Section 17 in Andhra Pradesh Municipalities Development Control Rules, 2008
17. Levy of Special Fees and Other Provisions For Certain Areas.
- The Sanctioning Authority with the specific approval of the Government, when implementing such Projects, may levy Special fees and other fees / charges for lands /sites / premises abutting or in the vicinity of the Ring Road or implementing any other scheme/road as indicated in the Master Plan, at the rates and procedure prescribed by the Government.
