Section 5(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(3)Finance:(a)to promote environmental friendly investments in the development area;(b)to review, revise and approve annual financial budget for the Authority and for carrying out the provisions of the Act;(c)to levy and collect such fees for the execution of works as referred above and for provision of other services and amenities as may be prescribed by regulations;(d)to levy and collect such scrutiny fees for scrutiny of documents submitted to the Authority for permission for development as may be prescribed by regulations;(e)to levy and collect the development charges as may be prescribed by regulations;(f)to levy and collect the user charges for various sendees delivered in the development area as may be prescribed by regulations;(g)to levy and collect the Impact Fee, Urban Infrastructure Fee, Cess, or any other fee as may be prescribed by regulations;(h)to maintain and manage the Development Fund and allocate finances based on the plans and programmes of the functional departments or line agencies for undertaking development of amenities and infrastructure facilities and to monitor and exercise financial control over the budgetary allocations concerning development works made through it to the various public agencies, line agencies and other agencies;
