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State of Andhra Pradesh - Section

Section 16 in Revised Building Rules, 2007

16. Levy of Special Fees and Other Provisions for Certain Areas.

- The Sanctioning Authority with the specific approval of the Government may, when implementing such Projects, levy Special fees and other fees / charges for lands / sites / premises abutting or in the vicinity of the Ring Road or other highways / major roads or the Mass Rail Transit System / Light Rail Transit / MMTS route/ BRTS route indicated in the Master Plan, at the rates and procedure prescribed by the Government.