Section 34 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
34. Maintenance of the common infrastructure & facilities after issue of completion certificate.
(1)The reconstituted plot / land owners shall have to pay for the usage, consumption and maintenance charges levied by the agencies responsible for the common infrastructure and respective services roads, street lighting, solid waste management, sewerage treatment plant, water supply, parks and play grounds and other amenities.(2)The Authority may maintain the common infrastructure and facilities either on its own or authorize a Local Authority or a resident welfare association duly collecting the necessary charges for such maintenance.(iii)Town Planning Scheme
