Section 2 in Andhra Pradesh Industrial Corridor Development Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Amenities" means the basic and essential facilities including roads, bypasses, sub-stations, transmission lines, water supply, sewerage systems, effluent treatment plants, transport, communication, social infrastructure, etc;(b)"APICDA" means Andhra Pradesh Industrial Corridors Development Authority established under section 5 of this Act;(c)"Award of the project" means awarding, assigning or entrusting or leasing of any work or project or part thereof for execution, operation and maintenance;(d)"Building" means any structure or erection, or any part of a structure or erection which is intended to be used for residential, industrial, commercial or other purposes whether occupied or not and whether in actual use or not;(e)"Commissioner" means the Commissioner of APICDA;(f)"Concession Agreement" means the contract/agreement entered into between the Concessionaire and the APICDA or any entity created by APICDA as defined in clause (n) of section 2 of the Andhra Pradesh Infrastructure Development Enabling Act, 2001 (Act No. 36 of 2001) :(g)"Concessionaire" means a private sector participant with whom a Concession Agreement is entered into by APICDA;(h)"Development", with its grammatical variations, means the carrying out of building, engineering, mining or other operations in, or over, or under any land (including land under river, lake or any other water bodies) or the making of any material change in any building or land or in the use of any building or land, and includes re-development and lay-out, and sub-division of any land and also the provision of public and civic facilities and projects and schemes for development of agriculture, forestry and allied services, and 'to develop' shall be construed, accordingly;(i)"Development Authority" means and includes any body constituted under the Andhra Pradesh Town Planning Act, 1920 or the Andhra Pradesh Urban Areas (Development) Act, 1975 or the Andhra Pradesh Capital Region Development Authority Act, 2014 or the Andhra Pradesh Metropolitan Area and Urban Development Authorities Act, 2016;(j)"Economic activity" means the activity and service relating to industrial, manufacturing, commercial, financial, processing, packaging, logistics, transport, tourism, hospitality, health, housing, entertainment, research, development, education, training, skill development, information and communication, management, consultancy, setting up of industrial units (includes any existing industrial activity), and such other activity and service as may be prescribed or permitted within the areas regulated by the APICDA;(k)"Government" means the Government of Andhra Pradesh;(l)"Government Agency" means a Government Company or a body constituted under any Act of the legislature of the State of Andhra Pradesh or any other entity by whatever name called, which is owned or controlled by the State Government;(m)"Government Company" means a Government Company as defined under clause (45) of section 2 of the Companies Act, 2013 (Act No. 18 of 2013) ;(n)"Industrial Corridor" means the area so notified under section 3 of the Act with the intent to stimulate industrial development;(o)"Infrastructure Project" means any project for creation, rehabilitation, improvement, expansion, alteration or replacement of any infrastructure facility including financing, construction, operation, maintenance or management thereof, whether within an Industrial Corridor/Node, connecting the nodes of the Industrial corridor or required for a Node/Industrial Corridor and includes any project which is linked to or from an infrastructure project;(p)"Local Authority" means and includes Municipal Corporation constituted under the respective Act or a Municipality or a Nagar Panchayat constituted under the Andhra Pradesh Municipalities Act, 1965 or a Gram Panchayat constituted under the Andhra Pradesh Panchayat Raj Act, 1994;(q)"Master Plan" means the Master Plan prepared in accordance with the applicable provisions of the Andhra Pradesh Town Planning Act, 1920 or the Andhra Pradesh Urban Areas (Development) Act, 1975 or the Andhra Pradesh Capital Region Development Authority Act, 2014 or the Andhra Pradesh Metropolitan Area and Urban Development Authorities Act, 2016, as approved by APICDA;(r)"Municipal Services" means arrangement for naming streets and numbering plots, units and houses, sanitation, solid waste management, water supply, drainage and sewerage, cleaning public streets or places, sewers and drains, lighting public streets or places, extinguishing fires, public health, regulating offensive or dangerous trades or practices, removing obstructions and projections in public streets or places, securing or removing dangerous buildings, regulating disposal of carcasses of dead animals, regulating movement of animals, and includes arrangement for such other services as are provided by a municipality in a municipal area;(s)"Node" means the area within an Industrial Corridor as notified as per section 3 of the Act;(t)"Periphery" means the area adjoining a Node and notified under section 3 of the Act ;(u)"Person" means and includes an entity, an individual, a company, a firm, organisation, association; society, unit, establishment, institution including Government agencies carrying on any economic activity in the industrial corridor or entrusted with any work under the provisions of this Act;(v)"Prescribed" means prescribed by rules made by the Government under this Act;(w)"Private sector participant" means any person other than,-(i)the State Government or a Government agency, or(ii)the Central Government or any public sector undertaking of the Central Government, or(iii)any joint venture between the Central Government and the State Government or a Government Agency;(x)"Public Private Partnership" means investment by Private Sector Participant in an Infrastructure Project of the Government Agency or the Local Authority in the State;(y)"Regulations" means the Regulations made under section 20 of the Act;(z)"Special Purpose Vehicle (SPV)" means a company formed for the specified purpose and registered under the Companies Act, 2013 (Act No. 18 of 2013);(aa)"User charges" means the charges levied by APICDA, SPV, developer or any other entity authorized for that purpose under this Act;(ab)"Unauthorized Development" means any development which either not approved by APICDA or not developed in accordance with approval of APICDA.Chapter-II Industrial Corridor, Node and Periphery
