Section 29(2) in Andhra Pradesh Urban Areas (Development) Act, 1975
(2)The Authority shall on such application being made or if no such application is made, after serving a notice in writing on the person liable to such payment and after calling for a report in this behalf from the concerned officer of the Authority determine whether or not, and if so what, development charge is leviable in respect of that development institution or use or charge of use and fix a date by which such payment shall be made ; and interest at the rate of six percent per annum upon any amount outstanding shall be payable from that date.
