Section 18(2) in Andhra Pradesh Capital Region Development Authority Act, 2014
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely,-(a)the control and management of lands and buildings acquired by, vested in or belonging to, the Authority;(b)the use and enjoyment of those lands, buildings and other property;(c)the prevention of trespass upon or on any of those lands and buildings and the removal of trespassers or other persons causing annoyance or inconvenience upon or in those lands and buildings;(d)the procedure to be followed in connection with the preparation, publication, submission and approval of the plans prepared under the Act, and the manner of the publication of the notice inviting objections and suggestions relating to any such plan;(e)the form, manner and procedure for modifications to the plans prepared under the Act, the payment of fees and rates of conversion charges for such modifications;(f)the procedure for permitting or undertaking Land Pooling Scheme, Town Planning Scheme, Layout developments and their requirements, and development specifications and conditions;(g)the form and manner of Transferable Development Rights the Authority may take up with owners;(h)the procedure for assessment, levy and collection of impact fee, cess, development charges, urban infrastructure fee and calculation and assessment for the land and buildings;(i)the terms of office of members and staff, their allowances and other conditions of service, summoning and holding of meetings, the conduct of business, powers and functions of the Chairman, Vice-Chairman and Commissioner;(j)the functioning and conduct of meetings and any other matters relating to the powers and functions of the Authority and Executive Committee; and(k)any other matter which has to be or may be made by rules.
