Section 18 in Andhra Pradesh Industrial Corridor Development Act, 2017
18. State Government Support.
(1)The State Government may provide a budget of Rupees fifty (50) crores to APICDA towards administrative costs, salaries of the officials and staff and honorariums to experts, etc.,(2)The Authority may, for any economic activity in the Industrial corridor or for any infrastructure project as per the existing policy of the State Government, propose a customized package after getting it examined by the State Government, or a designated body of the State Government.(3)The Authority, on being satisfied with the proposal, may, with or without any modification, recommend the package and send it to the State Government for approval.(4)Such customized package may provide for incentive in the form of exemptions from State taxes, duties, cess, etc., levied by the State Government under any Andhra Pradesh Act/ law/policy.(5)Notwithstanding anything provided in any other Act, or law for the time being in force and wherever there is any inconsistency, the provisions of this Act shall prevail in so far as the areas specified as industrial corridor or Node or periphery thereof under this Act.
