Section 16 in Andhra Pradesh Revised Building Rules, 2008
16. 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/'MMTS route/BRTS route indicated in the Master Plan, at the rates and procedure prescribed by the Government.
