Section 6 in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Rules, 2006
6. Mode of payment for Conversion Fee.
- (i) For the purpose of calculation of conversion fee the basic value as notified by Government from time to time, for the land as on the date of application shall be taken into account.(ii)The applicant shall pay the conversion fee prescribed under Section 4 of the Act by way of Challan payable into the Government treasury as specified by the Government from time to time to the relevant head of account.(iii)Any person desires to ascertain the basic value, such person shall apply to the Competent Authority for furnishing of such basic value for such Survey No. Area etc., and the competent authority shall furnish such information within (15) days from the date of receipt of application.(iv)In case of deemed conversion, the date for the purpose of calculation of basic value shall be the date earliest of the following dates:(1)Date of detection of conversion by Competent Authority.(2)Date of entry in to Village accounts by Village Officer/Panchayat Secretaries.(3)Date of application by Owner/ Occupiers.
