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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Andhra Pradesh - Subsection

Section 82(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(2)Except as otherwise provided in this Act or any rule or regulation made there under, for every such licence or written permission, a fee may be charged at such rate as may, from time to time, be fixed by the Board and such fees shall be payable by the person to whom the licence or written permission is granted.