Section 8 in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
8. Project-specific Terms of Reference (ToR) and Processing Fee for the SIA.
(1)The District Collector after depositing of estimated cost of acquisition by the requiring body and such other verification as may be required shall send a proposal for such land acquisition along with all the relevant documents to the Commissioner, Rehabilitation & Resettlement, who shall-(a)prepare a detailed project-specific ToR for each proposal of land acquisition, listing all the activities that must be carried out indicating the appropriate team size (and number of field teams) and profile of the team members, and stipulate the schedule and deadlines for key deliver ables for the SIA as detailed in Part-B of FORM-II to these rules;(b)determine estimated SIA fee based on the ToR with clear break-up of costs for each item or activity. The fee amount shall be based on defined parameters including area, type of project and number of affected families.(2)Ten per cent of the SIA fee shall be allocated to SIA Unit as administrative expenses for preparing the Terms of Reference (ToR) and estimated SIA fee report.(3)The Requiring Body shall deposit the SIA fee in the Scheduled Bank account of the appropriate Government.
