Section 6 in Andhra Pradesh Tourism Authority (Constitution, Functions and Powers) Rules, 2016
6. Functions of Authority relating to Special Tourism Zones.
(1)Notwithstanding anything contained in any other law, the Authority shall have the following functions, namely-,(i)to prepare a sustainable Tourism Development Plan including guidelines to regulate developmental activities in the Special Tourism Zone;(ii)to implement or coordinate the implementation of the Tourism Development Plan;(iii)to enforce the regulations issued in respect of the development of Special Tourism Zones;(iv)to ensure proper and systematic programming by rendering appropriate advice to the local authorities in regard to formulation of projects and determination of priorities in accordance with the Tourism Development Plan;(v)to direct the concerned local authority for taking action against any unauthorized construction or land development or encroachment or such other activities inconsistent with or in violation of the Tourism Development Plan;(vi)to monitor the regulations prepared by the Authority;(vii)to perform such other functions as may be prescribed or entrusted to it by the Government.(2)The local authority concerned shall, notwithstanding anything contained in any other law for the time being in force, act in accordance with the advice or direction in writing, if any, given by the Authority in respect of any area comprised in a Special Tourism Zone and it shall intimate to the Authority such action as so taken by it.(3)The Tourism Development Plan prepared by the Authority shall indicate the manner in which the land within the Special Tourism Zone shall be used, whether by carrying out development therein or by conservation, or such other matters as are likely to have any substantial influence on the development of the area under the Special Tourism Zone.(4)Every Tourism Development Plan shall contain the following elements which are necessary for the integrated sustainable development of the area with major thrust on tourism development, namely: -(i)policy in relation to the land use plan and allocation of land for tourism purposes;(ii)policy in relation to the built up area, environment including architectural control and form;(iii)strategies towards conserving and strengthening existing natural systems and enhancing the visual qualities of the region; and(iv)regulations, if any, found necessary for the implementation of the Tourism Development Plan.
