Section 20 in Andhra Pradesh Building Rules - 2012
20. 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 System / Multi Modal Transit System / Bus Rapid Transit System route indicated in the Master Plan, at the rates and procedure prescribed by the Government.
