Section 19 in Andhra Pradesh Infrastructure Development Corporation Act, 1998
19. Charges for providing facilities and rendering services.
- The Corporation shall, from time to time, determine and levy charges for the facilities provided and services rendered for any purpose to the Government, Local Authorities, Government agencies, associations, societies, organisations or any other users or consumers:Provided that, the levy of such charges shall be such that the charges so recovered shall be sufficient at least to cover the interest charges of the loans raised by the Corporation from the open market.
