Section 18 in Andhra Pradesh Capital Region Development Authority Act, 2014
18. Power to make rules.
(1)The Government, after consultation with the Authority, may by notification make rules to carry out the functions of the Authority and to carry out the purposes of the Act:Provided that consultation with the Authority shall not be necessary on the first occasion of the making of rules under this section:Provided further that the Government shall take into consideration of any suggestions which the Authority may make in relation to the amendment of such rules after they are made.(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.(3)The Government may, in making any rules under this section, provide that a contravention of or failure to comply with the rules shall be an offence and penalize in respect of such offence a fine not exceeding the sum of rupees one lakh or imprisonment for a term not exceeding three months or both and, in the case of a continuing offence, a further fine not exceeding rupees two thousand and five hundred for every day or part thereof during which such offence continues after conviction in the court of Judicial First Class Magistrate.(4)Every rule made under the Act shall immediately after it is made, be laid before the State Legislature if it is in session, and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following, the Legislature agree in making any modifications in the rule or in the annulment of the rule, the rule shall, with effect from the date of notification of such modification of annulment in the Andhra Pradesh Gazette is notified have effect only in such modified form or shall stand annulled, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
