Section 6(1) in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016
(1)Notwithstanding anything contained in any other law, the Authority shall have the following functions, namely-,(i)to prepare a sustainable Tourism Development Plan including guidelines to regulate developmental activities in the Special Tourism Zone;(ii)to implement or coordinate the implementation of the Tourism Development Plan;(iii)to enforce the regulations issued in respect of the development of Special Tourism Zones;(iv)to ensure proper and systematic programming by rendering appropriate advice to the local authorities in regard to formulation of projects and determination of priorities in accordance with the Tourism Development Plan;(v)to direct the concerned local authority for taking action against any unauthorized construction or land development or encroachment or such other activities inconsistent with or in violation of the Tourism Development Plan;(vi)to monitor the regulations prepared by the Authority;(vii)to perform such other functions as may be prescribed or entrusted to it by the Government.
