Section 4(2) in Telangana State Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(2)If the District Collector, based on the report of the team, other information available with him and instructions issued by the State Government in this regard, is satisfied that the requisition is consistent with the provisions of the Act; he shall calculate the estimated cost of acquisition and other charges and arrive at administrative cost. The District Collector will then inform the Requiring Body to deposit the administrative cost in his office. Similarly the Commissioner, Rehabilitation & Resettlement upon receiving the copy of the requisition shall calculate the cost of carrying out Social Impact Assessment study (processing fee) and in due course intimate to the requiring body under intimation to the District Collector. The requiring body shall deposit the administrative cost in the office of the District Collector and cost of undertaking Social Impact Assessment study in the office of Commissioner, Rehabilitation & Resettlement within the stipulated intimated time.
