Section 63 in The Andhra Pradesh Infrastructure Development Enabling Act, 2001
63. Abuser Charges.
(1)The [Government] [Substituted 'Infrastructure Authority' by Act No. 3 of 2017, dated 19.4.2017] shall be entitled to levy Abuser Charges for abuse, on the Developer, if any Developer abuses the rights granted to the Developer under the Concession Agreement.Provided the [Government] [Substituted 'Infrastructure Authority' by Act No. 3 of 2017, dated 19.4.2017] shall give an opportunity of not less than fifteen days from the date of service of a notice to the Developer to show cause in writing, why such Abuser Charges should not be levied on him, before passing the order under this section.(2)The Concession Agreement will provide what will constitute abuse of rights granted to the Developer. The Abuser Charges will be as Prescribed by the [Government] [Substituted 'Infrastructure Authority' by Act No. 3 of 2017, dated 19.4.2017] from time to time.Provided that the Abuser charges levied under this Section shall be final and conclusive subject to provisions of section 66 of the Act.
