Section 46 in Andhra Pradesh Capital Region Development Authority Act, 2014
46. Infrastructure and amenities to be provided.
(1)The Authority or the developer entity whoever undertakes the development scheme shall provide the following infrastructure and amenities in the area of development scheme:-(a)road development;(b)electric lines and street lighting located in exclusive strips of land;(c)water supply;(d)sewerage works - distribution network and sewerage treatment facility;(e)storm water drainage network;(f)rain water harvesting;(g)telecommunication lines located in exclusive strips of land over ground or in ducts under the surface; and(h)development of open spaces for parks, play grounds and avenue plantation without obstructing pedestrian ways or roads;(2)The responsibility of providing infrastructure within the reconstituted plots shall lie with the owner.
