Section 10 in Andhra Pradesh Industrial Corridor Development Act, 2017
10. Permission for development and buildings.
(1)No person shall erect any building or take up any excavation, develop any layout or carve out any plots or sub-divide any land or connect any road in the industrial corridor, without the prior written permission of the Authority.(2)Any person desirous of taking up of any economic activity within the Industrial Corridor shall approach the Authority and file necessary applications as may be prescribed and pay the necessary charges for such permissions.(3)On receipt of application and necessary charges, the Authority may, after making due enquiries, grant such permission subject to such conditions as it deems fit or refuse to grant the same for reasons specified for such refusal.(4)No person or entity shall be entitled to claim any compensation for any injury, loss or damage caused, or alleged to be caused by the control or regulation on the developments under this Act.Chapter - V Offences and Prosecution
