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State of Andhra Pradesh - Section
Section 55 in The Andhra Pradesh Infrastructure Development Enabling Act, 2001
55. Fees and Charges to be Credited to the fund.
- The Government Agency or the Local Authority will interalia levy fees and charges on the application for Projects and Project fee on the Developer under the Concession Agreement as may be Prescribed from time to time and which fees shall be credited to the Fund.[56 to 60. [Omitted by '56 to 60' Act No. 3 of 2017, dated 19.4.2017]***]| 56. Administration of the Fund.- The Fund will be administered and managed by the Infrastructure Authority and the Infrastructure Authority will be entitled to appoint an officer or officers for the management, control and administration of the Fund.57. Utilisation of the Fund.- The Infrastructure Authority will utilise the Fund for achieving objects and purposes of this Act and for financing the activities of the Infrastructure Authority for realising the objects and purposes of the Act, time to time.58. Operation of the Fund.- The Fund will be operated by and under the name of the Infrastructure Authority.59. Formulation of Policy & Regulations for the Fund.- The Infrastructure Authority shall formulate its policy and regulations for financing, working, administration and management of the Fund.60. Audit Report of the fund.- The working of the Fund shall be subject to audit by Comptroller and Auditor General and the Infrastructure Authority shall submit a report every year as regards the working and operation of the Fund, to the State Government who will present the same before the Legislative Assembly of the State. |