Section 121 in Andhra Pradesh Capital Region Development Authority Act, 2014
121. Levy of user charges.
(1)In order to recover fully or partly, the capital and operation and maintenance expenditures incurred or likely to be incurred for the provision of utilities, amenities, services or facilities, including external trunk and other infrastructure provided by the Authority, the Authority may levy and collect a charge from the users, hereinafter called the user charges.(2)The amount of user charges to be levied and its manner of assessment shall be as may be prescribed.(3)The Authority may assign, on such terms and conditions, as may be agreed upon, the task of providing and maintaining any utility, amenity, service or facility, within the area of its jurisdiction, to any person or licensed developer or agency including an association or body of individuals, whether corporate or not and permit them to collect such user charges from such beneficiaries and subject to such terms and conditions as may be prescribed.(4)The provisions of section 120 relating to assessment and recovery of development charges above shall mutatis mutandis apply to this section.
