Section 14 in Andhra Pradesh Regulation of Unapproved and Illegal Layout Rules, 2007
14. Amount levied kept in separate account.
- The amount collected by the Competent Authority under these Rules shall be kept and maintained under the control of the Competent authority in a separate escrow account and utilized only for improvement of amenities in the area.The competent authority shall review the development works undertaken by the UDA/local authority relating to such unapproved layouts on a quarterly basis and shall have the power to issue necessary instructions and directions in this regard.
