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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Telangana - Subsection

Section 64(1) in Telangana Infrastructure Development Enabling Act, 2001

(1)The Infrastructure Authority shall be entitled to levy Polluter Charges for pollution of the environment on the Developer, if the Developer pollutes the environment and/or does not adhere to the specified mitigation measures as provided in the Concession Agreement.