Section 64(2) in The Andhra Pradesh Infrastructure Development Enabling Act, 2001
(2)The [Government] [Substituted 'Infrastructure Authority' by Act No. 3 of 2017, dated 19.4.2017] shall give an opportunity of not less than fifteen days from the date of service of a notice to the Developer to show cause, in writing, why such Polluter Charges should not be levied on the Developer, before passing the order under this Section.
