Section 3 in "Sports Authority" (Procedure for Allotment of Sports Stadia for Sporting and Non-Sporting Activities) Rules, 2012
3. Procedure for allotment of Stadia for Sporting and Non-Sporting Events.
- (i) Every applicant shall give an application to Sports Authority of Andhra Pradesh / District Sports Authority concerned requesting for allotment of Stadia as per his/their requirement duly mentioning date and purpose for which Stadia is required;(ii)The Stadia shall be allotted subject to the availability. The party to whom the Stadia are allotted, shall have to pay the required maintenance and other fees including security deposit as indicated in the Appendix-II, in the form of Demand Draft in favour of "Sports Authority of Andhra Pradesh - Pay & Play Scheme" payable at Hyderabad. For allotment of stadia in Districts, the Demand Drafts shall be drawn in favour of "Pay & Play Scheme, District Sports Authority (concerned District)".(iii)After completion of the Event, the power charges based on the actual power consumption and the damage charges, if any, while conducting the Event, shall be deducted from the security deposit and the balance shall be refunded to the concerned applicant;(iv)The Sports Authority of Andhra Pradesh / District Sports Authority concerned reserves the right either to approve or reject the application for allotment of Stadia without assigning any reasons there for;(v)The Sports Authority of Andhra Pradesh I District Sports Authority shall always maintain the Stadia, in good condition, from the revenue so generated from Sporting and Non-Sporting Events. The procurement of Sports material towards Pay and Play Scheme shall also be met from this revenue;(vi)For conduct of Sporting and Non-Sporting Events by the concerned, the terms and conditions as specified in the Appendix-I shall be followed;(vii)The terms and conditions for utilization of Stadia for Sporting and Non-Sporting Events shall apply to the Stadia situated at Hyderabad, Secunderabad and in Ranga Reddy District, under the control of Sports Authority of Andhra Pradesh and the stadia in Districts under the control of District Sports Authority concerned.(viii)The Sports Authority of Andhra Pradesh shall inform the Government the number of Sporting and Non-Sporting Events that have been held with details of applicants who used Stadia and the revenue generated there from on quarterly basis; District Sports Authority shall inform the same to the Sports Authority of Andhra Pradesh on quarterly basis.
