corporation shall dispose de-casted sand from the pattaland as per the sale price fixed by the Government from time to time.]

(6) To prevent indiscriminate removal of sand from pattalands abutting the Riverbed, more rigorous vigilance and inspections shall be taken up.

(7) The District Level Sand Committee shall issue operational guidelines for de-casting sand from pattalands abutting river bed.

(8) The pattalands located in the midst of the river course/bed:

(a) Obtain the administrative approval from the Competent Authority for de-siltation of Reservoirs and Tanks as defined by the Irrigation & Command Area Development Department, to enhance the storage capacity of the reservoirs and augment Ground Water recharge in Command Areas.

(b) With approval of District Level Sand Committee shall notify the reservoirs proposed for de-siltation in March every year.

(c) All the notified reservoirs and tanks shall be handed over to the Telangana State Mineral Development Corporation Ltd. for de-siltation.

(i) The disposal of sand out of de-siltation of Reservoirs and Tanks shall be in accordance with the procedures under these TSSM Rules, 2015 or any amendments issued from time to time.

[(ii) Sand de-silted shall be dispatched to the stockyard registered under A.P Mineral Dealers’ Rules, 2000 by competent authority by duly paying seigniorage fee and other taxes in advance as per the prevailing scheduled rate or revised from time to time and obtain Permit for Despatch of Sand in Form-S2 from the Asst. Director of Mines & Geology concerned for the quantity of sand proposed for de-silting.]

(iii) Sand shall be disposed from the stockyard as per the sale price fixed by the Govt. from time to time with Transit Passes in Form-E issued by the Asst. Director of Mines & Geology concerned.

(d) Sand sourced out of de-silting operations shall be utilized from the stock yards for various civil works with preference to Govt. Depts.,

(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.]

(i) By according industry status as long as the unit manufactures 100% sand for availment of VAT and power subsidy prospectively.

(ii) Regular incentives will be extended for new units.

(iii) Preference in quarry lease allotment

(iv) Existing Stone Crushers will be accorded ancillary status subject to crushed stone sand certified by ISO/NAC/NCCBM

(v) The Government Departments shall be mandated to use at least 50% of manufactured sand in Government constructions.

(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.]

Form – S1

Agreement of Allotment of Specified Sand Bearing Area.

[See Rule 4(iv)(d)]

And

1. Scope of the Work: (i) The Allottee shall extract sand from the specified sand bearing area situated at _________________ Village, ___________________ Mandal, ___________________________ District.

(ii) Transport the extracted sand to the specified stockyard by tractors having capacity not more than 3 Cu.Mt. and

(iii) Dispose sand from the specified stockyard under Electronic Surveillance (CCTV).

2. Period of the Agreement: (i) The agreement shall be inforce with effect from ______________________________ to .

(ii) The period of agreement may be extended subject to annual replenishment of sand for a maximum period of five years.

(iii) The agreement is not transferable.

3. Quantity of Sand to be Extracted: The Allottee shall:

(i) Extract sand as per the quantity indicated from the specified sand bearing area as estimated, during the period of agreement in consonance with Approved Mining Plan/Environment Clearance/ Consent for Operation.

(ii) While extracting sand shall confine to the thickness specified in the Approved Mining Plan and to the boundaries fixed.

(iii) Extract indicated quantity of sand during the period of agreement and transport to specified stockyard duly paying Seigniorage Fee in advance as per the prevailing rates or revised rates from time to time.

(iv) Obtain Mineral Dealer License as per A.P. Mineral Dealer Rules, 2000 or any suitable Rules/Amendments to be issued by Govt. from time to time for stocking of sand from the specified sand bearing area.

(v) Dispatch sand from the specified stockyard after obtaining Transit Passes in Form-E from the competent authority.

(vi) Maintain records of dispatch of sand from the specified sand bearing area to the specified stockyard and shall file monthly returns on the quantity of sand extracted to the Asst. Director of Mines & Geology & Deputy Director of Mines & Geology concerned.

(vii) Maintain records of dispatch of sand from the specified stockyard and file returns to the competent authority as per A.P. Mineral Dealer Rules, 2000 or any suitable Rules/Amendments to be issued by Govt. from time to time.

4. Payment of Seigniorage Fee: The Allottee shall pay Seigniorage Fee in advance before dispatch of sand from the specified sand bearing area to the authorized stockyard as per the prevailing scheduled rates or revised from time to time in the Zilla Parishad General Funds and furnish challan to the Asst. Director of Mines & Geology for obtaining waybills.

5. Conditions: The Allottee shall:

(1) Abide by the conditions and the rules made under River Conservancy Act, 1884, Andhra Pradesh Water Land & Trees Act 2002 or any suitable Rules/Amendments to be issued by Govt. from time to time and Environment Protection Act 1986 and subsequent amendments issued by the State and Central Governments from time to time.

(2) Pay the Seigniorage fee and obtain way bills in Form S-2 from the Asst. Director of Mines & Geology concerned and dispatch sand from the specified area to specified stock yard.

(3) Maintain daily production and dispatch register and statutory returns/clearances prescribed under various statutes at the specified area.

(4) Extract sand from the specified sand bearing area in a systematic manner as per approved mining plan and Environment Clearance issued by Ministry of Environment and Forests.

(5) Not use Tractors more than 3 Cu. Mt. capacity for transportation of sand from specified sand bearing area to stock yard.

(6) Use the ramp and pathways permitted by the Executive Engineer/ River Conservator.

(7) Not allow tractors carrying sand to ply over the flood banks except at approved ramp points.

(8) Use the paths authorized by the Tahsildar concerned to approach the specified sand bearing area.

