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State of Andhra Pradesh - Section

Section 10 in The Andhra Pradesh Infrastructure Development Enabling Act, 2001

10. Functions of the Infrastructure Authority.

- The functions of the Infrastructure Authority shall be as follows:-
(a)to conceptualise and identify Projects and ensure their conformance to the objectives of the State [for such conceptualized projects] [Added by Act No. 3 of 2017, dated 19.4.2017];
[***] [Omitted by Act No. 3 of 2017, dated 19.4.2017]
(q)to decide issues pertaining to user levies including but not limiting to prescribing mechanism and procedure for setting, revising, collecting and/or regulating user levies and to decide and settle disputes relating to user levies;
(r)to approve sectoral policies and model contract principles;
[***] [Omitted by Act No. 3 of 2017, dated 19.4.2017]
(u)to administer and manage the Fund and its assets;
[***] [Omitted by Act No. 3 of 2017, dated 19.4.2017][***] [Omitted by Act No. 3 of 2017, dated 19.4.2017]
(y)to fix and provide for recovery of fees, levies, tolls and charges as may be prescribed or specified from time to time;
(z)to levy and recover charges for abuse and polluter charges from the developer;
[***] [Omitted by Act No. 3 of 2017, dated 19.4.2017][***] [Omitted by Act No. 3 of 2017, dated 19.4.2017][11 and 12. [Omitted by Act No. 3 of 2017, dated 19.4.2017]***]
11. Powers of the Infrastructure Authority.- (1) Notwithstanding anything contrary in any other Laws for the time being in force, the Infrastructure Authority shall have the power to grant any clearance or permission required for any project save and except sanction to the project by the Government as provided under this Act and such clearance or permission when granted shall be final, binding and conclusive on the concerned state level statutory bodies or administrative bodies or authorities as the case may be.(2) Notwithstanding any thing contrary in any law for the time being in force, the Infrastructure Authority may give directions to any Government Agency or Local Authority or other authority or Developer or person with regard to implementation of any Project under the Act or for carrying out its functions under this Act and such Government Agency or Local Authority or other authority or Developer or Person shall be bound to comply with such directions.(3) The Infrastructure Authority shall have power to call upon any Government Agency, Local Authority or any other body or authority or Developer or Person to furnish information, details, documents and particulars as may be required by the Infrastructure Authority in connection with or in relation to any Project, which such Government Agency, Local Authority or body or authority Developer or person shall furnish to the Infrastructure Authority without any delay or default.(4) The Infrastructure Authority shall have power to inspect, visit, review, and monitor any Project and its implementation, execution, operation and management through its official or officials and the Persons in charge of project shall be bound to give full cooperation to the Infrastructure Authority.(5) The Infrastructure Authority shall have all powers to enable it to carry out its functions under the Act.12. Report to the Government.- The Infrastructure Authority shall submit quarterly report as regards its working and operation to the State Government.
Chapter - III Infrastructure Project Delivery Process