Section 26(1) in Andhra Pradesh Capital Region Development Authority Act, 2014
(1)The Authority shall have the power to collect such fees, charges, user charges, cesses, arrears or such other revenues as prescribed.Explanation. - For removal of doubts, it is hereby declared that the Authority may,-(a)levy and collect such fees for the execution of works arising out of the development plans and for provision of other services and amenities;(b)to levy and collect such scrutiny fees for scrutiny of documents submitted to the Authority for permission for development;(c)to levy and collect the development charges;(d)to levy and collect the user charges for various services delivered in the development area; and(e)to levy and collect impact fee, urban infrastructure fee, cess or any other fee incidental to mobilise funds and other incidental expenses.
