Section 64(1) in The Andhra Pradesh Infrastructure Development Enabling Act, 2001
(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.
