Section 10 in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016
10. Powers relating to Special Tourism Zones.
- Notwithstanding anything contained in any other law, the Authority shall have the following powers, namely(a)to identify the areas, prepare proposals, obtain permission for notification from Board/Government, issue draft notification calling for objections, prepare final notification and submit to Government;(b)to approve the Tourism Development Plans and regulations for the Special Tourism Zone;(c)to sanction the projects or developmental activities in the Special Tourism Zone;(d)to review implementation of the Tourism Development Plan or guidelines prepared for Special Tourism Zone;(e)to approve the regulations for conservation of the Special Tourism Zone;(f)to call for information from Government departments or from the local authorities or other authorities or persons with regard to their projects and priorities relating to Special Tourism Zone;(g)to conduct or cause to be conducted such surveys and studies, as it may consider necessary, for the sustainable development of Special Tourism Zones;(h)to take such action as may be prescribed for the preservation of any land or building having any tourist importance and situated in a Special Tourism Zone;(i)to provide for infrastructure facilities which may be necessary for the purpose of sustainable development of a Special Tourism Zone, in such manner as may be prescribed; and(j)to authorise any officer or institutions to enter upon any land or premises at all reasonable times and to do such things thereon, as may be necessary for the purpose of lawfully carrying out any work or activities for the sustainable development of Special Tourism Zones-,Provided that no person shall enter any land or building without giving the occupier thereof at least five days' notice of his intention to do so.
