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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(ii) in "Sports Authority" (Procedure for Allotment of Sports Stadia for Sporting and Non-Sporting Activities) Rules, 2006

(ii)The Stadia shall be allotted subject to the availability. The party to whom the Stadia are allotted, shall have to pay the required maintenance and other fees including security deposit as indicated in the Appendix-II, in the form of Demand Draft in favour of "Sports Authority of Andhra Pradesh -Pay & Play Scheme" payable at Hyderabad;