Section 8(ii) in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Rules, 2006
(ii)The Competent Authority shall issue notices to the owner/occupier of Agriculture Land deemed to have been converted to Non-Agriculture use Under Section 6(1) calling upon him to pay 50% penalty over and above the Conversion fee in the form at Annexure-'D' giving him time of (30) days to remit into Government account through a challan as specified at sub-rule (ii) of Rule 6.
