Section 14 in Andhra Pradesh Revised Building Rules, 2008
14. Obligations of the owner and licensed developer/builder/licensed technical personnel to implement and develop the Master Plan/Statutory Plan circulation network and specific land uses.
(1)Where any land or site or premises for building is affected in the statutory plan/Master Plan road or circulation network or an road required to be widened as per a Road Development Plan, such area so affected in the road or circulation network shall be surrendered to the Sanctioning Authority by the owner of land. No development permission shall be given unless this condition is complied with.(2)Upon surrendering such affected area and vesting it with the local authority or Urban Development Authority as the case may be, the owner of the site would be entitled to a Transferable Development Right (TDR) as given in Rule 15 below.ORThe owner shall be allowed to construct an extra floor with an equivalent built area for the area surrendered subject to mandated public safety requirements.ORThe owner shall be allowed to avail relaxations as given in G.O.Ms.No. 33 MA, dated 03-02-2001 respectively (incentives to owners who surrender land affected in road widening free of cost) and concessions in set-backs including the front setback (subject to ensuring a building line of 6m in respect of roads 30m and above, 3mt in respect of roads 18m and below 30mts. And 2mt. in respect of roads less than 18mt). and a minimum of 7m in respect of high rise buildings. The extent of concession given shall be such that the total built up area after concession shall not exceed the sum of built up area allowed on total area without road widening and built up area equivalent to surrendered area. The concessions shall be considered at the level of Commissioner, Municipal Corporation in respect of cases falling in Corporation area, and at the level of Vice-Chairman the UDA in respect of cases falling in other areas of the UDA area.
