Section 4 in Andhra Pradesh Regulation and Penalization of Unauthorizedly Constructed Buildings and Building Constructed in Deviation of the Sanctioned Plan Rules, 2007
4. Prior clearance from other Authorities/Departments in certain cases.
(1)In the following cases, prior clearance shall be ensured by the Competent Authority before considering the application under these Rules:(a)In respect of cases of residential buildings 18 mts. and above in height, Commercial buildings 15mts. And above in height, and buildings of public congregation like schools, Cinema theatres, function halls and other assembly buildings on plot area of 500 sq. mts. And above or of height above 6 mts. as stipulated in Section 13 of the Andhra Pradesh Fire'Service Act, 1999 from Fire Service Department.(b)From Airport Authority of India wherever applicable.(c)In case of buildings of height above 15 mts., necessary certificate from licensed structural engineer with regard to structural safety compliance of such buildings needs to be submitted.(2)Applicants shall submit such application along with the above details within the stipulated time. However, an additional time period of three months will be allowed for filing the Clearances as required under Rule 4 (l)(a) and Rule 4(1 )(b).
