Section 9 in Andhra Pradesh Industrial Corridor Development Act, 2017
9. Powers, Functions and Obligations of the Authority.
- The Authority shall function to meet the objectives of this Act and perform multiple functions including the following, which are illustrative rather than comprehensive. In performing these functions, the Authority shall have hill financial and administrative autonomy.(1)Planning, development, maintenance and regulation of Nodes.(a)to promote and establish Industrial corridors and Nodes therein;(b)to classify, earmark, demarcate and develop the Industrial corridor, Node and the periphery for the purposes and usages, inter alia, for any economic activity, infrastructure facilities including housing, tourism facilities, industrial areas, public and civic facility and to encourage and promote aesthetics, efficiency and generate revenues in the process of development;(c)to acquire, procure and hold land within the Node and peripheries by purchase, lease, exchange, agreement or otherwise;(d)to develop master plans for each of the sub-regions in the Node(s) and peripheral areas in accordance with procedures prescribed under the Andhra Pradesh Metropolitan Area and Urban Development Authorities Act, 2016 and other relevant planning Acts and laws;(e)to approve the master plan prepared for various Nodes as well as peripheries of Industrial Nodes, internal and external Infrastructure Plans for the Nodes. In case of any discrepancy/difference in the already approved master plan by the Development Authority and the master plan prepared under the Act, the matter will be placed before the Board which shall take a decision in the matter;(f)to assess and revise master plans including detailed master plans for sub-regions every five (5) years to accommodate changing economic conditions and associated physical and social infrastructure requirement;(g)to plan, develop, operate, maintain, manage and regulate the periphery;(h)to develop projects required for implementation within the Industrial Corridor;(i)to allot land as per the regulations prepared for the purpose, with the approval of the State Government;(j)to regulate development activities in the specific Nodes within corridor regions and their peripheries in accordance with master plans and schemes prepared under the Act and building regulations made in this regard;(k)to remove encroachments and constructions not duly authorized or which are made in violation of this Act or rules or regulations made there under;(l)to coordinate with concerned departments of the Centre and State Government for the purpose of faster execution of various projects in the Industrial Corridor;(m)to monitor the development of Industrial corridors, including the Nodes therein and issue necessary instructions to the agencies involved;(n)to ensure provision of sufficient amenities, infrastructure facilities, public and civic facilities and to make sustainable arrangements for adequate maintenance thereof within the Node, peripheral areas and inter-node areas and infrastructure facilities;(o)to identify difficulties in development of Industrial corridors, Nodes and their peripheral areas in the State and to make recommendations on any matter or proposal requiring action by the State Government, Central Government, any government agency, including coordination with them for achieving the purposes of this Act or in furtherance of the objects thereof, including making recommendations to the Government in the policy or law or any amendment thereof; to regulate, grant, refuse, suspend, withdraw or cancel approvals and permissions for economic activity in accordance with the provisions of this Act;(p)to exercise such powers and perform such functions as may be necessary for carrying out the provisions of this Act to conduct, prepare and assess the social cost benefit analysis, techno-commercial, social, economic and environmental feasibility studies relating to all internal and external infrastructure projects associated with the Node;(q)to enter upon any land or building to carry out surveys, make enquiry, inspection, examination or measurement within the Node;(r)to make arrangements for observance and promotion of safety, order, health and environmental safeguards, disaster management for the Node;(s)to provide municipal services within the Node;(t)to provide urban transport facility for the Node;(u)to provide public and civic facilities within the Industrial Node and its periphery;(v)to make the regulations on matters specified;(w)to consider appropriate State support or customized package for any project or economic activity in the Industrial corridor and recommend it to the State Government for its approval under the applicable policies;(x)to give directions to any government agency or persons functioning in the Node and Corridor or the periphery thereof in matters pertaining to plans and schemes prepared.(2)Financial functions:(a)to promote private sector participation in development and implementation of projects through formation of suitable structures and project financing arrangements;(b)to create one or more SPVs and enter into Joint Ventures as deemed fit;(c)to negotiate and enter into any contract, including by way of public private partnership;(d)to raise finance from market, financial institutions, bilateral and multilateral institutions;(e)to administer its funds;(f)to accept grants and donations;(g)to undertake suitable procurement processes as deemed fit towards development of various capital projects, operations, maintenance and delivery of municipal services;(h)to enforce user charges directly or through any private sector participant or through entities created under public private partnership.(3)Administrative functions:(a)to define standard operating procedures for delivering various functions of the Authority;(b)to appoint such officers and personnel as it may be necessary for the efficient performance of its functions, on such conditions of appointment and service and with such powers, functions and duties as may be prescribed;(c)to engage experts or persons having special knowledge or skill to assist it in performance of its functions;(d)to ensure global standards of ease of doing business in the Industrial Corridor and Nodes;(e)to globally market the Industrial Corridor;(f)to prepare quarterly, half-yearly and annual reports on the status planning, development, operation, maintenance, management and regulation of the Node, peripheral areas and the projects;(g)to put in place mechanism towards effective redressal of grievances;(h)to exercise such other powers and discharge such other functions as may be necessary or expedient to carry out provisions of this Act.Chapter-IV Control and Regulation In Industrial Corridor
