Section 119 in Andhra Pradesh Capital Region Development Authority Act, 2014
119. Levy of development charges.
(1)Subject to the provisions of the Act and rules made there under, the Authority shall levy a charge, hereinafter called development charge on,-(a)the change of use of land or building or both;(b)the carrying out of development of any land or building or both;(2)The rates of development charges, their manner of assessment and recovery shall be such as may be prescribed.(3)Notwithstanding anything contained in sub-section (1) no development charges shall be levied, in case of operational construction undertaken by the Central Government Departments and the State Government Departments.
