Section 47 in Hyderabad Metropolitan Development Authority Act, 2008
47. Levy of user charges.
(1)In order to recover fully or partly, the capital expenditure incurred or likely to be incurred for the provisions of utilities, amenities, services or facilities provided by the Metropolitan Development Authority, the Metropolitan Development Authority may levy and collect a charge from the users, hereinafter called the user charges.(2)The amount of user charge to be levied and its manner of assessment shall be as may be prescribed by regulations.(3)The Metropolitan Development Authority may assign, on such terms and conditions, as may be agreed upon, the task of providing and maintaining any utility, amenity, service or facility, within the area of its jurisdiction, to any person or licenced developer or agency including as association or body of individuals, whether corporate or not and permit them to collect such user charges from such beneficiaries and subject to such terms and conditions as may be prescribed by regulations.(4)The provisions of section 45 above shall mutatis mutandis apply to this section.
