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State of Andhra Pradesh - Section

Section 21 in Andhra Pradesh Building Rules - 2012

21. City Level Infrastructure Impact Fees Applicable In Certain Cases.

(a)With a view to ensure development of City Level Infrastructure facilities and the City Level Infrastructure Impact Fees shall be levied as given in the table below:
Table - VI
Areas Height (No. of Floors), Use of the Building andRate in Rs. per sq. m of Built Up Area
Above 15 m & up to 7 floors Above 7 floors & up to 10 floors Above 10 floors & up to 17 floors Above 17 floors
Residential Commercial, Offices, ITES, Institutional,Educational & Others (except Industrial) Residential Commercial, Offices, ITES, Institutional,Educational & Others (except Industrial) Residential Commercial, Offices, ITES, Institutional,Educational & Others (except Industrial) Residential Commercial, Offices, ITES, Institutional,Educational & Others (except Industrial)
1 2(a) 2(b) 3(a) 3(b) 4(a) 4(b) 5(a) 5(b)
HMDA Area
GHMCMunicipalitiesG.P Areas 500250175 1000500250 750500350 15001000500 15001000750 250020001000 300020001500 500040002000
UDA Areas
MunicipalCorporationsRest of the UDAs 350175 500350 500350 1000500 1000750 20001000 20001500 30002000
Other than UDA Areas
MunicipalCorporationsMunicipalitiesSel/Spl/1st grade2nd/3rd/N.Ps/ G.Ps 350150100 500350200 500250200 800500300 1000400300 15001000500 2000800500 200015001000
(b)For The first 15m height of the building (excluding stilt floor) there will be no levy of City Level Impact Fee.
(c)In case of Multiplexes the rates given in the Multiplex Rules shall be applicable.
(d)The Government may revise the above rates from time to time.
(e)The above rates shall not be applicable for Government Departments and Public Agencies like Urban Development Authority, Andhra Pradesh Industrial Infrastructure Corporation (APIIC), Local Bodies and Hyderabad Metropolitan Water Supply & Sewerage Board (HMWSSB). This exemption shall not be applicable for commercial projects taken up by such agencies.
(f)The amount levied and collected under the above Rule shall be credited and maintained in a separate escrow account by the concerned sanctioning authority and 50% of it shall be utilised for development of infrastructure in the same area and balance amount is to be utilised towards improvement of city level capital infrastructure in the area. An Infrastructure Plan and Action Plan for implementation is required to be undertaken by the Competent Authority and the said Fund is utilised accordingly.