Section 2(f) in The Andhra Pradesh Infrastructure Development Enabling Act, 2001
(f)"Charges For Abuse Or Abuser Charges" means the levy of charges by the Infrastructure Authority on any Developer, if any Developer abuses any right accorded under the Concession Agreement, in the course of development, implementation, operation, maintenance, management and transfer of any Infrastructure Project, to the extent as may be specified in the Concession Agreement or such other agreement as may be Prescribed by the Government.
