Section 63(2) in The Andhra Pradesh Infrastructure Development Enabling Act, 2001
(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.