(9) Transportation of sand from specified sand bearing area to the stockyard shall be through designated route only.

(10) Not extract sand more than the permitted quantity and beyond the specified thickness. Sand extracted beyond the specified boundaries or in excess of permitted thickness shall be treated as unauthorized sand extraction and liable for penalization.

(11) Extraction of sand from the specified sand bearing area shall be by manual means and no machinery is permitted except in specific sand bearing areas where there is no impact on Ground Water table and with the prior approval of District Collector/District WALTA Authority.

(12) Erect and maintain at his own expense, boundary pillars at each corner or angle in the line of boundary of the Specified Sand Bearing Area allotted.

(13) Install at their expense:

(i) CCTVs at both the specified sand bearing area as well as stockyard.

(ii) Computerized weigh bridge at stockyard.

6. Any other specific condition deemed fit in the opinion of the confirmation authority on a case–to–case basis as per local conditions (to be mentioned).

Form – S2

[See Rule 5(1)(d) and 8(c) (ii)]

Permit for Despatch of Sand

1. The permit is valid for _______ days from _____________ to ______________ and shall expire on _______________.

2. The permit is not transferable.

3. The permit shall be surrendered after the quantity noted therein is dispatched within a week after last consignment of despatch alongwith the despatch particulars by giving the details of the name of consignee, date of despatch etc.

4. The permit holder shall maintain Production & Despatch Register at the allotted sand bearing area or de-silting reservoir/tank with the details of, destination, quantity, vehicle number, date of despatch etc.

5. The permit holder shall transport the extracted sand to the specified stockyard by tractors having capacity not more than 3 Cu.Mts.

6. The permit holder shall comply with above conditions.

Issuing Authority.

Form-S3

Transit Form for Pattaands

{See Rule 7(4)}

Order No. & Date of permission issued by DLSC/ADM&G _________.

1. Overwriting in any form in the way bills makes it invalid.

2. The driver shall carry the duplicate stamped copy of the transit form and hand it over to consignee.

3. The original Transit Form shall be surrendered by the consignor to the issuing authority.

Form-S4

Agreement for De-casting Sand from the Pattaland.

[See Rule 7(4)]

And

1. Scope of rhe Work: The pattadar shall de-cast sand from the specified pattaland situated in Survey No. _____________________,_____________________ Village, _____________________ Mandal, _____________________ District.

2. Period Of The Agreement:

(i) The agreement shall be inforce with effect from __________________ to _____________________.

(ii) The agreement is not transferable.

3. Quantity of Sand to be de-casted: The Pattadar shall:

(i) De-cast sand as per the quantity indicated in the order of confirmation from the specified pattaland as estimated by the Ground Water Department during joint inspection.

(ii) De-casting shall confine to the thickness specified by the Ground Water Department from the pattaland having the boundaries fixed.

(iii) Pay Security Deposit in the form of Bank Guarantee in favour of the Asst. Director of Mines & Geology concerned equivalent to 30% of Seigniorage Fee on the entire assessed sand quantity for de-casting as per the prevailing rates or revised from time to time.

(iv) Dispose the de-casted s a nd during the period of agreement after payment of Seigniorage Fee in advance as per the prevailing rates or revised from time to time.

(v) Dispatch de-casted sand from the pattaland after obtaining Transit Form in Form-S3 from the competent authority.

(vii) Maintain records of dispatch of de-casted sand from the specified pattaland and shall file monthly returns on the quantity of sand de-casted to the Asst. Director of Mines & Geology concerned.

4. Payment Of Seigniorage Fee: The Pattadar shall pay Seigniorage Fee in advance for the quantity of sand proposed to be de-casted from time to time as per the prevailing scheduled rates or revised from time to time in the Zilla Parishad General Funds and furnish challan to the Asst. Director of Mines & Geology for obtaining transit form in Form-S3.

5. Conditions: The Pattadar shall:

1. Abide by the conditions and the rules made under River Conservancy Act, 1884, Andhra Pradesh Water Land & Trees Act 2002 or any suitable Rules/Amendments to be issued by Govt. from time to time and Environment Protection Act 1986 and subsequent amendments issued by the State and Central Governments from time to time.

2. Obtain way bills in Form S3 from the Asst. Director of Mines & Geology concerned and dispatch de-casted sand from the specified pattaland.

3. Maintain daily production and dispatch register & statutory returns/clearances prescribed under various statutes at the specified area.

4. De-cast sand from the specified pattaland in a systematic manner as per the guidelines issued by the District Collector from time to time.

5. Not allow vehicles carrying sand to ply over the flood banks.

6. Use the paths authorized by the Tahsildar concerned to approach the specified pattaland.

7. Disposal of de-casted sand from specified pattaland shall be through designated route only.

8. Not to de-cast sand more than the permitted quantity and beyond the specified thickness. Sand de-casted beyond the specified boundaries or in excess of permitted thickness shall be treated as unauthorized de-casting and liable for penalization.

9. Erect and maintain at his own expense, boundary pillars at each corner or angle in the line of boundary of the Specified pattaland for de-casting sand.

6. Any other specific condition deemed fit in the opinion of the District Collector/Chairman, DLSC on a case–to–case basis as per local conditions (to be mentioned).

Form-S5

Transit Form for Seized sand

{See Rule 14}

Order No. & Date of permission issued by DLSC/ADM&G ___________.

1. Overwriting in any form in the way bills makes it invalid.

2. The driver shall carry the duplicate stamped copy of the transit form and hand it over to consignee.

3. The original Transit Form shall be surrendered by the consignor to the issuing authority.