Section 64 in The Andhra Pradesh Infrastructure Development Enabling Act, 2001
64. Polluter Charges.
(1)The [Government] [Substituted 'Infrastructure Authority' by Act No. 3 of 2017, dated 19.4.2017] shall be entitled to levy Polluter Charges for pollution of the environment on the Developer, if the Developer pollutes the environment and/or does not adhere to the specified mitigation measures as provided in the Concession Agreement.(2)The [Government] [Substituted 'Infrastructure Authority' by Act No. 3 of 2017, dated 19.4.2017] shall give an opportunity of not less than fifteen days from the date of service of a notice to the Developer to show cause, in writing, why such Polluter Charges should not be levied on the Developer, before passing the order under this Section.(3)The Polluter Charges will be as Prescribed by the [Government] [Substituted 'Infrastructure Authority' by Act No. 3 of 2017, dated 19.4.2017];Provided that the Polluter Charges levied under this Section shall be final and conclusive subject to provisions of section 66 of the Act.
