Section 22 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
22. Levy of User Charges.
(1)The Authority may levy the user charges for recovering the expenditure either partly or fully for those expenditure such as capital and operation and maintenance incurred for the provisions of the utilities, amenities, and services including the external infrastructure provided by the Authority.(2)The rates of user charges to be levied shall be calculated and assessed depending on each case and notified in advance and the method and manner of collection of user charges shall also be notified duly stating the terms and conditions specifically.Chapter-VIII Finance, Accounts, Budget and Audit
