Section 15(4) in Andhra Pradesh (Telangana Area) Grant of Lease of Lands for Non Agricultural Purposes Rules, 1977
(4)The grantee shall, so long as the grant be in force, pay clear of all deductions a sum of Rs. for credit to the general revenues of the State and a further of Rs. on account of rates, taxes, assessment and out goings, payable by the Government to the Corporation Municipality as result of his occupation of the land. The Consolidated charge shall be payable to the Government in advance annually monthly, the first of such payments to be made on the day of . and the subsequent annual monthly payments on the corresponding day of the succeeding years months.
